Ram Krit Mall And Another vs State Of U.P. Thru. Addl. Chief Secy., ...
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Allahabad High Court

Ram Krit Mall And Another 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:41976
 
Court No. - 20
 

 
Case :- WRIT - A No. - 4510 of 2024
 

 
Petitioner :- Ram Krit Mall And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy., Irrigation And Water Resources Deptt., Lko. And Another
 
Counsel for Petitioner :- Shambhoo Sharan Lal Srivastava,Ashish Srivastava
 
Counsel for Respondent :- C.S.C.,Anurag Tripathi
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioners, Sri Anurag Tripathi, learned counsel for the respondent no.2 and Sri Pankaj Patel, learned Additional Chief Standing Counsel for the State.

Instant writ petition has been filed seeking following reliefs:-

"(i) issue a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to grant of second promotional pay scale of Rs.8000-13500/- to the petitioners in pursuance of Government Order dated 25.09.2002 w.e.f. the date the petitioners have completed 24 years of satisfactory services, with all consequential benefits.

(ii) issue a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to extend the benefit of judgment and order dated 09.12.2019 passed by this Hon'ble Court in Writ Petition no.2382 (S/S) of 2003 (Umesh Chandra Mishra & Ors. vs. State of U.P. & Ors.) to the petitioners."

After arguments at length, learned counsel for the petitioners submits that interest of justice would be sub-served if this Hon'ble Court may be pleased to permit the petitioners to file fresh representation before the respondent no.1 and the respondent no.1 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 petitioners are given liberty to move fresh representation before the respondent no.1 within fifteen days, and if such representation is moved, the respondent no.1 is directed to consider and decide the same within further 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 :- 31.5.2024

Ram Murti