Ambika Prasad vs State Of U P And 3 Others
2022 Latest Caselaw 8730 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 11041 of 2022
 

 
Petitioner :- Ambika Prasad
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Ajit Dubey,Amit Dubey
 
Counsel for Respondent :- C.S.C.,Suresh Singh
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioner, learned standing counsel for respondent no. 1 and Sri Aditya Bhushan Singhal, learned counsel for respondent nos. 2 and 3.

Present petition has been filed with following prayer;

(a). to issue order, direction or writ in the nature of mandamus commanding and directing the Respondents to pay the arrears of salary to the petitioner providing actual benefit of the revised pay scales as per the recommendations of 6th Pay Commission w.e.f. 01.01.2006 alongwith interest as per prevailing market rate.

(b). to issue order, direction or writ in the nature of mandamus commanding and directing the Respondents to pay the arrears of salary to the petitioner w.e.f. 01.01.2006 to 31.01.2009 (due to retired on 31.01.2009) and arrears of pension from 01.02.2009 to 11.03.2010 along with interest as per the prevailing market rate expeditiously, within stipulated period prescribed by this Hon'ble Court."

Learned counsel for the petitioner 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 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 :- 1.8.2022

Arvind