Akhilesh Kumar Purwar And 19 ... vs State Of U.P. And 3 Others
2021 Latest Caselaw 4203 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 929 of 2021
 

 
Petitioner :- Akhilesh Kumar Purwar And 19 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare, Sr. Advocate
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra,Sanjeev Kumar Pandey
 

 
Hon'ble Ashwani Kumar Mishra,J.

Ref: Civil Misc. Modification Application No. 2 of 2021

Sri Pandey had placed his instructions, which are available on record.

An application for modification has been filed on behalf of the respondent Corporation stating that the counsel for Corporation had not accepted the case of the petitioner and had merely disclosed that the two judgments passed by the Lucknow Bench have attained finality.

It is clarified that the order passed by this Court on 19.2.2021 is not based upon any concession of the respondents and has been passed in view of the orders passed by the Division Bench of Lucknow Bench in the case of Kamesh Srivastava, against which special appeal filed on 9.11.2020 has also been dismissed. Once the plea of enforceability of 6th Pay Commission Report upon the employees of U.P. Jal Nigam has been accepted by this Court, there would be no reason not to accept the subsequent report of the Pay Committee.

Subject to the above modification and clarification, this application for modification stands disposed of.

Order Date :- 19.3.2021

Ranjeet Sahu