ZILA BASIC SHIKSHA ADHIKARI Vs. SEETA RAM

JUDGEMENT

(1.) Heard Shri Jyotinjay Verma for appellants and learned Standing Counsel for State. None appeared for petitioner-respondent though it has been called in revised. Hence we proceed to decide this appeal after hearing learned counsel for appellants and learned Standing Counsel.

(2.) This intra court appeal has arisen from the judgment and order dated 18.12.2012 passed by learned Single Judge in Writ Petition No. 2661 (S/S) of 2009 whereby writ petition filed by petitioner-respondent was allowed.

(3.) It is contended that the relief given by learned Single Judge is beyond the relief claimed by petitioner-respondent. Operative part of the judgment reads as under: "In view of the aforementioned factual and legal situation this writ petition deserves to be allowed and is allowed. The opposite parties are directed that the petitioner shall be treated as regular Class-IV employee for the purpose of payment of honorarium and shall be paid minimum pay scale admissible to Class-IV employee or at least minimum wages payable to daily wagers. He shall be paid the difference of pay what he was getting and minimum of the regular pay scale or the minimum wages as the case may be. The opposite parties shall also consider the case for his regularization in accordance with the rules. This entire exercise shall be completed within a period of six months from the date when a certified copy of this order is produced before the authorities concerned."