Allahabad High Court
Rampal vs State Of U.P. And 2 Others on 13 January, 2023
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 292 of 2023 Petitioner :- Rampal Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Jitendra Nath Sharma,Pratik Kumar Sharma Counsel for Respondent :- C.S.C.,M.N. Singh Hon'ble Neeraj Tiwari,J.
Heard the counsel for the petitioner and the learned Standing Counsel for the State-respondents.
The present petition has been filed alleging that the services rendered by the petitioner prior to the date of regularization for the period 17.03.1988 to 30.04.2012 have not been considered while deciding the issue of retiral benefits. He places reliance on the judgment passed by this Court in the case of Smt. Gayatri Devi Sharma vs. State of U.P. and others in Writ A No.8287 of 2021 decided on 12.08.2021. He argues that the said person was similarly as that of the petitioner and has been granted the benefit after the decision of this Court.
Learned Standing Counsel submitted that for redressal of his grievance, he may submit fresh representation before the respondent no. 2. In case any such representation is filed, the same shall be considered and decided at the earliest.
Considering the facts and circumstances of the case, the present petition is disposed of with liberty to petitioner to file fresh representation before the respondent no.2 within two weeks from today. In case any such representation is filed before the respondent no.2, he shall consider and decide the same within a period of two months from the date of production of certified copy of this order.
It is made clear that Court has not adjudicated the case on merits and it is upon the respondent no. 2 to decide the representation of the petitioner after considering the relevant Acts, Rules, Government Orders, Judicial pronouncement made by the Court as well as facts of the case.
Order Date :- 13.1.2023 Junaid/ADY