Atmaram vs State Of U P And 3 Others
2023 Latest Caselaw 1209 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 21948 of 2022
 

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

 
Hon'ble Neeraj Tiwari,J.

Submission is that petitioner is working in the Forest Department, U.P. on daily wage basis since June, 2006. It is stated that petitioner is entitled to minimum of pay scale without allowances in view of the law laid down by the Apex Court in State of Punjab and others vs. Jagjit Singh and others, (2017) 1 SCC 148. Reliance has also been placed upon a subsequent judgmet of the Apex Court in Civil Appeal No. 10956 of 2018 (Sabha Shanker Dube Vs. Divisional Forest Officer and others) decided on 14.11.2018 and also a judgment of this Court in Writ Petition No. 11964 of 2018 (Mohan Swaroop and another Vs. State of U.P. and 3 others) decided on 17.11.2018.

Learned Standing Counsel states that petitioner grievance would be examined in accordance with law.

In the facts and circumstances, this petition stands disposed with a direction upon respondent no.4 to accord consideration to petitioner's claim in terms of the aforesaid judgment and pass an appropriate order, within a period of three months from the date of representation of certified copy of this order.

Order Date :- 11.1.2023

Sartaj