Manoj Kumar Singh And Others vs Union Of India Thru. Secy. Ministry ...
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Allahabad High Court

Manoj Kumar Singh And Others vs Union Of India Thru. Secy. Ministry ... on 29 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40751
 
Court No. - 20
 

 
Case :- WRIT - A No. - 4151 of 2024
 

 
Petitioner :- Manoj Kumar Singh And Others
 
Respondent :- Union Of India Thru. Secy. Ministry Human Resources Development (Moe) New Delhi And 2 Others
 
Counsel for Petitioner :- Ghaus Beg
 
Counsel for Respondent :- A.S.G.I.,C.S.C.,Sarvesh Kumar Dubey
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioners, Sri M.M.Asthana, learned counsel for the Union of India, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State and Sri Sarvesh Kumar Dubey, learned counsel for the opposite party no. 3.

Instant writ petition has been filed seeking the following reliefs :-

i. issue a writ, order or direction in the nature of mandamus commanding the opposite party No. 1 to issue necessary direction to oppostie parties No 2 and 3 to consider case of the petitioners for payment of regular pay scale in accordance to Para-12.3 of Integrated Education for Disabled Chidren (IEDC) Scheme, 1992 from the date of their respective appointment/ joining at par the teachers of primary schools run and controlled by the Basic Shiksha Parishad in the light of the judgment and order dated 22.03.2013 passed by the Hon'ble High Court of Gujarat (Annexure No.7 to the writ petition) affirmed by Hon'ble Supreme Court of India vide its judgment and order dated 6.12.2016 passed in SLP No. 17860-17861 of 2015 (Annexure No.8 to the writ petition), within a time specified by this Hon'ble Court.

ii. issue any other order or direction which this Hon'ble Court may deem just and proper under the circumstances of the case.

iii. award the cost of the writ petition in favour of the petitioners.

Contention of learned counsel for the petitioners is that the interest of justice would be sub-served if this Hon'ble Court may be pleased to direct the opposite party no. 1 to consider and decide the representation of the petitioners dated 12-02-2024, within stipulated period of time, as may be fixed by this court.

Learned counsels appearing for the opposite parties have no objection to the contention aforesaid.

In view of the above and without entering into the merits of the case, the opposite party no. 1 is hereby directed to consider and decide the representation of the petitioners dated 12-02-2024, within period of eight weeks from the date a certified copy of this order is produced before him.

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

Order Date :- 29.5.2024

AKS