Allahabad High Court
Ram Kewal Gupta vs State Of U.P. Thru. Prin. Secy. Namami ... on 31 May, 2024
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:41798 Court No. - 6 Case :- WRIT - A No. - 4506 of 2024 Petitioner :- Ram Kewal Gupta Respondent :- State Of U.P. Thru. Prin. Secy. Namami Gange ( Minor Irrigation) Lko. And 3 Others Counsel for Petitioner :- Avinash Kant Tripathi Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
2. With the consent of learned counsels for the parties, the writ petition is being decided finally.
3. The contention of learned counsel for the petitioner is that although the services of the petitioner have been regularised w.e.f. 23.01.2019 and has subsequently retired on attaining the age of superannuation on 31.01.2022 yet the regularisation of the person similarly circumstanced has been made effective w.e.f. 01.01.2002 and hence the claim of the petitioner for retrospective regularisation be also considered by the respondents.
4. 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 fresh representation before respondent no.2 which may be directed to be decided within a time frame fixed by this Court to which learned Standing Counsel appearing the for respondents has no objection.
5. In view of the above, it is provided that in case the petitioner submits a representation within two weeks from today before respondent no.2 then respondent no.2 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 submission of the representation along with certified copy of this order.
6. With the aforesaid direction, writ petition is disposed off.
7. It is made clear that this Court has not gone into the merits of the case.
Order Date :- 31.5.2024 A. Katiyar