Madhava Nand vs State of Uttarakhand and Others

B.S. Verma, J.—Heard Mr. Sanjay Raturi, Advocate for the petitioner and Mr. Subhash Upadhyay, Brief Holder appearing on behalf of the respondents.

By means of this petition the petitioner has sought a relief in the nature of mandamus commanding the respondents to grant the pay scale of Rs. 3050-4590 to the petitioner as is being paid by the Department to the similarly situated other persons working in the same capacity as petitioner is working in the Department.

The grievance of the petitioner is that junior to him in the Department, who were posted on the post of Mistri, are being paid the pay scale of Rs. 3050-4590, whereas the petition is being paid the pay scale of Rs. 2750-4400, by the Department for the same work.

During the course of argument, learned Counsel for the petitioner has submitted that the petitioner has made a representation (Annexure No. 5, to this writ petition) before the respondent No. 2, for the redressal of his grievance, but the same is still pending. He, therefore, prayed that the respondent No. 2 may be directed to decide the representation of the petitioner by a speaking and reasoned order and the writ petition may be decided finally. Prayer made is innocuous.

The respondent No. 2, is directed to decide the representation of the petitioner by a speaking and reasoned order thereon, in accordance with relevant G.O., within a period of six weeks from the date of production of certified copy of this order.

With the above direction, the writ petition is disposed of finally.