Rinku Singh And 58 Others vs State Of U.P. And 4 Others
2025 Latest Caselaw 6079 ALL

Allahabad High Court

Rinku Singh And 58 Others vs State Of U.P. And 4 Others on 12 March, 2025

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:36194
 
Court No. - 4
 

 
Case :- WRIT - A No. - 3139 of 2025
 

 
Petitioner :- Rinku Singh And 58 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shailja Kant Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

1. Heard learned counsel for the parties.

2. By means of this petition filed under Article 226 of Constitution of India, the petitioner has prayed for following relief:

"(i) a writ of mandamus, commanding the Respondent Authorities, especially respondent no.5 to refix the pay/salary increment of the petitioners from 01.07.2016 instead of 01.01.2017 alongwith arrear, in accordance with law within short stipulated period.

(ii) a writ order of direction in the nature of mandamus directing/commanding to respondent authorities to pay all the arrears and increment benefits to the petitioners in accordance with law."

3. It is submitted by learned counsel for the petitioner that Inspector General of Police Establishment of U.P. Lucknow has already made a recommendation in the above regard to the Police Commissioner, Ghaziabad with certain directions to comply with the judgment of this Court dated 04.12.2024 in the matter of Writ Petition No.18171 of 2024 (Constable Mohit Kumar and 147 others v. State of U.P. and others).

4. Learned Standing Counsel submits that the petitioners may be directed to make their individual representation to the competent authority namely, respondent no.5-Senior Superintendent of Police, Mathura who may consider the same in the light of the recommendations made in the case of Ghaziabad and the judgment relied upon.

5. In view of the above, this petition stands disposed of with direction to the petitioners to file individual representations within four weeks and decision upon which shall be taken within two months in the light of the recommendations made in the case of Ghaziabad.

6. In the event petitioner's claim is found to be genuine and rightful one, the benefit shall be accorded to them alongwith arrears within a further period of one month of decision to be taken by the competent authority.

Order Date :- 12.3.2025

Deepika