Shravan Singh vs State Of U.P. And 2 Others
2023 Latest Caselaw 24196 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175595
 
Court No. - 37
 

 
Case :- WRIT - A No. - 14946 of 2023
 

 
Petitioner :- Shravan Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ramendra Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

1. Heard.

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

3. The contention of learned counsel for the petitioner is that the petitioner has been working as Daily Wager under the respondents since 2014 and he has only been paid wages on daily wage basis. Placing reliance on the judgment of the Apex Court in the case of Sabha Shankar Dube vs. Divisional Forest Officer and others passed in Civil Appeal Nos.10957-10963 of 2018, the contention is that the Apex Court has held that a person would be entitled for being paid minimum of the pay scale on the basis of his working.

4. Considering the aforesaid judgment of the Apex Court in the case of Sabha Shankar Dube (supra) instant petition is disposed of with a direction to respondent no.3 to consider the claim of the petitioner for being paid the minimum of the pay scale in terms of the judgment in the case of Sabha Shankar Dube (supra).

5. Let such consideration be done within a period of six weeks from the date of receipt of a certified copy of this order.

Order Date :- 6.9.2023

A. Katiyar