Amit Kumar And 15 Others vs State Of U.P. And 2 Others
2025 Latest Caselaw 11812 ALL

Allahabad High Court

Amit Kumar And 15 Others vs State Of U.P. And 2 Others on 28 October, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:188425
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - A No. - 15782 of 2025   
 
   Amit Kumar And 15 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Jai Shukla, Pavan Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 34
 
   
 
 HON'BLE VIKAS BUDHWAR, J.    

1. Heard learned counsel for the parties.

2. It is submitted on behalf of learned counsel for the petitioners that in view of judgment of this Court passed in Writ A No.2829 of 2022 dated 03.08.2023, all the volunteers of Prantiya Rakshak Dal have been held to be entitled to daily wages at par with those volunteers of homeguards and upon an intra-court appeal being preferred by the State being Special Appeal No.633 of 2023, while staying the effect and operation of the judgment. Vide paragraph 9 the Division Bench (Presided over by Hon'ble S.D. Singh, J.) held thus:

"9. At present it is provided by way of an interim measure, subject to the State-appellant paying the original petitioners, remuneration at the rate being paid to the U.P. Home Guards from 01.04.2025 onwards such that arrears, if any, may be paid by 30.06.2025, and continuing to pay the volunteers of Prantiya Rakshak Dal at that rate, thereafter, the effect and operation of the impugned order 03.08.2023 shall remain stayed as to other arrears and other claims."

3. It is argued by learned counsel for the petitioners that against the said judgment a Special Leave Petition was preferred by Sanjay Kumar and others but the Supreme Court declined to grant indulgence and only directed for expeditious disposal of pending Special Appeal. It is further contended that the District Young Welfare and State Development Affairs Officer, Prayagraj has issued a circular on 21.08.2025 for compliance of the order of Division Bench subject to the final outcome of the Special Appeal.

4. In the given facts and circumstanced, petitioners is directed to make an appropriate representation before the competent authority, namely, respondent no.2 to take decision in the matter of claim of petitioners by passing appropriate orders within a period of two months of presentation of such representation.

5. With aforesaid observations and directions, this petition stands disposed of.

(Vikas Budhwar,J.)

October 28, 2025

A. Prajapati