Allahabad High Court
Shrikrishna Gupta vs State Of U.P.Thru Prin.Secy.Food ... on 24 October, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 29371 of 2019 Petitioner :- Shrikrishna Gupta Respondent :- State Of U.P.Thru Prin.Secy.Food &Civil Supply Dept. & Ors. Counsel for Petitioner :- Rajesh Kumar Awasthi Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
1. Heard learned counsel for petitioner and learned standing counsel for State.
2. Present writ petition is filed by the petitioner for the following principal relief:-
"(i) to issue a writ, order or direction in the nature of mandamus commanding the opposite party no.2 to give one notional increment for the period from 01.07.2010 to 30.06.2011 he has completed one full year of service, though his increment fell on 01.07.2011, for the purpose of pensionary benefit keeping in view law laid down by Hon'ble Madras High Court in case of P. Ayyamperumal which is affirmed by the Hon'ble Supreme Court."
3. Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.
4. Learned standing counsel has no objection to the same.
5. In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.2 Commissioner, Food & Civil Supplies, U.P. Jawahar Bhawan, Lucknow, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of three weeks from today along with a certified copy of this order.
6. In case such a representation is moved by petitioner, 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.
7. 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.
8. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 24.10.2019 Arti/-
(Vivek Chaudhary,J.)