Rajendra Prasad Pandey And Ors. vs Sri Raj Shekhar Collector Lucknow
2015 Latest Caselaw 2244 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1585 of 2015
 

 
Applicant :- Rajendra Prasad Pandey And Ors.
 
Opposite Party :- Sri Raj Shekhar Collector Lucknow
 
Counsel for Applicant :- Pramendra Kumar Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard.

An affidavit of compliance has been filed by the opposite party stating therein that in compliance of the ordr dated 23.2.2015 passed in writ petition no. 373 (SS) of 2015; Rajendra Prasad Pandey & others vs. State of U.P. and others, the grievance of the petitioners has been considered by the Sub Divisional Magistrate, Sadar, Lucknow, in accordance with law as well as in the light of judgment and order dated 29.8.2014 passed in Special Appeal No. 83 of 2001 and the same has been alllowed by passing a detailed speaking and reasoned order dated 31.8.2015, copy whereof has also been sent to the petitioners.Therefore, it is has been submitted by the Standing Counsel that the order of the writ court has been complied with and the instant petition is liable to be dismissed.

Learned Counsel for the petitioners after seeing the affidavit and the order dated 31.8.2015 has submitted that instead of granting promotional pay scale of Rs. 8500-13500, opposite party has granted next pay scale of Rs. 6500-10500/- which is a sham compliance and as such the assertion of the Standing Counsel are false and incorrect.

At this stage, learned Standing Counsel submitted that he may be allowed some time to seek instructions in the matter and to re-examine the issue in view of the contention of petitioner's Counsel for passing fresh order.

Accordingly, list this case on 28.9.2015. In case, order is not complied with in its true sense and affidavit of compliance is not filed, then the opposite party will appear on the date fixed.

Order Date :- 10.9.2015

MH/-