DINESH CHANDRA VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shireesh Kumar, learned counsel for petitioner, Sri Shailendra Kumar Singh, learned Chief Standing Counsel and Sri Prakhar Mishra for the State-respondents, Sri Gaurav Mehrotra, learned counsel representing the High Court of Judicature at Allahabad and Sri Dev Rishi Kumar, learned counsel for Union of India.

(2.) Jurisdiction of this Court under Article 226 of the Constitution of India has been invoked by the petitioner, who is a retired Vice Chairman of Central Administrative Tribunal, a statutory tribunal created under the Administrative Tribunal Act, 1985, to challenge the order dtd. 26/12/2019, passed by the State Government whereby his representation claiming the benefit of Domestic Help Allowance has been rejected. A further prayer has been made by the petitioner that a direction be issued to the respondents to pay the said allowance in accordance with the provisions contained in the Government Order dtd. 20/4/1999 with effect from 1/3/2008 along with periodical revisions and arrears with interest at the rate of 12%.

(3.) The impugned order dtd. 26/12/2019 rejecting the representation of the petitioner in respect of his claim was passed in compliance of the order dtd. 3/7/2019 passed by a coordinate Bench of this Court in Writ Petition No.29103 (S/B) of 2017 as corrected vide order dtd. 31/7/2019.