Jarender Singh vs U.P. Jal Nigam Gramin Lko. Thru. ...
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Allahabad High Court

Jarender Singh vs U.P. Jal Nigam Gramin Lko. Thru. ... on 25 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:39785
 
Court No. - 6
 

 
Case :- WRIT - A No. - 4126 of 2024
 

 
Petitioner :- Jarender Singh
 
Respondent :- U.P. Jal Nigam Gramin Lko. Thru. Chairman And 3 Others
 
Counsel for Petitioner :- Jitendra Singh,Abhinav Singh
 
Counsel for Respondent :- Samir Om
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioner, and Madhav Om, Advocate holding brief of Sri Sameer Om, learned counsel for the respondents.

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

The contention of learned counsel for the petitioner is that the petitioner is working as a daily wage employee since the year 1989 yet he is not being paid the minimum of pay scale which has been directed to be paid to all persons who are working on a temporary basis in terms of the judgment of the Apex Court in the case of Sabha Shanker Dube Vs. Divisional Forest Officer and Ors reported in (2019) 12 SCC 297

Learned counsel for the petitioner submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a representation before the respondent No.3 which may be directed to be decided within a fixed time frame to which learned Additional Chief Standing Counsel has no objection.

In view of the above, it is provided that in case the petitioner submits a representation within two weeks from today before the respondent No.3 then the respondent No.3 shall endevour to decide the same by means of a reasoned and speaking order within a further period of four weeks from the date of receipt of a certified copy of this order along with representation.

With the aforesaid direction, writ petition is disposed of.

It is made clear that this Court has not gone into the merits of the case.

Order Date :- 25.5.2024

Pachhere/-