Allahabad High Court
Harish Chandra Pandey And 8 Ors. vs State Of U.P. Through Prin. Secy. ... on 24 May, 2023
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:36825 Court No. - 3 Case :- WRIT - A No. - 3089 of 2015 Petitioner :- Harish Chandra Pandey And 8 Ors. Respondent :- State Of U.P. Through Prin. Secy. Irrigation Deptt. Lko. And O Counsel for Petitioner :- Anand Mani Tripathi Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Heard Sri P. Vankatesh, Advocate holding brief of Sri A.M. Tripathi, learned counsel for petitioners and learned Standing Counsel for the State.
Present writ petition is filed by petitioners for the following main relief:
"i) to issue, a writ, order or direction in the nature of MANDAMUS thereby commanding/directing the opposite parties particularly the opposite party no.1&2 to consider and pay the pension and other pensionary benefits to the petitioners in the light of judgment and order dated 01.08.2014 and 08.08.2014 passed by the Hon'ble Court in writ petition no.3896 (S/S) of 2014 and 4117 (S/S) of 2014: Parshuram Pal Vs. State of U.P. & others and Bhanu Pratap Singh Vs. State of U.P. & others forthwith."
Learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case representation of petitioners for the said purposes is considered and decided in a time bound manner.
Learned Standing Counsel has no objection to the same.
In view thereof, petitioners are permitted to make a fresh detailed representation to respondent no.2-Engineer-in-Chief, Irrigation Department, Sinchai Bhawan, Cantt Road, Lucknow, raising all their grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of their claim within a period of three weeks from today along with a certified copy of this order.
In case such a representation is moved by petitioners, respondent no.2 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date, a certified copy of this order along with representation is placed before him.
It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.
With the aforesaid directions, present writ petition is disposed of.
[Vivek Chaudhary,J.] Order Date :- 24.5.2023 Sachin