Zahid Hasan And Others vs Union Of India And Others
2012 Latest Caselaw 5279 ALL

Citation : 2012 Latest Caselaw 5279 ALL
Judgement Date : 18 October, 2012

Allahabad High Court

Zahid Hasan And Others vs Union Of India And Others on 18 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54329 of 2012
 

 
Petitioner :- Zahid Hasan And Others
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- A.M. Zaidi
 
Respondent Counsel :- A.S.G.I.,C.S.C.(2012/47668)
 

 
Hon'ble Rajes Kumar,J.

Sri Ajit Kumar Singh, Advocate has filed Parcha on behalf of respondent no. 1, the same may be placed on record.

The petitioners are Technical Assistants in MANREGA on an honorarium of Rs.8,000/- per month. Some of the petitioners have been engaged in the month of February, 20011 and some of the petitioners have been engaged in the month of April, 2011.

The grievance of the petitioners is that though the work has been taken but the honorarium has not been paid. The responsibility to pay honorarium is on the respondent no. 5.

Let the learned Standing Counsel may seek instruction that why honorarium has not been paid to the petitioners.

Put up on 5.11.2012 as fresh.

Order Date :- 18.10.2012