Dalvir Singh vs State Of U.P. And 3 Others
2024 Latest Caselaw 17896 ALL

Allahabad High Court

Dalvir Singh vs State Of U.P. And 3 Others on 17 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89512
 
Court No. - 37
 

 
Case :- WRIT - A No. - 7784 of 2024
 

 
Petitioner :- Dalvir Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Surendra Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

1. The grievance of the petitioner in the present petition is that the increment due to him on 1.7.2021 is not being granted because the petitioner retired on 30.6.2021 as Sub-Inspector of Police (Civil). The petitioner states that the notional increment due on 1.7.2021 is not being granted and, therefore, less payment is being made to the petitioner on his retiral dues.

2. 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 1.7.2021.

3. The petition is disposed of with a liberty to the petitioner to file a representation to the Finance Controller/C.A.O., U.P. Police Headquarter, U.P. at Lucknow i.e. respondent no.3 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 1.7.2021 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.

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

Order Date :- 17.5.2024

CS/-