Manoj Kumar Saxena And Others vs State Of U.P. Thru. Addl. Chief Secy. ...
2024 Latest Caselaw 33270 ALL

Allahabad High Court

Manoj Kumar Saxena And Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 1 October, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67819
 
Court No. - 18
 

 
Case :- WRIT - A No. - 8841 of 2024
 

 
Petitioner :- Manoj Kumar Saxena And Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Finance Lko. And 2 Others
 
Counsel for Petitioner :- Praveen Kumar,Saroj Kumar Verma,Sudhanshu Srivastava
 
Counsel for Respondent :- C.S.C.,Ratnesh Chandra
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for petitioners, learned State Counsel for opposite parties no.1 & 2 and Mr. Avinash Singh Vishen, learned counsel for opposite party no.3 whose power filed today in Court is taken on record.

2. Petition has been filed seeking a direction to concerned authority for treating petitioners' to be covered under the Old Pension Scheme after computing past services rendered by them for the purposes of qualifying service of pensionay benefits. Benefit of judgment rendered by this Court in the case of Om Prakash Srivastava versus State of U.P. & Ors. Writ A No. 3116 of 2023 has also been sought. Interest thereupon has also been sought.

3. Considering innocuous prayer being made by learned counsel for petitioners, without entering into the merits of the case and particularly since adjudication of petitioners' grievance would entail factual aspects, liberty is granted to petitioners to file fresh individual representation before opposite party No.3 i.e. The Vice Chairman, Lucknow Development Authority, which shall be considered and decided within a period of three months from the date a certified copy of this order is produced before the said authority.

4. With the aforesaid observation, petition stands disposed of.

Order Date :- 1.10.2024

Subodh/-