Rajesh Sharma vs State Of U.P. & Others
2011 Latest Caselaw 1533 ALL

Citation : 2011 Latest Caselaw 1533 ALL
Judgement Date : 5 May, 2011

Allahabad High Court

Rajesh Sharma vs State Of U.P. & Others on 5 May, 2011

Bench: Satyendra Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - A No. - 8175 of 2001
 

 
Petitioner :- Rajesh Sharma
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- V.S.Dwivedi,H.N. Sharma,S.F.A. Naqvi,Sant Ram Sharma
 
Respondent Counsel :- C.S.C.
 
Hon'ble Satyendra Singh Chauhan,J.

Learned Standing Counsel may advice its officers properly so as to correct the scale of the petitioner which has wrongly been fixed at Rs. 2550.00.

The contention of learned counsel for the petitioner is that even according to the admitted case of the opposite parties the petitioner was regularized in the year 2000 and he was working on Class IV post. His further contention is that the petitioner is being paid in the initial pay scale of the year 2000 and whatever increments due up till now have not been paid to him.

Since it appears that some discrepancy has occurred while fixing scale of the petitioner and the authorities have committed illegality.

In these circumstances , the competent authority is directed to look into the matter and pass fresh order within a period of two months.

List this petition after two months.

Order Date :- 5.5.2011

BLY