Allahabad High Court
Ram Vishal Yadav vs State Of U.P.Thru Prin.Secy.Revenue ... on 17 January, 2020
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- SERVICE SINGLE No. - 1072 of 2020 Petitioner :- Ram Vishal Yadav Respondent :- State Of U.P.Thru Prin.Secy.Revenue Deptt. Lko & Anr. Counsel for Petitioner :- Gyanendra Kumar Pandey,Apoorv Pandey Counsel for Respondent :- C.S.C. Hon'ble Manish Mathur,J.
Heard Shri Gyanendra Kumar Pandey, learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.
Petition has been filed with following Prayer:
"(i) To issue a writ, order or direction in the nature of Mandamus commanding the Respondents No.1 & 2 to pass appropriate guidelines/ orders extending the benefit of the Government Order as contained as Annexure No.12 without any discrimination thereby allowing the petitioner Assured Career Progression benefit after competition of 10 years, 16 years & 26 years of satisfactory service within some stipulated time as deemed just, fit and appropriate by an speaking and reasoned order to secure the ends of justice."
Learned counsel for petitioner has submitted that petitioner was earlier removed from service in the year 1990, which was challenged before the U.P. State Public Service Tribunal and his claim petition was thereafter allowed in the year 2009. It has further been submitted that in pursuance to the judgment of tribunal, petitioner was reinstated but the years spent in litigation have not yet been counted as qualifying service with regard to pensionary benefits, to which petitioner is entitled having superannuated on 31st July 2015.
For the said grievance, the petitioner has already submitted a representation dated 13th January, 2020 which has been sent through speed post. At present, learned counsel for petitioner restricts his prayer for a final decision with regard to the same.
Considering the innocuous prayer being made by learned counsel for petitioner and without entering into merits of the case, Opposite Party No.2 i.e. The Commissioner-cum-Director Consolidation, U.P. Lucknow is directed to consider and decide by speaking and reasoned order within a period of eight weeks from the date a copy of this order is produced before the opposite party.
In view of aforesaid, the petition stands disposed of.
Order Date :- 17.1.2020 Subodh/-