Allahabad High Court
Uday Bhan Sharma vs State Of U P And 5 Others on 14 February, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 2371 of 2020 Petitioner :- Uday Bhan Sharma Respondent :- State Of U P And 5 Others Counsel for Petitioner :- Brij Kishor,Jagdish Chandra Sharma Counsel for Respondent :- C.S.C.,Pranesh Dutt Tripathi Hon'ble Surya Prakash Kesarwani,J.
Learned counsel for the petitioner submits that the petitioner was appointed as part-time peon in the year 1995. Initially his remuneration was Rs.30/- per month, which has been gradualy increased to Rs.450/- per month. His case is that he is performing duties from 9 A.M. to 4 P.M. His grievance is that even after serving for 23 years, neither he is being paid the minimum wages nor he has been regularised although earlier he filed a writ petition, which was disposed of with a direction to decide the representation of the petitioner but his representation has also not been decided.
Sri Pranesh Dutt Tripathi, learned counsel for the respondent Nos.2, 4 and 6 and the learned standing counsel for the respondent Nos.1, 3 and 5 pray for and are granted two weeks' time to file counter affidavit. Petitioner shall have three days thereafter to file rejoinder affidavit.
Put up in the additional cause list on 04.03.2020 before the appropriate court.
Order Date :- 14.2.2020 NLY