Allahabad High Court
Ram Kripal Yadav vs The State Of Up And 2 Others on 25 March, 2025
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:43471 Court No. - 4 Case :- WRIT - A No. - 2285 of 2025 Petitioner :- Ram Kripal Yadav Respondent :- The State Of Up And 2 Others Counsel for Petitioner :- Jai Prakash Rai,Rajesh Tewari Counsel for Respondent :- C.S.C. Hon'ble Ajit Kumar,J.
1. By means of this petition filed under Article 226 of the Constitution petitioner has prayed for following substantial reliefs:
"I. Issue a Writ, Order of direction in the nature of ad-interim mandamus directing tothe respondents to consider the matter of the petitioner for revised pension according to basic pay sacle.
II. Issue a Writ, Order of direction in the nature of mandamus commanding and directing the respondent no. 3 to decide the representation of the petitioner dated 10.12.2024 pending before him within stipulated period as directed by this Hon'ble Court."
2. From the records it transpires that in the above regard petitioner has represented the matter before respondent No. 3 on 10.12.2024.
3. In the given facts and circumstances, this petition stands disposed of with direction to the petitioner to make fresh representation alongwith certified copy of this order within four weeks from today to the concerned respondent and if he does so the respondent No. 3 is directed to consider and dispose of the same within a further period of four months by means of a reasoned and speaking order.
Order Date :- 25.3.2025 Nadeem