Giraja Shankar Singh vs State Of U.P. And 2 Others
2024 Latest Caselaw 38140 ALL

Allahabad High Court

Giraja Shankar Singh vs State Of U.P. And 2 Others on 19 November, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:181405
 
Court No. - 4
 

 
Case :- WRIT - A No. - 17974 of 2024
 

 
Petitioner :- Giraja Shankar Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Yogesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

1. The submission advanced by learned counsel for petitioner is that period spent by petitioner as ad hoc Pharmacist may be counted towards pensionable service in the light of judgment of this Court in Surendra Nath Singh Vs. State of U.P and others Writ A No. 8491 of 2020 decided on 14.12.2020. It is also submitted that case of the petitioner stands covered by the judgment of Supreme Court in the case of Uday Pratap Thakur and others Vs. State of Bihar and others Civil Appeal No. 3156 of 2023 wherein the Supreme Court has further dealt with the judgment in the case of Prem Singh to hold only that much of service rendered as ad hoc employee would be counted which may complete qualifying service to make pension admissible in law.

2. Learned Standing Counsel submits that certain controversy relating to the same are already engaging attention of this Court.

3. Be that as it may, since petitioner wants his representation to be decided in accordance with law, this petition stands disposed of with direction to the petitioner to make a fresh comprehensive representation within a period of four weeks from today to the competent authority namely respondent No. 1 and the same shall be considered and disposed of by respondent No. 1 within a further period of two months.

4. Liberty rests with petitioner to bring it to the notice of the Court latest authorities on the point.

Order Date :- 19.11.2024

Nadeem