Pooran Chandra Sharma vs State Of U.P. And 3 Others
2025 Latest Caselaw 9136 ALL

Allahabad High Court

Pooran Chandra Sharma vs State Of U.P. And 3 Others on 25 August, 2025

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:146880
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
WRIT - A No. - 12362 of 2025
 
Court No. - 4
 
HON'BLE AJIT KUMAR, J.

1. Heard Sri Jitendra Nath Singh, learned counsel for the petitioner as well as learned Standing Counsel.

2. By means of this petition filed under Article 226 of the Constitution, petitioner has prayed for a writ of mandamus to command the competent authority in the matter namely the respondent no. 2 to take a final decision in the matter of papers forwarded twice, lastly on 07.08.2025 by the Deputy Director, Agriculture, Mathura.

3. It is contended on behalf of the petitioner that after the writ petition of the petitioner against the compulsory retirement came to be allowed on 02.08.2024 with consequential benefits and dismissal of SLP filed by State before the Supreme Court on 08.0.2025, there was no occasion for the respondents not to take decision immediately in compliance of the judgment of this Court dated 02.08.2024 to accord due benefit of promotion to the petitioner. It is argued, while the petitioner has already been granted ACP benefits etc., no further promotion has been given. It is contended that petitioner is going to attain the age of superannuation on 28.02.2026 and hence if the file keeps on moving in administrative set up of the State Government, the petitioner would be losing benefit given under judgment of this Court dated 02.08.2024.

4. Upon a perusal of the documents brought on record, particularly the recommendations made by the competent authority to the Director, Agriculture, U.P., Lucknow on 11.06.2025 and lastly on 07.08.2025, copies whereof have been brought on record, I see no justification for the respondents to further linger on the matter.

5. Accordingly, I dispose of this petition with direction to the Director, Agriculture, U.P., Lucknow to take a final decision in the matter of claim of the petitioner for promotion in the light of judgment of this Court dated 02.08.2024 passed in Writ - A No. 5729 of 2024 positively within a period of two months from the date of receipt of certified copy of this order.

6. Needless to add the order to be passed by the competent authority, as directed herein above, shall be reasoned and speaking one.

August 25, 2025

IrfanUddin