Allahabad High Court
Surendra Kumar Shukla vs Union Of India And Others on 5 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 38379 of 2010 Petitioner :- Surendra Kumar Shukla Respondent :- Union Of India And Others Petitioner Counsel :- Shachindra Mishra Respondent Counsel :- A.S.G.I. Hon'ble Shishir Kumar,J.
Heard learned counsel for the parties.
Petitioner, who is a Constable in Central Reserve Police Force, is aggrieved by the inaction of the respondents for non-providing the promotion as well as the pay scale in spite of the fact that the persons junior to him have been promoted by giving a particular scale. According to the petitioner, he is approaching from 2000 continuously to the relevant authority, but no proper information or decision has taken place by the respondent. By order dated 7th November, 2009 respondent has returned the grievances of the petitioner which was sent earlier by making representation to the relevant authority. After that, petitioner again sent a representation to respondent No.3, who is the competent authority to consider and decide the grievances of the petitioner. In spite of repeated requests and representation, the claim of the petitioner has not been considered, therefore, he has approached this Court by filing the present writ petition.
After hearing learned counsel for the parties and after perusal of the record, I am of the opinion that respondent No.3, who is the relevant authority, may be directed to consider the claim of the petitioner and take a decision by a speaking and reasoned order within a period of three months from the date of production of certified copy of the order.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 5.7.2010 NS