Nizamul Haqu vs State Of U.P. And 5 Others
2018 Latest Caselaw 4258 ALL

Citation : 2018 Latest Caselaw 4258 ALL
Judgement Date : 12 December, 2018

Allahabad High Court

Nizamul Haqu vs State Of U.P. And 5 Others on 12 December, 2018

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 26194 of 2018
 

 
Petitioner :- Nizamul Haqu
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Prashant Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned Standing Counsel appearing for the third respondent states that the claim of the petitioner for revision of pay scale and annual increments as well as for extension of benefits of sixth pay commission, as claimed, subject to all contentions on merit being left open, shall be duly attended to and disposed of in accordance with law and preferably within a period of three months from the date of presentation of a certified copy of this order.

Accordingly and without going into the merits of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 12.12.2018

faraz