Satish Kumar Verma vs State Of U P And 3 Others
2023 Latest Caselaw 10097 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 2797 of 2023
 

 
Petitioner :- Satish Kumar Verma
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Ganesh Datt Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram D. Chauhan,J.

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

The writ petition has been filed with the following prayer:-

"(i) issue a writ, order or direction in the nature of mandamus commanding the respondents and directing the respondent no.4 to provide minimum pay scale to the petitioner of Group-D post, which is applicable to the other Group-D employees in State of U.P."

It is submitted by learned counsel for the petitioner that the petitioner is working on the post of Forest Watcher and is claiming minimum pay scale of Group-D post. In this respect, the petitioner has filed a representation dated 6.11.2022, which is pending consideration.

Learned counsel for the petitioner has relied upon a judgment of Apex Court in the case of Sabha Shanker Dube Vs. Divisional Forest Officer and others, 2019 (12) SCC 297 to submit that the minimum pay scale is required to paid to the employee.

Learned Standing Counsel submits that the petitioner's representation dated 6.11.2022 will be considered and decided by respondent no.3 in accordance with law in a time bound manner.

Considering the facts and circumstances and without expressing any opinion on the merits of the case, this writ petition is disposed of directing the respondent no.3 to consider and decide the petitioner's representation dated 6.11.2022 in accordance with law within a period of two months from the date of production of a certified copy of this order.

Order Date :- 5.4.2023

Bhaskar