Allahabad High Court
Mathura Prasad Mishra vs State Of U.P. And Others. on 6 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 38622 of 2010 Petitioner :- Mathura Prasad Mishra Respondent :- State Of U.P. And Others. Petitioner Counsel :- Abhishek Mishra,K.N. Mishra Respondent Counsel :- C.S.C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitoner and learned Standing Counsel.
Petitioner who was an employee of the respondent, after completion of 24 years of service was not provided promotional pay scale. ultimately, petitioner retired from service in the year 2004. From 1999 till the date of retirement petitioner was making various representations after representations for providing scale for which petitoner was entitled, but the same has not been provided and now petitioner has already retired and only provisional pension is being paid to the petitioner and the gratuity amount on the basis of the order has been paid.
I have considered the issue and perused the record. in my opinion it will be appropriate if liberty is given to the petitioner to approach the relevant authority raising the grievance regarding the payment of pension and promotional pay scale as well the gratuity amount if any due by making a detailed representation before the respondent No.3. If such representation filed within a period of one month, respondent No.3 is directed to take a decision according to law by speaking and reasoned order within a period of two months thereafter.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 6.7.2010 Pr/-