Allahabad High Court
Jitendra Kumar Pandey vs State Of U.P. And 7 Others on 17 March, 2025
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:37779 Court No. - 4 Case :- WRIT - A No. - 3212 of 2025 Petitioner :- Jitendra Kumar Pandey Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Sanjay Kumar Yadav Counsel for Respondent :- C.S.C. Hon'ble Ajit Kumar,J.
Heard learned counsel for the parties and perused the records.
By means of this petition filed under Article 226 of the Constitution, petitioner claims to have been appointed as District Programme Assistant on a contract basis under the contract and appointment order dated 28th December, 2018 and his contract has come to be renewed from time to time and currently still working on contract basis, however, he is not being paid honourarium for the period between April, 2024 and July, 2024.
Learned counsel for the petitioner submits that in above regard petitioner has already represented the matter before the respondent No.- 8 by means of representation dated 27th November, 2024 but the same has remained pending till date.
Learned Standing Counsel does not have any objection in the event a direction is issued to the respondent No.- 8 to decide the pending representation of the petitioner in accordance with law.
In view of the above, this petition stands disposed of with a direction to the respondent No.- 8 to consider and decide the representation of the petitioner dated 27th November, 2024 as expeditiously as possible preferably within a period of two months from the date of production of certified copy of this order.
Needless to add, the order to be passed by the authority concerned as directed herein above, shall be reasoned and speaking one.
It is further provided that in the event petitioner's claim is found genuine one, the same shall be released by the authority concerned within a further period of six weeks.
Order Date :- 17.3.2025 Atmesh