Allahabad High Court
Kunwar Bahadur vs State Of U.P. And 4 Others on 24 October, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 16920 of 2019 Petitioner :- Kunwar Bahadur Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Daya Shankar Srivastava Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents.
The petitioners is working as daily wager since 1991 in the office of respondent no.4. He is claiming wages equivalent to the minimum of the pay scale of Class-IV employee in the department concerned. Reliance is placed upon the judgement of Apex Court in the case of State of Punjab and others Vs. Jagjit Singh and others, reported in (2017) 1 SCC 148, and the Division Bench judgment of this Court in the case of Vinod Kumar Vs. The Divisional Forest Officer and others (Special Appeal No.48 of 2012) dated 2.1.2017.
Learned Standing Counsel submits that petitioner's claim shall be examined by the authority concerned, in accordance with law.
In the aforesaid facts and circumstances, this writ petition stands disposed of permitting the petitioner to approach respondent no.4 by making a representation in respect of his grievance, noticed above, alongwith certified copy of this order, annexing all materials in support of his claim, within a period of three weeks from today. In case such a claim is raised, the same shall be examined by the authority concerned keeping in view the law laid down by the Apex Court, referred to above, and an appropriate order would be passed, in accordance with law, within a further period of three months thereafter.
Order Date :- 24.10.2019 Ashok Kr.