Smt.Mnaju Devi W/O Rajesh Kumar vs State Of U P ...
2011 Latest Caselaw 4553 ALL

Citation : 2011 Latest Caselaw 4553 ALL
Judgement Date : 9 September, 2011

Allahabad High Court

Smt.Mnaju Devi W/O Rajesh Kumar vs State Of U P ... on 9 September, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 5085 of 2009
 

 
Petitioner :- Smt.Mnaju Devi W/O Rajesh Kumar
 
Respondent :- State Of U P Thr.Secy.Govt.Industries Dept.U P Civil Sectt.
 
Petitioner Counsel :- Qamurl Hasan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

The petitioner is seeking the benefit of order dated 19th of May, 2006, passed in writ petition No.3791 (SS) of 2005, whereby the respondents have been directed to pay the salary to the petitioner which is applicable to the post of Sweeper. The said benefit is extended to the petitioner with liberty to the opposite parties to verify the date of appointment of the petitioner as the regular pay scale is permissible only when the petitioner is appointed on the regular basis and against the substantive vacancy.

In the aforesaid terms the writ petition is disposed of finally.

Order Date :- 9.9.2011

Banswar