HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE SINGLE No. - 2201 of 2006 Petitioner :- Buddhi Prakash Singh And Another Respondent :- Managing Director U.P.State Road Transport Corporation Counsel for Petitioner :- Shivam Sharma,Manish Kumar Counsel for Respondent :- Anuj Kudesia,J.B. Singh,Ritesh Kumar Singh Hon'ble Dr. Devendra Kumar Arora,J.
Rejoinder Affidavit filed on behalf of the petitioner is taken on record.
The submission of the learned Counsel for the petitioner is that the petitioner, who was initially appointed on the post of Conductor, has been asked to perform the work of Data Entry Operator since 08.12.1999, but he has not been paid the salary of the said post. Learned Counsel for the petitioner in support of his submission has placed reliance upon the judgment of this Court reported in 1997(15) LCD 788 & 1991 (1) UPLBEC 503.
Appreciating the submission of the learned Counsel for the petitioner, the Managing Director of U.P. State Road Transport Corporation, Lucknow is directed to appear before this Court to explain as to why the petitioner is not being paid salary for which the work is being taken by the petitioner.
List this case on 30.11.2015.
It is clarified, if the petitioner is paid salary of the post on which the work is being taken from him, the Managing Director need not appear.
Order Date :- 30.10.2015 Arvind