Ram Velas Verma vs State Of U.P. Thru. Prin. Secy. Deptt. ...
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Allahabad High Court

Ram Velas Verma vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 14 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36821
 
Court No. - 20
 
Case :- WRIT - A No. - 3741 of 2024
 
Petitioner :- Ram Velas Verma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Medical Eucation Lko. And 4 Others
 
Counsel for Petitioner :- Krishana Kumar Singh,Satish Singh
 
Counsel for Respondent :- C.S.C.,Shubham Tripathi
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioner, Sri Shubham Tripathi, learned counsel for the respondent-University and Sri Rajiv Singh Chauhan, learned Additional Chief Standing Counsel for the State.

By means of the instant writ petitioner, the petitioner has sought writ of mandamus directing the respondent nos. 1 to 3 to make payment of one notional increment to the petitioner payable to him on 1.7.2021 for the services rendered by him for the period from 1.7.2020 to 30.6.2021 and further to revise and re-fix the pension of the petitioner after payment of one notional increment and pay the arrears to the petitioner.

Learned counsel for the petitioner submits that several letters and reminders have been sent to the respondents but no decision has been taken yet. In support of his submissions, he has placed reliance on the Judgment of the Apex Court rendered in the case of Director (Admn. and HR) KPTCL and others Vs. C.P. Mundinamani and others, 2023 SCC OnLine SC 401, as well as the Judgment and order dated 13.12.2021 passed by this Court in Writ-A No.2126 of 2020, Uday Narayan Mishra Vs. State of U.P. and five others. He submits that the case of the petitioner is fully covered with the ratio abovesaid Judgments, as such, he is entitled to the reliefs and, therefore, the respondents may be directed to consider the claim of the petitioner as raised above.

Learned counsel for the State and learned counsel for the respondent-University have no objection if the petitioner is raising claim by way of representation before the authorities concerned.

In view of the aforesaid submissions and, without entering into the merits of the case, the petitioner is given liberty to move fresh representation while raising his claim as is sought in the prayer of the writ petition within fifteen days from today and if such representation is moved, the competent authority is directed to consider and decide the same in accordance with law and in the light of the ratio of the Judgments in the cases of Director (Admn. and HR) KPTCL (supra) and Uday Narayan Mishra (supra), within two months from the date a certified copy of this order is produced before it.

Order Date :- 14.5.2024

Ram Murti