Allahabad High Court
State Of U.P. And 3 Others vs Mohammad Sharfuddin Khan on 4 January, 2023
Bench: Rajesh Bindal, Chief Justice
HIGH COURT OF JUDICATURE AT ALLAHABAD Chief Justice's Court Serial No. 3017 HIGH COURT OF JUDICATURE AT ALLAHABAD *** SPECIAL APPEAL DEFECTIVE No. - 528 of 2019 (O&M) (Arising out of Writ A No. 11635 of 2016) State of U.P. and others .....Appellants Through :- Mr. Rama Nand Pandey, Additional Chief Standing Counsel v/s Mohammad Sharfuddin Khan .....Respondent Through :- Mr. Rampyare Lal Srivastava, Advocate CORAM : HON'BLE RAJESH BINDAL, CHIEF JUSTICE HON'BLE J.J. MUNIR, JUDGE ORDER 1. Order dated January 9, 2019 passed by learned Single Judge has been impugned by filing the present intra-Court appeal. 2. A perusal of the impugned order shows that it was passed on the statement made by learned counsel appearing for the State that the writ petitioner is entitled to grant of time pay scale of ?5000-150-8000. In terms of that the writ petition was allowed and direction was issued for giving the salary and the consequential benefits to the writ petitioner. From the pleadings in the writ petition, it is evident that the petitioner had retired from service after attaining age of superannuation on July 31, 2004. 3. Considering the aforesaid facts, we do not find any case is made out for interference in the present appeal. 4. The Special Appeal is, accordingly, dismissed. (J.J. Munir) Judge (Rajesh Bindal) Chief Justice Allahabad 04.01.2023 Ved/Manish Himwan Whether the order is speaking : No Whether the order is reportable : Yes/No