Mohammad Yasin vs State Of U.P. Thru. Prin. Secy./Addl. ...
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Allahabad High Court

Mohammad Yasin vs State Of U.P. Thru. Prin. Secy./Addl. ... on 13 October, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:63555
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - A No. - 12040 of 2025   
 
   Mohammad Yasin    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy./Addl. Chief Secy. Deptt. Of Basic Education Lko. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Lalendra Pratap Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 18
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.      

1. Heard learned counsel for the petitioner, Shri Udai Veer Singh, learned counsel for the respondent/ opposite party nos. 1 to 3.

2. In view of order being passed, notice to opposite party no. 4 is hereby dispensed with.

3. The present writ petition has been filed with the following relief :-

"(i) Issue a writ, order or direction in the nature of Mandamus' thereby commanding and directing the opposite parties more especially opposite party nos. 2 and 3, to calculate and provide due amount of post retiral dues, like full gratuity, group insurance, leave encashment, arrears of salary from 23-09-2013 to 30-11-2016 and full pension after giving notional increments from the date of initial appointment i.e. 1976 to the petitioner, along with rate of 7% interest keeping in view, the judgment and order dated 13-08-2013 passed by this Hon'ble Court in Writ Petition No. 4378 (S/S) of 1993 Mohammad Yasin Hashmi Versus Secretary, Basic Shiksha Parishad, U.P. and others as well as judgment and order dated 12-04-2023 passed by this Hon'ble Court in Writ-A No. 4869 of 2022 Mohammad Yasin Hashmi Versus State of U.P. and others."

4. After arguing at some length, learned counsel for the petitioner submits that the petitioner has submitted a representation on 27.09.2025 before the opposite party no. 3/ Basic Shiksha Adhikari, District Sultanpur and the same is pending consideration. He further submits that the interest of justice would be sub-served if this Hon'ble Court may be pleased to direct the opposite party no. 3 to consider and decide the representation of the petitioner within a stipulated period of time, as may be fixed by this court.

5. Learned counsel appearing for the opposite parties has no objection to the contentions aforesaid.

6. Be that as it may, without entering into the merits of the case, the opposite party no. 3/ Basic Shiksha Adhikari, District Sultanpur, is directed to consider and decide the representation of the petitioner dated 27.09.2025 within a period of two months, in accordance with law, from the date a certified copy of this order is produced before him.

7. With the aforesaid observations, the writ petition is disposed of.

(Shree Prakash Singh,J.)

October 13, 2025

Mohd. Sharif