AMMAR YASIR KHAN Vs. STATE OF U P

JUDGEMENT

(1.) NOTICE on behalf of the respondents has been accepted by the learned Chief Standing Counsel. With the consent of the parties' counsel, the petition is being disposed of finally at the admission stage. There appears to be some dispute regarding payment towards the work done by the father of the petitioner in the Public Works Department. The dispute of this nature cannot be seen in writ jurisdiction. However, in view of the prayer made by the petitioner's counsel that the petitioner may be allowed to make a fresh representation to the concerned authority so that the amount which is due and which is admitted for being paid to the petitioner, the same may be paid. We, therefore, dispose of the writ petition finally with the direction that in case the petitioner makes a fresh representation, the same shall be considered by the concerned authority of the department, expeditiously in accordance with law, say within a maximum period of two months from the date of receipt of a certified copy of this order alongwith the representation. This order has been passed without prejudice to the rights of the either party with a further clarification that we have not addressed ourselves on the merits of the claim of either party, for which the representation is to be decided by the department concerned as per its own discretion and as per law.