Madhu Juneja vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Madhu Juneja vs State Of U.P. Thru. Addl. Chief Secy. ... on 31 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:42047
 
Court No. - 20
 

 
Case :- WRIT - A No. - 4537 of 2024
 

 
Petitioner :- Madhu Juneja
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Vigilance Deptt. Govt. Of U.P. Lko. And Another
 
Counsel for Petitioner :- Sanandan Kumar Misra,Bina Kumari Bajpai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioner and Sri Vivek Shukla, learned Additional Chief Standing Counsel for the State.

Instant writ petition has been filed seeking following reliefs:-

"A. Issue a writ, order or direction in the nature of "MANDAMUS", for commanding and directing the opposite parties /Respondents to grant one more annual increment due on 1 July, 2018 with all consequential benefit to the petitioner.

B. Issue a writ, order or direction in the nature of "MANDAMUS", directing the Respondents, to grant one more annual increment due on 1 July, 2018 with all consequential benefit in terms of judgment and order dated 25-01-2021 passed in Writ Petition No- 18375 (S/S/) of 2020 P.P.Pandey Vs.State of U.P. and others.

C. Issue a writ, order or direction in the nature of "MANDAMUS", directing the Respondents, to revise the pension of the petitioner on the basis of calculation of salary after adding one more increment due on 1st July, 2018."

After arguments at length, learned counsel for the petitioner submits that interest of justice would be sub-served if this Hon'ble Court may be pleased to permit the petitioner to file fresh representation before the competent authority and thecompetent authority may be directed to consider and decide the representation within stipulated period of time as may be fixed by this Court.

Learned counsel for the respondents have no objection to the submission aforesaid.

In view of the above and without entering into the merits of the case, the petitioner is given liberty to move fresh representation before the competent authority within fifteen days, and if such representation is moved, thecompetent authority is directed to consider and decide the same within further period of six 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 :- 31.5.2024

Ram Murti