Lata Devi vs State Of U.P. And 3 Others
2023 Latest Caselaw 33685 ALL

Allahabad High Court

Lata Devi vs State Of U.P. And 3 Others on 2 December, 2023

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:228412
 
Court No. - 34
 

 
Case :- WRIT - A No. - 939 of 2022
 

 
Petitioner :- Lata Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rabindra Nath Ojha,Om Prakash Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

1. Heard learned counsel for the parties.

2. It is argued by learned counsel for the petitioner that the petitioner even if is employed through service provider by way of outsourcing with the respondents (establishment) of the State Government stands entitled to minimum of the basic pay on the principle of 'equal pay for equal work' and in this regard he has placed reliance upon a judgment of this Court in the case of Prem Chandra v. State of U.P. and Ors. in Writ A No.25213 of 2019 decided on 28.04.2023.

3. Learned Standing Counsel seeks time to examine the judgment and render assistance to the Court accordingly.

4. List this case on 05.12.2023.

Order Date :- 2.12.2023

Deepika