Allahabad High Court
Santosh Kumar Chaursia vs State Of U.P. And Others on 20 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 41665 of 2010 Petitioner :- Santosh Kumar Chaursia Respondent :- State Of U.P. And Others Petitioner Counsel :- Arvind Kumar Srivastava Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard the learned counsel for the petitioner and the learned Standing Counsel.
The petitioner by order dated 15.12.2006 was appointed as a computer operator on honorarium basis. According to the petitioner, the honorarium is not being paid to the petitioner in spite of the repeated requests and representations. The last representation of the petitioner is dated 24.6.2010.
After considering the submissions of the parties, this writ petition is being disposed of finally directing respondent no.4 to take a decision regarding payment of honorarium to the petitioner taking into consideration this fact that in case the petitioner is working, the same may be paid. A decision to this effect be taken by the respondent within a period of two months from the date of produciton of certified copy of the order.
The writ petition is disposed of accordingly.
No order is passed as to costs.
Order Date :- 20.7.2010 V.Sri/-