Allahabad High Court
Parmatma Ram vs The State Of U.P. Through Principal ... on 14 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6 Case :- SERVICE SINGLE No. - 4713 of 2010 Petitioner :- Parmatma Ram Respondent :- The State Of U.P. Through Principal Secy.Dept.Of Irrigation Petitioner Counsel :- Shiv P.Shukla Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
The petitioner claims that he is entitled for getting benefit from the date of his initial appointment and he in this regard relied on the judgment rendered by this Court in the case of B.L.Prasad and others Vs. State of U.P. and others and against the said judgment SLP was preferred before Hon'ble Apex Court, which has been dismissed.
The petitioner for redressal of his grievance has already represented the matter before the respective Executive Engineer under whom he is performing and discharging his duties.
In these circumstances and in this background liberty is given to the petitioner to make a fresh representation within four weeks from today along with certified copy of this order before the State Government, who shall proceed to consider the claim of the petitioner preferably within three months from the date of production of certified of this order. Whatever, decision is taken, same be communicated to the petitioner.
With the above direction present writ petition is disposed of finally.
No order is to costs.
Order Date :- 14.7.2010 RKM.