Sandeep Kumar Singh vs State Of U.P. Thru. Secy. Deptt. Basic ...
2025 Latest Caselaw 3429 ALL

Allahabad High Court

Sandeep Kumar Singh vs State Of U.P. Thru. Secy. Deptt. Basic ... on 13 January, 2025

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2224
 
Court No. - 19
 

 
Case :- WRIT - A No. - 330 of 2025
 

 
Petitioner :- Sandeep Kumar Singh
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Basic Education Lko. And 3 Others
 
Counsel for Petitioner :- Ram Mohan Mishra
 
Counsel for Respondent :- C.S.C.,Abhinav Singh
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for petitioner, learned State Counsel for opposite party nos.1 and 2 and Mr. Abhinav Singh, learned counsel for opposite party nos.3 and 4.

2. Petition has been filed seeking a direction to concerned authority for payment of handicapped vehicle allowance to the tune of Rs.1000 per month.

3. Learned counsel for petitioner submits that petitioner falls within the category 2(1) of the Government Order dated 22.08.2019 and is also covered by judgment rendered by Coordinate Bench of this Court in the case of Ganesh Shankar Mishra versus State of U.P. and others, Writ-A No.9682 of 2023 disposed of vide order dated 22.12.2023. At present, learned counsel for petitioner restricts his prayer for final decision with regard to the same.

4. For the said grievance, petitioner has already submitted a representation but seeks liberty to file fresh representation before concerned authority. At present learned counsel for petitioner restricts his prayer for final decision with regard to same.

5. Considering innocuous prayer being made by learned counsel for petitioner, without entering into the merits of the case and particularly since adjudication of petitioner's grievance would entail factual aspects, liberty is granted to petitioner to file a fresh representation before opposite party No.3 i.e. District Basic Education Officer, Unnao, who shall consider and decide the same in the light of judgment rendered by this Court in the case of Ganesh Shankar Mishra (supra) in case the same is applicable, within a period of six weeks from the date a certified copy of this order is produced before the said authority.

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

Order Date :- 13.1.2025

Mohd. Sharif