Allahabad High Court
Netrapal Singh vs State Of U.P. And Another on 1 August, 2025
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:129523 Court No. - 4 Case :- WRIT - A No. - 10846 of 2025 Petitioner :- Netrapal Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- Lal Chandra Srivastava,Neeraj Srivastava Counsel for Respondent :- C.S.C. Hon'ble Ajit Kumar,J.
Heard learned counsel for the petitioner as well as learned Standing Counsel.
By means of this petition filed under Article 226 of the Constitution, petitioner has prayed for following relief as substantial relief:
"i) Issue writ in the nature of Mandamus commanding the respondent no. 2 to release the benefits of 1st, 2nd and 3rd Assured Carrier Progressive Scheme due on 01.12.2008, 01.12.2012 and 01.12.2024 respectively keeping in view of judgment dated 26.05.2022 (Annexure - 1 to the writ petition) and further to release the arrears of difference of salary along with 9% interest thereon within the period as specified by this Hon'ble Court."
It appears from the records that the petitioner has already represented the matter to the respondent no. 2 vide representation dated 26.05.2025 which is still pending consideration.
Learned Standing Counsel submits that he has no objection in the event this petition stands disposed of with a direction to the respondent no. 2 to look into and consider the grievance of the petitioner and pass appropriate order strictly in accordance with law.
In view of the above, this petition stands disposed of with a direction that respondent no. 2 shall consider the grievance of the petitioner raised in his representation dated 26.05.2025 and decide the same within a period of two months from the date of receipt of certified copy of this order.
Needless to add the order to be passed by the competent authority, as directed herein above, shall be reasoned and speaking one.
Order Date :- 1.8.2025 IrfanUddin