Udai Raj And 2 Others vs U.P. Jal Nigam Thru. Its Managing Dir. ...
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Allahabad High Court

Udai Raj And 2 Others vs U.P. Jal Nigam Thru. Its Managing Dir. ... on 4 June, 2025

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:34540
 
Court No. - 3
 

 
Case :- WRIT - A No. - 6511 of 2025
 

 
Petitioner :- Udai Raj And 2 Others
 
Respondent :- U.P. Jal Nigam Thru. Its Managing Dir. Rural Lko. And 4 Others
 
Counsel for Petitioner :- Shrawan Kumar Verma
 
Counsel for Respondent :- Rishabh Kapoor
 

 
Hon'ble Abdul Moin,J.
 

1. Heard learned counsel for the petitioners and Shri Rishabh Kapoor, learned counsel appearing on behalf of all the respondents.

2. With the consent of learned counsels appearing for the contesting parties, the writ petition is finally being disposed of.

3. The instant petition has been filed praying for a mandamus commanding the respondents to consider the case of the petitioners for regularization against Class - IV post in the light of the judgment and order dated 21.05.2024 passed in Writ A No.7420 of 2024 in Re: Banwari Lal & Others vs. State of U.P. and Others as well as to reconsider the case of the petitioners for grant of minimum of the pay scale.

4. Learned counsel for the petitioners, after arguing the matter at some length, prays that in this regard he may be permitted to submit a comprehensive representation to the respondent No.3 for redressal of his grievances and the respondent No.3 be directed to consider the same in accordance with law within a specified time to which learned counsel for the respondents has no objection.

5. Accordingly, liberty is granted to the petitioners to submit comprehensive individual representation(s) for the redressal of their grievances pertaining to their grievance within a period of two weeks from today before the respondent No.3, who may consider the grievance of the petitioners in accordance with rules and shall endeavour to decide the representation by means of a reasoned and speaking order in accordance with law and relevant rules within a further period of six weeks from the date of submission of the representation(s) along with the certified copy of this order.

6. With the aforesaid direction, the writ petition is disposed of.

7. It is made clear that this Court has not gone into the merits of the claim set forth by the petitioners.

Order Date :- 4.6.2025

S. Shivhare