Allahabad High Court
Ramendri Shukla vs State Of U.P. Thru. Prin. Secy. Finance ... on 14 October, 2025
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:63635
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - A No. - 12123 of 2025
Ramendri Shukla
.....Petitioner(s)
Versus
State Of U.P. Thru. Prin. Secy. Finance Deptt. Lko. And 2 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Phool Bux Singh
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 appearing on behalf of the opposite parties.
2. Present petition under Article 226 of Constitution of India has been filed seeking direction to authority concerned to provide service and other benefits from the initial date of appointment for purposes of pensionary benefits and consequential allowances in the light of the judgment rendered by this Court dated 02.05.2023 passed in WRIT - A No. - 33060 of 2019, Raghvendra Pratap Singh v. State of U.P. and others.
3. Since considering petitioner's grievance would entail factual aspects, liberty is granted to petitioner to file fresh representation before opposite party no.3 i.e. Director, Director, National Saving Department, Vikash Deep Bhawan, Lucknow. In case such a representation is filed, the same is required to be decided by authority concerned expeditiously by a reasoned and speaking order in the light of judgment referred to herein above, in case the same is applicable, within a period of eight weeks from receipt of representation of petitioner along with a certified copy of this order.
4. With aforesaid direction, the petition stands finally disposed of.
(Manish Mathur,J.) October 14, 2025 Subodh/-