Nandan Singh vs State Of U.P., Thru. Its Addl. Chief ...
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Allahabad High Court

Nandan Singh vs State Of U.P., Thru. Its Addl. Chief ... on 2 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:34306
 
Court No. - 6
 

 
Case :- WRIT - A No. - 3407 of 2024
 

 
Petitioner :- Nandan Singh
 
Respondent :- State Of U.P., Thru. Its Addl. Chief Secy./Prin. Secy. Deptt. Of Home, U.P. Lko. And Others
 
Counsel for Petitioner :- Abhinav Singh,Shashank Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.
 

1. Heard learned counsel for petitioner and learned State Counsel for the respondents.

2. The instant petition has been filed seeking a direction to respondents to consider case of petitioner for granting of one annual increment to him on 1st July having retired on 30th June.

3. Learned counsel for the petitioner submits that petitioner was retired on 30th of June. He has been denied one year satisfactory increment, which is due on 1st of July after the retirement of petitioner.

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,writ petition No. 18375 (S/S) of 2020 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 other, Writ A No. 13299 of 2020 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 case of the petitioner is 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 which the petitioner had become entitled on Ist July of respective year of retirement.

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

Order Date :- 2.5.2024

S. Shivhare