Allahabad High Court
Shailendra Singh And 20 Ors. vs State Of U.P. Thru Prin.Secy. Housing & ... on 19 December, 2019
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- SERVICE SINGLE No. - 35761 of 2019 Petitioner :- Shailendra Singh And 20 Ors. Respondent :- State Of U.P. Thru Prin.Secy. Housing & Urban Planning &Ors. Counsel for Petitioner :- Virendra Kumar Dubey Counsel for Respondent :- C.S.C. Hon'ble Manish Mathur,J.
Heard Sri V.K. Dubey, learned counsel for petitioners and learned State counsel appearing for opposite party No.1.
In view of the order being proposed to be passed, notices to opposite parties No. 2 & 3 stand dispensed with.
Petition has been filed for following reliefs:
(i) issue writ, order or direction in the nature of mandamus directing and commanding the opposite parties to take appropriate steps pursuant to the decision taken vide item no.11 of the minutes of meeting dated 07.01.2016 notified/circulated on 14.01.2016 and accordingly pension be paid to the retired employees of the Special Area Development Authorities in the manner it is paid to a State Government employee by extending the benefit of the judgment and order dated 20.11.2010 passed in Writ Petition No. 876 (S/B) of 2004, Vipra Pension Association U.P. through president and others vs. State of U.P. and others.
(ii) issue writ order or direction commanding the opposite parties to pay the pension to the petitioner No. 6, 20 and 21 regularly alongwith the arrears and complete the ministerial work in respect of other petitioners without any further delay.
For the said purposes, petitioners are said to have preferred a representation to the competent authority. At present learned counsel for petitioners restricts his prayer for a direction to appropriate authority to decide the same.
Considering the innocuous prayer of learned counsel for petitioners and without entering into merit of the case, petitioners are granting liberty to file a fresh representation before the competent authority, who shall decide the same by means of reasoned and speaking order in the light of judgment and order dated 20.11.2010 passed in Writ Petition No. 876 (S/B) of 2004 (Vipra Pension Association U.P. vs. State of U.P. and others) in case the same is applicable. Decision with regard to same shall be taken within a period of six week from the date of a copy of this order is produced before the said authority.
In view of aforesaid, writ petition stand disposed of.
Order Date :- 19.12.2019/Reena