Allahabad High Court
Anand Prakash Mani Tripathi vs State Of U.P. And 2 Others on 25 April, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 5633 of 2023 Petitioner :- Anand Prakash Mani Tripathi Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Krishna Nand Yadav,Anand Prakash Yadav Counsel for Respondent :- CSC Hon'ble Saral Srivastava,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
The petitioner by means of present writ petition has prayed for a mandamus directing the respondents to disburse the retiral benefits to the petitioner and pay pension month to month to the petitioner. In this regard, the petitioner has submitted several representations to the respondent no.3-District Magistrate, Maharajganj but no heed was paid to his representations.
Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and appropriate direction be issued to competent authority to consider the grievance of the petitioner.
Considering the facts and circumstances of the case and without going into the merits of the case and with the consent of the parties, the writ petition is disposed of with a direction to the petitioner to file a fresh representation before the respondent no.3-District Magistrate, Maharajganj raising all his grievances within a period of three weeks from today. In case any such representation is filed by the petitioner, the respondent no.3 shall consider and decide the same in accordance with law within a period of two months thereafter, if there is no other legal impediment.
Order Date :- 25.4.2023 SS