Chnadra Prakash Chaurasia & 25 ... vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3308 ALL

Citation : 2012 Latest Caselaw 3308 ALL
Judgement Date : 30 July, 2012

Allahabad High Court

Chnadra Prakash Chaurasia & 25 ... vs State Of U.P. Thru Prin. Secy. ... on 30 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3973 of 2012
 

 
Petitioner :- Chnadra Prakash Chaurasia & 25 Others
 
Respondent :- State Of U.P. Thru Prin. Secy. Cooperative Deptt. & 2 Others
 
Petitioner Counsel :- Rakesh Kumar
 
Respondent Counsel :- C.S.C.,S.K. Yadav
 

 
Hon'ble Ajai Lamba,J.

Inter alia, learned counsel for the petitioners contends that the petitoners are entitled to salary and perks as per VIth Pay Commission in terms of Annexure-1 (Page 20) and Annexure-7 (Page 37).

Sri S.K. Yadav Warsi, Advocate has put in appearance for respondent nos.2 and 3 and prays for and is granted three weeks' time to file counter affidavit.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List thereafter.

Order Date :- 30.7.2012

A.Nigam

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