Narayan Das Yadav vs State Of U P And 2 Others
2022 Latest Caselaw 21073 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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Court No. - 32
 

 
Case :- WRIT - A No. - 20828 of 2022
 

 
Petitioner :- Narayan Das Yadav
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Shashi Kumar Dwivedi,Hanuman Kinkar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram D. Chauhan,J.

The present writ petition is filed with the following prayers:-

"I-Issue a writ order or direction in the nature of Mandamus directing the respondents no. 2 and 3 to provide the benefit to the petitioner who is working on the post of Chawkidar in the Forest Department as per 7th pay scale Commission in pursuance of the new Government order of 6th pay scale commission in relation to the equal work to equal pay.

(ii) Issue a writ order or direction in the nature of mandamus directing to the respondent no. 2 & 3 to decide the application of the petitioner dated 22.3.2017 within the time stipulated by this Hon'ble Court otherwise the petitioner will suffer an irreparable loss and injury."

It is submitted by learned counsel for the petitioner that the petitioner is working on the post of Chowkidar in the forest department and his claim for payment of 7th pay commission pay scale is pending consideration before respondent no. 3. In this respect, the petitioner has filed representation dated 22.3.2017, however, till date no order has been passed. Learned counsel for the petitioner has relied upon the judgment of this Court in Writ-A No.11964 of 2018 (Mohan Swaroop and another Vs. State of U.P. and 3 others), decided on 22.11.2022 in support of his claim.

Learned Standing Counsel for the respondent-State submits that the representation dated 22.3.2017 of the petitioner shall be considered and decided by respondent no. 3 in accordance with law in a time bound manner.

Considering the facts and circumstances of the case and the submissions of learned counsel for the parties, it is hereby directed that the representation dated 22.3.2017 of the petitioner shall be considered and decided by respondent no. 3 in accordance with law within a period of two months from the date of production of certified copy of this order.

With the aforesaid observation/direction, writ petition is disposed of.

Order Date :- 14.12.2022

VMA