Shiv Kumar vs The State Of U.P. And 3 Others
2023 Latest Caselaw 36100 ALL

Allahabad High Court

Shiv Kumar vs The State Of U.P. And 3 Others on 20 December, 2023

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:241011
 
Court No. - 34
 

 
Case :- WRIT - A No. - 20982 of 2023
 

 
Petitioner :- Shiv Kumar
 
Respondent :- The State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anil Kumar Shukla,Sarita Jhingan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

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

Petitioner, who is working as a daily wager on the post of Driver which is a Group 'C' post in Horticulture Department, Azamgarh, wants minimum basic pay scale in terms of judgment of Supreme Court in the case of Sabha Shankar Dube v. Divisional Forest Officer & others, 2019 (12) SCC 297.

Learned Standing Counsel submits that this matter may involve disputed question of fact, therefore, a direction may be issued to the petitioner to approach the competent authority, who will examine and decide the same in accordance with law.

In view of the above, this petition stands disposed of with a direction to the petitioner to make representation/ application raising all his grievance before the authority concerned within a period of 30 days from today and in the event any such application is made, the same shall be considered and disposed of by the authority concerned strictly in accordance with law within a further period of two months' time.

Order Date :- 20.12.2023

Atmesh