Allahabad High Court
Satendra Bahadur Singh vs State Of U.P. And 4 Others on 19 November, 2020
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- WRIT - A No. - 9791 of 2020 Petitioner :- Satendra Bahadur Singh Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Arvind Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Neeraj Tiwari,J.
Heard counsel for the petitioner and Standing Counsel for State of U.P. With the consent of learned counsel for the parties, without calling for counter affidavit petition is being disposed of at the admission stage itself.
This writ petition has been filed for mandamus directing Deputy Inspector General of Police (Establishment), U.P. Police Headquarter, Allahabad to add the service period of the petitioner in Indian Army in his present service of the Police.
It has been stated that the petitioner was earlier appointed in Indian Army on 09.18.1990. After attaining the age of superannuation, the petitioner was re-employed in U.P. Police on 17.11.2020. Under the Government Orders, services rendered in Indian Army is liable to be counted for fixation of salary in U.P. Police, but till today, services rendered in Indian Army have not been counted, nor salary has been fixed accordingly. The petitioner has moved a representation in this respect which was forwarded by Senior Superintendent of Police, Jaluan to Deputy Inspector General of Police (Establishment), U.P. Police Headquarter, Lucknow on 30.01.2019, but no order has been passed till today.
The writ petition is disposed of directing respondent No.3 to decide the representation of petitioner dated 30.01.2019 with regard to fixation of salary by counting the service of the petitioner in Indian Army within six weeks from the date of production of certified copy of this order before him.
It is made clear that the Court has not adjudicated the case on merits and the representation shall be decided strictly in accordance with law.
Order Date :- 19.11.2020 Sartaj