Teeka Ram vs State Of U.P. And 3 Others
2021 Latest Caselaw 775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 14642 of 2020
 

 
Petitioner :- Teeka Ram
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Bijendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

Submission is that petitioner is working in the Forest Department, U.P. on daily wage basis since July, 2001. It is stated that petitioner is entitled to minimum of pay scale without allowances in view of the law laid down by the Apex Court in State of Punjab and others vs. Jagjit Singh and others, (2017) 1 SCC 148. Reliance has also been placed upon a subsequent judgemet of the Apex Court in Civil Appeal No. 10956 of 2018 (Sabha Shanker Dube Vs. Divisional Forest Officer and others) decided on 14.11.2018 and also a judgment of this Court in Writ Petition No. 11964 of 2018 (Mohan Swaroop and another Vs. State of U.P. and 3 others) decided on 17.11.2018.

Learned Standing Counsel states that petitioner's grievance would be examined in accordance with law.

In the facts and circumstances, this petition stands disposed off with a direction upon respondent no.4 to accord consideration to petitioner's claim in terms of the aforesaid judgement and pass an appropriate order, within a period of three months from the date of representation of copy of this order.

In view of the fact that due to the pandemic of COVID-19, the certified copy is not being issued by the High Court, therefore, the order downloaded from the website duly certified by learned counsel for the petitioner may be treated as true copy of the order and the Authority may not refuse to comply the order on the ground of non filing of certified copy of the order.

Order Date :- 12.1.2021

Sattyarth