Shatrughan Singh vs U.P. Rajya Vidyut Utpadan Nigam ...
2017 Latest Caselaw 3146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 35432 of 2017
 

 
Petitioner :- Shatrughan Singh
 
Respondent :- U.P. Rajya Vidyut Utpadan Nigam Ltd. And 2 Others
 
Counsel for Petitioner :- Amitabh Agarwal
 
Counsel for Respondent :- Anil Kumar Mehrotra
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Amitabh Agarwal, learned counsel for the petitioner and Sri Ashish Srivastava holding brief of Sri Anil Kumar Mehrotra ,learned counsel for the respondents.

While assailing the order dated 30.05.2017 passed by respondent no.3, learned counsel for the petitioner submitted that the concerned respondent has erred in rejecting the petitioner's prayer to pay equal salary to the petitioner as has been paid to the persons who were similarly situated. Learned counsel for the petitioner is permitted to implead concerned respondent by whom impugned order dated 30.05.2017 has been passed during the course of the day.

Sri Ashish Srivastava holding brief of Sri Anil Kumar Mehrotra states that he will accept the notices on behalf of newly added respondents.

Issue notice.

Notices on behalf of respondents have been accepted by Sri Anil Kumar Mehrotra, therefore notice need not be served again to the aforesaid respondents.

Learned counsel for the respondents is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be file within two weeks thereafter.

Order Date :- 9.8.2017

Swati