Kedar Nath Maurya And 17 Others vs State Of U.P. And 5 Others
2022 Latest Caselaw 10512 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 8858 of 2018
 

 
Petitioner :- Kedar Nath Maurya And 17 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Shravan Kumar Dubey
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra,Sanjeev Kumar Pandey,Vimlesh Kumar Rai
 

 
Hon'ble Neeraj Tiwari,J.

Heard Sri Raghvendra Pratap Singh, Advocate holding brief of Sri Shravan Kumar Pandey, learned counsel for the petitioners, learned standing counsel for State-respondents and Sri V.K. Rai, learned counsel for respondent nos. 2 to 6.

Present petition has been filed with following prayers;

"(i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned orders dated 11.7.2016, 21.12.2016 & 9.4.2017 passed by the respondent no.2.

(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents to pay arrears of amount to the petitioners from 1.1.2006 to March 2010 within specific time alongwith interest in accordance with 6th Pay Commission in pursuance of this judgement passed by Hon'ble Apex Court."

Learned counsel for the petitioner submitted that he is only pressing the second prayer of the writ petition. He next submitted that very same controversy has already been decided by this Court in Writ A No. 3030 of 2022 (Ram Milan and 26 others Vs. State of U.P. and 5 others) alongwith connected matters on 27.05.2022, therefore, this petition may also be disposed of on the same terms and conditions for which learned counsel for respondents have no objection.

Accordingly, writ petition is disposed of in terms of judgment dated 27.05.2022 passed in Writ A No. 3030 of 2022 (Ram Milan and 26 others Vs. State of U.P. and 5 others) alongwith connected matters.

Order Date :- 17.8.2022

Junaid