Ram Sanehi & 8 Ors. vs State Of U.P. Through Secy. Estate ...
2013 Latest Caselaw 2567 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2953 of 2013
 

 
Petitioner :- Ram Sanehi & 8 Ors.
 
Respondent :- State Of U.P. Through Secy. Estate Deptt. Lko. & Another
 
Petitioner Counsel :- Pratap Singh Mehra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that there being no promotional avenue, the government order, placed on record as Annexure-1, entitles the petitioners, who are serving as Junior Clerks, to promotional pay-scale.  The said scale has been denied to the petitioners in violation of their rights.

Learned counsel for the respondents undertakes to file counter affidavit within four weeks.

List after six weeks.

In case it is found that the petitioners are entitled to promotional pay-scale under the government order, the respondents are directed to release the same with effect from the date, when the petitioners became entitled to that scale.

Order Date :- 22.5.2013

A.Nigam