Allahabad High Court
Digvijay Singh Yadav vs State Of U.P. Thru. Addl. Chief Secy. ... on 15 July, 2025
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:40217 Court No. - 5 Case :- WRIT - A No. - 7618 of 2025 Petitioner :- Digvijay Singh Yadav Respondent :- State Of U.P. Thru. Addl. Chief Secy. Secondary Education Lko. And 3 Others Counsel for Petitioner :- Nagendra Bahadur Singh Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioner and Sri Sanjeev Sharma, learned Standing Counsel appearing for the respondents no. 1 to 3.
No notice need be issued to the respondent no.4 taking into consideration the nature of order proposed to be passed.
With the consent of learned counsel for the parties, the instant writ petition is being finally decided.
Contention of learned counsel for the petitioner is that the respondents have failed to count the services of the petitioner for the purpose of fixation of his pay scale from the date of final selection and appointment of the selected candidates in terms of the Advertisement No. 01/2009 considering the judgment of this Court passed in Writ-A No. 17329 of 2012 Inre; Om Prakash Yadav Vs. State of U.P and Ors decided on 23.02.2018.
Learned counsel for the petitioner after arguing at some length submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a representation before the respondent No.3 which may be directed to be decided within a fixed time frame to which Sri Sanjeev Sharma, learned Standing Counsel appearing for the respondents no. 1 to 3 has no objection.
In view of the above, it is provided that in case the petitioner submits a representation within ten days from today before the respondent No.3 then the respondent No.3 shall endevour to decide the same by means of a reasoned and speaking order within a further period of eight weeks from the date of receipt of a certified copy of this order along with representation.
With the aforesaid direction, writ petition is disposed of.
It is made clear that this Court has not gone into the merits of the case.
Order Date :- 15.7.2025/Pachhere/-