Allahabad High Court
Ramesh Chandra Srivastava vs State Of U.P. And 3 Others on 19 September, 2019
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 13952 of 2019 Petitioner :- Ramesh Chandra Srivastava Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Rakesh Kumar Verma Counsel for Respondent :- C.S.C.,S. Shekhar Hon'ble Mrs. Sunita Agarwal,J.
Sri V.K. Singh learned Senior Advocate has appeared on behalf of respondent nos. 2 to 4. At the outset, he submits that the prayer in the present writ petition is misconceived, inasmuch as, the services of the petitioner has not been regularized at any point of time rather pursuant to the decision of the Lucknow Bench of this Court, the petitioner was paid wages equal to the regular employees on the principle of "equal pay for equal work".
The prayer for computation of the period from September, 1991 to August, 2018 for grant of retiral benefits is, therefore, misconceived.
Be that as it may, without entering into the merits of claim of the petitioner, the present writ petition is being disposed of with the direction to the General Manager, U.P. Forest Corporation, Lucknow to take a decision on the representation moved by the petitioner on 10.2.2019 seeking for payment of retiral dues by computing period from September, 1991 to August, 2018 as being in regular service.
An expeditious decision, in accordance with law, shall be taken, preferably, within a period of three months from the date of submission of certified copy of this order, after getting necessary instructions with regard to actual working of the petitioner.
Order Date :- 19.9.2019 Brijesh