Paras Nath Verma v. State Of U.P. And Anr.

Court No. - 29 Case :- WRIT - A No. - 13652 of 2015

Petitioner :- Paras Nath Verma

Respondent :- State Of U.P. And Anr.

Counsel for Petitioner :- Karan Singh Yadav

Counsel for Respondent :- C.S.C.

Hon'ble Dilip Gupta,J. Hon'ble Vinod Kumar Misra,J.

The petitioner retired as an Executive Engineer in the Irrigation Department of the State Government on 24 July 2014. Prior to his retirement, the petitioner had moved various representations for providing the grade pay scale of Rs.6600 and Rs.7600 in accordance with the Assured Career Progression Scheme but no decision was taken on those representations.

Learned counsel for the petitioner has submitted that the respondents have failed to grant the grade pay scale to the petitioner in accordance with the aforesaid Scheme and even the representations filed by the petitioner for this relief have not been addressed to.

Learned Standing Counsel appearing for the respondents states that the competent authority will take a decision on the representations filed by the petitioner expeditiously. This writ petition is, accordingly, disposed of with a direction to the competent authority to take a decision on the representations filed by the petitioner expeditiously and preferably within a period of three months from the date a certified copy of this order is filed by the petitioner.

It is made clear that the Court has not adjudicated on the merits of Neutral Citation No. - 2015:AHC:36123-DB

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the case which shall be examined by the authority concerned in accordance with law.

Order Date :- 19.3.2015

SK

(Dilip Gupta, J.) (Vinod Kumar Misra, J.)

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