Allahabad High Court
Radheyshyam Gupta vs State Of U.P. Thru. Addl. Chief Secy. ... on 19 October, 2023
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:69256 Court No. - 7 Case :- WRIT - A No. - 8222 of 2023 Petitioner :- Radheyshyam Gupta Respondent :- State Of U.P. Thru. Addl. Chief Secy. Transport And 2 Others Counsel for Petitioner :- Kirti Kar Tripathi,Shrikant Tripathi Counsel for Respondent :- C.S.C.,Ratnesh Chandra Hon'ble Abdul Moin,J.
1. Heard learned counsel for the petitioner, learned Standing Counsel appearing for the respondent no.1, and Sri Ishant Singh holding brief of Sri Ratnesh Chandra, learned counsel for respondents no.2 and 3.
2. With the consent of learned counsel for the parties, the writ petition is finally disposed off.
3. The contention of learned counsel for the petitioner is that despite the petitioner having retired on attaining the age of superannuation on 31.01.2000 the petitioner has still not been paid the pensionary benefits.
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.3 which may be directed to be decided within a time frame fixed by this Court to which learned Standing Counsel 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.3 then respondent no.3 shall endevour to decide the same by means of a reasoned and speaking order within a further period of three months 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 :- 19.10.2023 A. Katiyar