- (1.) Heard learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) The instant writ petition has been filed by the petitioner for the following reliefs: "i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned judgment and order dated 12.4.2017 (Contained in Annexure no. 15 of the writ petition) passed by respondent no.2. ii) issue a writ, order or direction in the nature of mandamus directing the respondent no.2/District Magistrate, Bulandshahar to consider the claim of petitioner and pass appropriate order on the objection dated 15.4.2017 (Contained in Annexure no.16 of writ petition) filed by the petitioner." The petitioner is claiming to be Loktantra Rakshak Senani therefore is entitled for pension under the provisions of Loktantra Senani Niyamavali under Rule 1(1)(2)(3) read with Rule 6(1)(2) of the aforesaid Rules. Apart from the current pension the petitioner has also claimed the arrears of pension and monthly honorarium w.e.f. 7.9.2006. By the impugned order, which is under challenge by means of the present writ petition, the District Magistrate has rejected the claim of the petitioner vide order dated 12.4.2017. The District Magistrate has taken into consideration the earlier order passed by this Court in Writ Petition No. 8901 of 2017 (Safi Ullah Khan vs. State of U.P. and others) in which the petitioner has prayed before the High Court that the petitioner's application be allowed and an interim mandamus be issued directing the District Magistrate, Bulandshahar to consider the claim of the petitioner and? to provide the benefit attached under the scheme by virtue of being Loktantra Senani and to pay the arrears of pension and monthly honorarium to be sanctioned since 7.9.2006 and further to direct the respondents to take appropriate decision upon the petitioner's representation said to be filed on 16.8.2016.
(3.) This Court vide order dated 28.2.2017 has passed the following order: "The petitioner's representation for payment of arrears of pension under the Loktantra Senani Scheme is pending consideration before the District Magistrate. In view of the aforesaid, we dispose of the writ petition directing the District Magistrate to consider the petitioner's representation and pass an appropriate order within six weeks from the date of production of a certified copy of this order.";