Anoop Kumar Singh And Others vs State Of U.P. Thru. Its Addl. Chief Secy. ...
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Allahabad High Court

Anoop Kumar Singh And Others vs State Of U.P. Thru. Its Addl. Chief Secy. ... on 1 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:33871
 
Court No. - 6
 
Case :- WRIT - A No. - 3371 of 2024
 
Petitioner :- Anoop Kumar Singh And Others
 
Respondent :- State Of U.P. Thru. Its Addl. Chief Secy. Home Lko. And Others
 
Counsel for Petitioner :- Manish Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.
 

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

2. With the consent of learned counsel appearing for the contesting parties, the writ petition is being finally decided.

3. Petition has been filed seeking a direction to opposite parties to grant one annual increment on 1st July which the petitioners have earned by rendering services and having retired on 30.06.2022 so far as it pertains to petitioners no. 1, 4 and 5 and 30.06.2023 so far as it pertains to petitioners no. 2 and 3 respectively.

4. Learned counsel has placed reliance on judgment rendered by this court in the case of P.P. Pandey versus State of U.P. and others, reported in 2021(1)ADJ 646 which has been followed by another coordinate Bench of this Court in the case of Nand Vijay Singh and others versus Union of India and another, reported in (2021) 4 AWC 3182 which has been quoted with approval by the Supreme Court in the case of The Director (Admn. and HR) KPTCL & others versus C.P. Mundinamani and others reported in 2023 Live Law (SC) 296.

5. Learned State Counsel also does not dispute the fact that petitioners are squarely covered by the aforesaid judgment.

6. Considering the said factors, a writ in the nature of Mandamus is issued commanding the opposite parties to grant benefit of judgment rendered by this Court in the case of P.P. Pandey (supra) with regard to grant of one annual increment to the petitioners to which they had become entitled on 1st July 2022 so far as it pertains to petitioners no. 1, 4 and 5 and 1st July 2023 so far as it pertains to petitioners no. 2 and 3.

7. Resultantly, the petition succeeds and is allowed at the admission stage itself. Parties to bear their own cost.

Order Date :- 1.5.2024

J. K. Dinkar