Allahabad High Court
Ambrish Dwivedi & Ors. vs State Of U.P.Thru.Prin.Secy. Dairy ... on 18 March, 2021
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- SERVICE SINGLE No. - 7489 of 2021 Petitioner :- Ambrish Dwivedi & Ors. Respondent :- State Of U.P.Thru.Prin.Secy. Dairy Deptt. & Ors. Counsel for Petitioner :- Manushresth Misra,Ravindra Kumar Singh Counsel for Respondent :- C.S.C.,Pankaj Patel Hon'ble Rajesh Singh Chauhan,J.
Heard Sri Manushresth Misra, learned counsel for the petitioners, learned Standing Counsel for the respondent Nos.1 & 4 and Sri Pankaj Patel, learned counsel for the respondent Nos.2 and 3.
By means of this writ petition, the petitioners have prayed for the following relief:-
"(i) to issue a writ, order or direction in the nature of mandamus commanding the respondents to release payment of full amount of arrear of difference of salary in favour of the petitioners on account of the benefit of selection grade of one special increment on completion of 19 years of continuous satisfactory services and benefit of second promotional pay scale on completion of 24 years of continuous satisfactory services and part of employer's contribution towards EPF in pursuance of the order dated 24.10.2019 of Managing Director, Pradeshik Cooperative Dairy Federation Ltd., Lucknow, as contained in Annexure No.1 to the writ petition, along with interest accrued thereon forthwith."
The contention of learned counsel for the petitioners is that for redressal of their aforesaid grievances, the petitioners have approached the authorities time and again but to no avail as no appropriate decision has been taken by now. Therefore, it has been requested that the petitioners may be permitted to prefer a fresh representation and the said representation be disposed of finally with expedition.
Therefore, considering the innocuous prayer of learned counsel for the petitioners, without entering into merits of the issue, I hereby dispose of this writ petition at the admission stage permitting the petitioners to prefer their separate representation to the opposite party No.3 i.e. the Managing Director, Pradeshik Cooperative Dairy Federation Ltd., Lucknow taking all pleas and grounds which are available with them annexing therewith the relevant documents which are necessary for disposal of the representation within a period of fifteen days from today and if such separate representations are preferred by the petitioners, the opposite party No.3 i.e. the Managing Director, Pradeshik Cooperative Dairy Federation Ltd., Lucknow shall consider and decide the representations of the petitioners, strictly in accordance with law by passing a speaking and reasoned order with expedition preferably within a period of three months from the date of presentation of a certified copy of this order along with representation and the decision thereof be intimated to the petitioners forthwith.
It is needless to say that if there is no legal impediment, the dues as prayed by the petitioners may be paid to them.
In view of the aforesaid terms, the writ petition is disposed of finally.
Order Date :- 18.3.2021 Om [Rajesh Singh Chauhan, J.]