Allahabad High Court
Pawan Kumar Nagar vs State Of U.P. And 3 Others on 2 September, 2020
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - A No. - 6823 of 2020 Petitioner :- Pawan Kumar Nagar Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Om Prakash Ojha,Rabindra Nath Ojha Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 to 4.
The petitioner has preferred the present writ petition inter-alia with the following prayers:-
"(i) issue writ, order or direction in the nature of mandamus commanding the respondents to decide the representation of the petitioner in the light of Seventh Pay Commission which has been fixed the Minimum Pay Scale for Class-IV employees pending since long time.
(ii) issue writ, order or direction in the nature of mandamus commanding the respondents to pay the "Minimum Pay Scale" month to month, to the petitioner, when due fall."
It is argued by the counsel for the petitioner that the petitioner is entitled for the benefit of Minimum Pay Scale as Class-IV employee. Representations were made by the petitioner in the light of the Seventh Pay Commission. Counsel for the petitioner also relied upon the law laid down by the Supreme Court in the case of State of Punjab and Ors. Vs. Jagjit Singh and Ors, Civil Appeal No. 213 of 2013.
In the facts and circumstances of the case, without entering into the merits of the case, the present writ petition is disposed of finally permitting the petitioner to submit a fresh representation ventilating all his grievances before the respondent no. 4/District Horticulture Officer, Agra along with self attested computer generated copy of this order downloaded from the official website of High Court Allahabad within a period of three weeks' from today. If such representation is made, respondent no. 4 will pass appropriate order on the same, expeditiously and preferably within a period of three months from the date of presentation of such representation.
Order Date :- 2.9.2020 Swati