Sayed Anisul Haque And 2 Others vs State Of Up And 2 Others
2024 Latest Caselaw 19796 ALL

Allahabad High Court

Sayed Anisul Haque And 2 Others vs State Of Up And 2 Others on 29 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:97697
 
Court No. - 37
 

 
Case :- WRIT - A No. - 8122 of 2024
 

 
Petitioner :- Sayed Anisul Haque And 2 Others
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Archana Singh,Bramh Narayan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

The grievance of the petitioners in the present petition is that their retiral dues have been calculated without giving them the notional increment due on 1.7.2020.

The petitioner no.1 retired as Sub Inspector of Police, from Local Intelligence Unit, Kaushambi on 30.6.2020, petitioner no.2 retired as Sub Inspector of Police from the office of Superintendent of Police, Kaushambi on 30.6.2020 and petitioner no. 3 retired from the office of Superintendent of Police, Kaushambi on 30.6.2020.

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 petitioners were entitled to a notional increment due on 1.7.2020.

The petition is disposed of with a liberty to the petitioners to file a representation to the Director General of Police, Lucknow, i.e., respondent No. 2 who on receiving the said representation shall pass appropriate orders on the same in light of the aforesaid judgments and award one notional increment to the petitioners due on 1.7.2020 after verifying the contention of the petitioners as made in the writ petition regarding the date of their retirement and the date on which the increment was due to the petitioners.

With the aforesaid direction, the petition is disposed of.

Order Date :- 29.5.2024

IB