Allahabad High Court
Khusiyal And 9 Others vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 1 May, 2025
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2025:AHC-LKO:25013
Court No. - 3
Case :- WRIT - A No. - 4757 of 2025
Petitioner :- Khusiyal And 9 Others
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Agriculture Education And Research Lko. U.P. And 4 Others
Counsel for Petitioner :- Kunwar Ravi Prakash,Ram Sajiwan Yadav
Counsel for Respondent :- C.S.C.,Prashant Kumar Singh
Hon'ble Rajesh Singh Chauhan,J.
1. Heard Sri R.S. Yadav, learned counsel for the petitioners and Sri Pankaj Patel, learned Standing Counsel for the State and Sri Prashant Kumar Singh, learned counsel for the opposite parties no. 2 to 5.
2. By means of this petition the petitioners have prayed following relief :
"i. Issue a writ, order or direction in the nature of mandamus thereby commanding/directing the opposite parties to pay the arrears to the petitioners of the same right from 20 December, 2016 to the petitioner as possible or within any stipulated time as contained in Annexure-1 to this petition as this Hon'ble Court deems fit and proper in the interest of justice."
3. Learned counsel for the petitioners has submitted that the controversy in the instant writ petition has already been settled up to Apex Court, therefore, the grievance of the petitioners may be redressed. He has further prayed that the appropriate decision may be taken by the opposite party no. 3 i.e. Vice Chancellor, Acharya Narendra Dev University of Agriculture & Technology, Kumarganj, Ayodhya. Therefore, the petitioner may be allowed to move a fresh representation before the opposite party no. 3 and the same may be directed to dispose it of with speaking and reasoned order within stipulated time.
4. With the consent of parties the writ petition is disposed of finally at the admission stage.
5. Without entering into the merits of the issue, the petitioner is permitted to move a fresh representation within 15 days before the opposite party no. 3 i.e. Vice Chancellor, Acharya Narendra Dev University of Agriculture & Technology, Kumarganj, Ayodhya taking all his pleas, grounds, aforesaid judgment of the Apex Court and enclosing his earlier representations along with all relevant documents. If such a representation is moved the opposite party concerned is directed to dispose of the representation of the petitioner with speaking and reasoned order after affording an opportunity of hearing to the parties concerned, strictly in accordance with law expeditiously, say within a period of two months from the date of production of the certified copy of this order.
6. The decision on the representation shall be communicated to the petitioners forthwith.
7. Writ petition is finally disposed of.
Order Date :- 1.5.2025
Reena/-
(Rajesh Singh Chauhan,J.)
