Allahabad High Court
Om Prakash Yadav-Ii And 2 Others vs State Of U.P. And 4 Others on 16 November, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 17769 of 2019 Petitioner :- Om Prakash Yadav-Ii And 2 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Saroj Kumar Yadav Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Petitioners claim to be substantively appointed as Collection Amin and has completed more than five years service on the date when recruitment by way of promotion has been undertaken by the respondents. It is asserted that persons who were junior to the petitioners have been considered for promotion to the post of Revenue Inspector in accordance with the provisions contained in the Uttar Pradesh Subordinate Revenue Executive (Revenue Inspector) Service Rules, 2017. Submission is that the persons junior to petitioners have been accorded consideration for promotion while claim of the petitioners in that regard stands overlooked. Since grievance of the petitioners has not been examined in that regard, the petitioners are before this Court.
Learned Standing Counsel states that the petitioner's grievance would be examined by the competent authority, in accordance with law.
In the facts and circumstances, noticed above, this writ petition stands disposed of permitting the petitioner to represent their grievance before the respondent no. 3, who happens to be the appointing authority, in terms of Rule 3(a) of the Rules, 2017, alongwith a certified copy of this order annexing all materials in support of their claim. The concerned authority shall accord consideration to the petitioner's claim, noticed above, in accordance with law, by means of a reasoned order to be passed, within a period of three months from the date of presentation of a certified copy of this order.
Order Date :- 16.11.2019 Ranjeet Sahu