Ram Swarup & 3 Ors. vs State Of U.P. Through Prin. Secy. ...
2021 Latest Caselaw 2737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 3993 of 2014
 

 
Petitioner :- Ram Swarup & 3 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. P.W.D. Lko. & Ors.
 
Counsel for Petitioner :- Vishwanath Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioners and learned Standing Counsel for State.

Petitioners by the present writ petition prayed that they are working as daily wager and they pray that they are entitled for payment of minimum of the pay scale which is well settled by the judgment of this Court as well as by the judgment of Supreme Court.

Learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case representation of petitioners for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, petitioners are permitted to make a fresh detailed representation to respondent No.5, Executive Engineer, Public Works Department, Prantiya Khand, Barabanki raising all their grievance, annexing therewith a copy of this writ petition along with annexures, certified copy of this order, judgments of this Court and all the documents in support of their claim within a period of three weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioners, respondent No.5 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 19.2.2021

Shubhankar

(Vivek Chaudhary, J.)