Kanhaiya Lal Giri vs State Of Up And 4 Others
2024 Latest Caselaw 16250 ALL

Allahabad High Court

Kanhaiya Lal Giri vs State Of Up And 4 Others on 8 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:82388
 
Court No. - 37
 

 
Case :- WRIT - A No. - 6995 of 2024
 

 
Petitioner :- Kanhaiya Lal Giri
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Ashish Rai,Om Prakash Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

Heard the counsel for the petitioner.

The grievance of the petitioner in the present petition is regarding grant of notional increment due to him on 1st July, 2020 as the petitioner retired as Sub-Inspector on 30.6.2020.

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 1.7.2020.

The petition is disposed of with a liberty to the petitioner to file a representation to the Finance Controller / CAO, U.P. Police Headquarter, U.P. at Lucknow, i.e., respondent no. 5 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 1.7.2020 after verifying the contention of the petitioner as made in the writ petition regarding the date of retirement and the date on which the increment was due to the petitioner.

With the aforesaid direction, the petition is disposed of.

Order Date :- 8.5.2024

Satyam