Gajraj Singh v. State Of U.P. And Others

Connect and list along with Writ Petition No. 30827 of 2006, Atar Singh and others Vs. State of Uttar Pradesh and others.

In the meantime, learned Standing Counsel may obtain instructions and file counter affidavit.

It is submitted that the petitioner was earlier getting his remuneration as per the Financial Handbook Part-7 which is applicable to the Forest Department but now directions have been issued for payment under the National Rural Employment Guarantee Act, 2005 which, in fact, is not applicable as the same is confined to unemployed labourers.

In this view of the matter, as an interim measure, it is directed that till the next date of listing, if the petitioner is working, he will continue to get his remuneration/salary in the same manner as he was getting before May 2010.

Order Date :- 25.6.2010 vinay