Chhotkun Prasad vs State Of U.P. And 3 Others
2024 Latest Caselaw 19357 ALL

Allahabad High Court

Chhotkun Prasad vs State Of U.P. And 3 Others on 27 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:95436
 
Court No. - 37
 

 
Case :- WRIT - A No. - 8412 of 2024
 

 
Petitioner :- Chhotkun Prasad
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kanhaiya Lal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

Heard the counsel for the petitioner.

The petitioner was appointed as Pharmacist in the office of Regional, Unani and Ayurvedic Officer, District Basti and retired as such on 31.12.2018.

The grievance of the petitioner is that increment due on 1.1.2019 is not being granted to him.

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 1.1.2019.

The petition is disposed of with a liberty to the petitioner to file a representation to the Regional, Unani and Ayurvedic Officer, District Basti, 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 1.1.2019 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 :- 27.5.2024

Satyam