Pramod Kumar Mishra vs State Of Up And 4 Others
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Allahabad High Court

Pramod Kumar Mishra vs State Of Up And 4 Others on 8 May, 2024

Author: Prakash Padia

Bench: Prakash Padia

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:82944
 
Court No. - 35
 

 
Case :- WRIT - A No. - 6710 of 2024
 

 
Petitioner :- Pramod Kumar Mishra
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Sanjay Kumar Mishra,Saurav Pandey
 
Counsel for Respondent :- C.S.C.,Mritunjay Mohan Sahai
 

 
Hon'ble Prakash Padia,J.
 

1. Heard learned counsel for the petitioner, learned Standing counsel for the State-respondents and Sri Mritunjay Mohan Sahai, learned counsel for respondent no.2 to 5.

2. Present petition has been filed inter alia with the following prayer:-

"(i) a writ, order or direction in the nature of mandamus commanding the Respondents to pay interest compoundable @ 12% per anum on the total payment given to the petitioner to the instant writ petition within such reasonable time frame as this Hon'ble Court may specify;"

3. Learned counsel for the petitioner has placed reliance upon the judgment of this Court passed in Writ-A No.10656 of 2018 (Dr. S.T. Asha Saxena vs. State of U.P. and 3 others) decided on 6.2.2019.

4. Sri Mritunjay Mohan Sahai, learned counsel for respondent no.2 to 5 submits that in case the petitioner will file a representation in this regard, the concerned competent authority shall decide the same expeditiously.

5. In view of the submission advanced by the learned counsel for the petitioner and considering the facts of the case, this Court is of the opinion that the petitioner may be permitted to file a fresh representation along with a copy of this order raising all his grievances before the concerned competent authority within a period of three weeks from today.

6. In case any such representation is filed by the petitioner, the competent authority shall decide the same within a period of two months thereafter in accordance with law after taking into consideration the law laid down by this Court in Writ-A No.10656 of 2018 (Dr. S.T. Asha Saxena vs. State of U.P. and 3 others) decided on 6.2.2019.

7. The writ petition is disposed of with the aforesaid observations.

Order Date :- 8.5.2024/S.K.