Ajay Kumar Misra S/O Sri Sadanand ... vs State Of U.P. And Others
2011 Latest Caselaw 3945 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46590 of 2011
 

 
Petitioner :- Ajay Kumar Misra S/O Sri Sadanand Misra
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Manish Goyal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner states that the petitioner is a daily wager and claiming the pay-scale of Rs.4440-7400/- on the ground of parity as being paid to the employees at the office of the Advocate General of Lucknow Bench. The list of such persons is Annexure-11 to the writ petition.

Learned Standing Counsel is directed to file counter affidavit on the following points :

(i) That under which Rule and following which procedure having regard to Articles 14 and 16 of the Constitution of India these persons have been appointed at the office of the Advocate General of the Lucknow Bench and what is their status.

(ii) If they are daily wagers/temporary employees or ad hoc employees and are getting the pay-scale of Rs.4440-7400/-, why the petitioner, being daily wager, is being denied of such pay-scale.

Put up on 29.8.2011 as fresh.

Order Date :- 19.8.2011

OP