Charan Singh vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Charan Singh vs State Of U.P. Thru. Addl. Chief Secy. ... on 25 November, 2025

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:77274
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - A No. - 13608 of 2025   
 
   Charan Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Revenue Deptt. Lko. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Suneel Kumar Singh Kalhans, Shikha Srivastava, Shobhit Kumar Rastogi, Yogesh Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 7
 
   
 
 HON'BLE MANISH MATHUR, J.       

1. Heard learned counsel for petitioner and learned State Counsel for opposite parties.

2. Petition has been filed seeking for following main prayers:-

"(i) Issue a writ, order or direction in the nature of mandamus commanding opposite parties, particularly opposite party number 2 to consider the claim of the petitioner by providing the entire service benefits by treating the initial appointment of the petitioner as 10.06.1993 as substantive appointment and accordingly entire benefit including promotion and pay scales from 10.06.1993 together with consequential benefit to the petitioner;

(ii) Issue a writ, order or direction in the nature of mandamus commanding opposite parties not to create any type of hindrance in providing and treating the services of the petitioner as substantive appointment from his first appointment i.e., 10.06.1993 and not from 26.08.2009;

(iii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to provide the entire benefits ratio of the judgment of Pratap Narain Pandey Vs. State of U.P. and others rendered in Writ Petition No. 4031 (S/S) of 2001 as well as decision in the State of U.P. and others Vs. Jag Prasad Chaubey rendered in Special Appeal No. 191 of 2024."

3. Since considering petitioner's grievance would entail factual aspects, liberty is granted to petitioner to file fresh representation before opposite party no.2 i.e. Board of Revenue U.P., Lucknow through its Chairman, - or any other competent authority who shall consider and decide the same, in light of judgments indicated in prayer (iii) in case the same are applicable, within a period of eight weeks from the date of receipt of fresh representation along with a certified copy of this order.

4. With aforesaid direction(s), the petition is finally disposed of.

(Manish Mathur,J.)

November 25, 2025

lakshman