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Rajendra Prasad vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 28143 ALL

Citation : 2023 Latest Caselaw 28143 ALL
Judgement Date : 11 October, 2023

Allahabad High Court
Rajendra Prasad vs State Of U.P. Thru. Prin. Secy. ... on 11 October, 2023
Bench: Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:65976
 
Court No. - 20
 

 
Case :- WRIT - A No. - 7891 of 2023
 

 
Petitioner :- Rajendra Prasad
 
Respondent :- State Of U.P. Thru. Prin. Secy. Child Development And Nutrition, Civil Secrt. Lko. And 3 Others
 
Counsel for Petitioner :- Shweta Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

1. Heard learned counsel for petitioner and learned State Counsel for opposite parties.

2. Petition has been filed seeking a direction to opposite parties for payment of post-retiral benefits to petitioner in view of fact that petitioner has superannuated from service on 31.12.2022.

3. It has been submitted that although no departmental proceedings are pending against petitioner but a criminal case pertaining to year 1993 that is prior to petitioner joining services on 17.01.1995, is still pending consideration. It is submitted that even therein, i.e. Complaint Case bearing no.108 of 2016, a final report has been submitted but objections to final report have been filed and are still pending consideration.

4. For the said grievance, petitioner has already submitted a representation but seeks liberty to file a fresh representation before the authority concerned. At present, learned counsel for petitioner restricts prayer with regard to final decision on the same.

5. Considering the innocuous prayer, without entering into merits, liberty is granted to petitioner to file a fresh representation before opposite party no.2 i.e. Director, Child Development and Nutrition, U.P., Lucknow who shall consider and decide the same in accordance with law and judgments on aforesaid point within a period of eight weeks from the date a certified copy of this order is produced before the said authority along with fresh representation.

6. With aforesaid observations and directions, the petition is finally disposed of.

Order Date :- 11.10.2023

kvg/-

 

 

 
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