Dr Pradeep Kumar Maheshwari vs State Of Up And 2 Others
2024 Latest Caselaw 15991 ALL

Allahabad High Court

Dr Pradeep Kumar Maheshwari vs State Of Up And 2 Others on 7 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:81766
 
Court No. - 37
 

 
Case :- WRIT - A No. - 6562 of 2024
 

 
Petitioner :- Dr Pradeep Kumar Maheshwari
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Srijan Pandey,Swetashwa Agarwal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

1. Heard the counsel for the petitioner.

2. The grievance of the petitioner in the present petition is that he is entitled to a notional increment payable on 1st July in the year in which he retired. The petitioner retired on 30.6.2013 from the post of Professor with L.L.R.M. Medical College, Meerut.

3. In light of the judgment dated 15.12.2022 passed by the Division Bench of this Court in Writ - A No. 14527 of 2022 and the judgment dated 11.04.2023 passed by the Supreme Court in Civil Appeal No. 2471 of 2023, the petitioner was entitled to a notional increment due on 1.7.2013.

4. The petition is disposed of with a liberty to the petitioner to file a representation to the Principal Secretary, Medical Education and Training, Government of U.P., Lucknow (respondent no.2) who on receiving the said representation shall pass appropriate orders on the same in light of the aforesaid judgements and award one notional increment to the petitioner due on 1.7.2013 after verifying the contention of the petitioner as made in the writ petition regarding the date of retirement.

5. With the aforesaid direction, the petition is disposed of.

Order Date :- 7.5.2024

CS/-