Abhishek Kumar Mauriya And 3 Others vs State Of Up And 3 Others
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Allahabad High Court

Abhishek Kumar Mauriya And 3 Others vs State Of Up And 3 Others on 1 July, 2024

Author: Prakash Padia

Bench: Prakash Padia

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:105623
 
Court No. - 7
 

 
Case :- WRIT - A No. - 8030 of 2024
 

 
Petitioner :- Abhishek Kumar Mauriya And 3 Others
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- Santosh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.
 

1. Heard counsel for the petitioner and learned Standing Counsel appearing on behalf of State-respondents.

2. The petitioners have preferred the present writ petition inter-alia with the prayer to direct the respondent-authorities to make the payment of honorarium and other expenses as per the letter dated 15.07.2011 for the undisputed work done by them as a Block Coordinator.

3. Though vide order dated 22.05.2024, learned Standing Counsel was directed to seek instructions in the matter.

4. Today when the matter is taken up, the instructions provided from the office of the respondent no. 2 namely Director Saksharata Evam Vaikalpik Shiksha, State Litercy Mission Authority, Uttar Pradesh, Lucknow dated 26.06.2024 is placed before this Court, the same is taken on record.

5. On the basis of the same, it is argued that since the matter is very old to seek some time to verify the fact that the honorarium was not paid to the petitioner for the period they have worked. Apart from the same, it is argued that in case the petitioners will approach the respondent no. 2 namely Director Saksharata Evam Vaikalpik Shiksha, State Litercy Mission Authority, Uttar Pradesh, Lucknow, he will look into the matter and pass appropriate orders on the same.

6. Counsel for the petitioner placed reliance upon the judgment and order dated 17.10.2022 passed in Writ A No. 13000 of 2022 (Kripa Shankar Rai And 4 others vs. State of U.P. and 3 others).

7. Since controversy involved in the present petition is identical, the present writ petition is disposed of with a direction to the petitioners to make a fresh individual representation giving details of their selection and appointment as Block Coordinators and details of the work performed by them to the respondent no.2 within three weeks from today. If such representations are made, the respondent no.2 shall call for report from the respondent no.4 and pass reasoned and speaking orders thereon within eight weeks from the date of the receipt of the representations. In case any dues are found admissible to be paid to the petitioners, the same shall be paid to the them within a period of eight weeks from the date of passing of the order on the representation of the petitioners as per the relevant Rules/Government Orders.

Order Date :- 1.7.2024

Swati