Ajay Kumar Alias Sujeet Kumar And ... vs State Of U.P. Thru Secretary Nagar ...
2014 Latest Caselaw 4704 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6094 of 2004
 

 
Petitioner :- Ajay Kumar Alias Sujeet Kumar And Anr {Objection Filed}
 
Respondent :- State Of U.P. Thru Secretary Nagar Vikas And 3 Ors
 
Counsel for Petitioner :- Brijesh Kr Misra
 
Counsel for Respondent :- C.S.C,Sabhajeet Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioners to press this writ petition.

Learned Standing Counsel submits that the petitioners is aggrieved by inaction of the respondents in not deciding his claim for payment of certain amount of money for the work done by him.

A State authority is required to act fairly and hence we dispose of this writ petition with a direction to the respondents to consider the claim of the petitioner in accordance with law and pay whatever amount is found payable to him.  In other words, admitted dues should be paid to the petitioners without any delay preferably within a period of three weeks from the date a certified copy of this order is produced before him.

Order Date :- 21.8.2014

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