Sunil Kumar Vishwakarma vs State Of U.P. And 3 Others
2021 Latest Caselaw 1990 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 1582 of 2021
 

 
Petitioner :- Sunil Kumar Vishwakarma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anil Kumar Shukla,Sarita Jhingan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Joshi,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the State.

Learned Standing Counsel representing the State-respondent states that subject to verification of all facts and contentions on merits being kept open, the claim of the petitioner for payment of minimum in the pay-scale shall be duly evaluated in accordance with law and bearing in mind the judgment of the Supreme Court rendered in State of Punjab and Others v. Jagjit Singh and Others [(2017) 1 SCC 148] and Sabha Shanker Dube Vs. Divisional Forest Officer and Others [Civil Appeal No. 10956 of 2018]. He further states that a final decision shall be communicated with expedition and preferably within a period of four months from the date of presentation of a duly authenticated copy of this order.

Accordingly and without going into the merits or otherwise of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 3.2.2021

S.K.