Kaluwa vs State Of U.P. And 3 Others
2023 Latest Caselaw 22808 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:168512
 
Court No. - 37
 

 
Case :- WRIT - A No. - 13831 of 2023
 

 
Petitioner :- Kaluwa
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ramendra Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Supplementary affidavit filed today in Court by the learned counsel for the petitioner be kept on record.

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

With the consent of learned counsel appearing for the contesting parties, the instant writ petition is being finally decided.

Instant writ petition has been filed praying for a direction to the respondents to pay the minimum of pay scale to the petitioner considering the judgments of the Apex Court and this Court.

Learned counsel for the petitioner submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a representation before the respondent No.4 which may be directed to be decided within a fixed time frame to which learned Additional Chief Standing Counsel has no objection.

In view of the above, it is provided that in case the petitioner submits a representation within two weeks from today before the respondent No.4 then the respondent No.4 shall endevour to decide the same by means of a reasoned and speaking order within a further period of four weeks from the date of receipt of a certified copy of this order along with representation.

With the aforesaid direction, writ petition is disposed of.

It is made clear that this Court has not gone into the merits of the case.

Order Date :- 22.8.2023

Pachhere/-