Rama Yadav vs State Of U.P. And Another
2024 Latest Caselaw 19367 ALL

Allahabad High Court

Rama Yadav vs State Of U.P. And Another on 27 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:95998
 
Court No. - 37
 

 
Case :- WRIT - A No. - 8473 of 2024
 

 
Petitioner :- Rama Yadav
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Syed Wajid Ali
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

Heard the counsel for the petitioner.

The present petition has been filed praying for the following relief : -

"(i) issue a writ, order or direction in the nature of mandamus commanding the respondent No.2 to compute pensionary and other retiral/ terminal benefits payable to the petitioner after taking into account his entire services including the services rendered by him as seasonal collection peon and pay the same to the petitioner, along with suitable interest, under old pension scheme, in the light of judgment passed in Special Appeal No. 152 of 2021 (State of U.P. Vs. Bhanu Pratap), as well as judgment reported in ADJ 2021 Vol.10 page 628 (Kaushal Kishore Chaubey & 4 others Vs. State of U.P & others), within such time which this Hon'ble Court may deem fit and proper in the circumstances of the case."

The claim of the petitioner can be considered by the District Magistrate, District Gorakhpur, i.e., respondent no.2.

The writ petition is disposed of with a direction to the District Magistrate, DistrictGorakhpur that in case, the petitioner files a fresh representation before theDistrict Magistrate, DistrictGorakhpur, the same shall be decided by the District Magistrate and theDistrict Magistrate shall ensure that appropriate action in accordance with law is taken within a period of four months from the date of filing the representation.

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

Order Date :- 27.5.2024

Vipasha