Suresh Jaiswal & 32 Ors. vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 4437 ALL

Citation : 2012 Latest Caselaw 4437 ALL
Judgement Date : 24 September, 2012

Allahabad High Court

Suresh Jaiswal & 32 Ors. vs State Of U.P. Through Secy. Basic ... on 24 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5100 of 2012
 

 
Petitioner :- Suresh Jaiswal & 32 Ors.
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Mayankar Singh
 
Respondent Counsel :- C.S.C.,Manish Mishra
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioners have been discriminated against insomuch as different basic pay has been fixed for the teachers promoted after 01.1.2006.

Sri Manish Mishra, Advocate, has put in appearance for respondent nos.3 to 6.

Learned Standing Counsel is representing respondent nos.1 and 2.

Let counter affidavit be filed on behalf of respondent nos.3 to 6 as also by the Standing Counsel as to the request that distinction has been made, be filed within three weeks.

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

List after six weeks.

Order Date :- 24.9.2012

A.Nigam