ASHWANI KUMAR MISHRA, J. - (1.)This petition is directed against an order dated 22.05.2018, whereby petitioner's claim for being paid minimum of pay scale has been rejected.
(2.)Petitioner claims to be working in the Forest Department since 01.08.1998. He earlier approached this Court by filing Writ Petition No. 36667 of 2017, which was disposed off vide following orders passed on 01.09.2017:-
"Learned counsel for the parties agree that the facts of the present case are identical to one in Writ Petition No. 29977 of 2017 (Balram Singh and 2 others Vs. State of U.P. and others) which has been disposed of on 13.7.2017.

(3.)Order dated 13.7.2017 reads as under:-
"Heard learned counsel for the petitioners and the learned Standing Counsel appearing for the State-respondents.

The petitioners are the daily wagers working with the Forest Department. They are claiming wages equivalent to the minimum of the pay scale of Class-IV employee in the Forest Department as enumerated by the Hon'ble Supreme Court in the case of State of Punjab and others Vs. Jagjit Singh and others reported in (2017) 1 SCC 148 and by a Division Bench judgment of this Court in the case of Vinod Kumar Vs. The Divisional Forest Officer and others (Special Appeal No.48 of 2012) dated 2.1.2017.

The writ petition is disposed of with the direction to the authority concerned to consider the claim of the petitioners and pass appropriate orders in accordance with law, as far as possible, within a period of two months from the date a certified copy of this order is presented before the authority concerned".

This writ petition is also disposed of on the same terms."