Manoj Kumar vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 27723 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64844
 
Court No. - 20
 

 
Case :- WRIT - A No. - 7641 of 2023
 

 
Petitioner :- Manoj Kumar
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Revenue Govt. U.P. Lko. And 2 Others
 
Counsel for Petitioner :- Anamika Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

Petition has been filed seeking a direction to opposite parties to treat petitioner in continuous substantive service since 25th August, 2007 and to pay all service benefits along with interest till 2nd October, 2017.

It has been submitted that earlier petitioner had raised a claim for compassionate appointment which was rejected by means of order dated 25th August, 2007. The said order was challenged in writ petition No. 6374 (S/S) of 2007 and was allowed by means of judgment and order dated 12th July, 2017 whereafter petitioner has been granted compassionate appointment on 27th September, 2017 but service benefits since the date of earlier rejection order dated 25th August, 2007 till the date of appointment have not been provided to petitioner.

For the aforesaid grievance, petitioner has already submitted a representation but seeks liberty to file a fresh representation before the authority concerned.

Considering innocuous prayer being made by learned counsel for the petitioner and without entering into the merits of the case petitioner is granted liberty to file a fresh representation before opposite party No. 1 i.e. Additional Chief Secretary, Department of Revenue, Govt. of U.P. Lucknow. In case such a representation is filed, the same shall be decided by a reasoned and speaking order within with period of eight weeks from the date a copy of this order is produced before the said authority.

With the aforesaid observations, the writ petition stands disposed of.

Order Date :- 9.10.2023

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