Jai Prakash Shukla And Others vs The State Of U.P.Through Secy. ...
2022 Latest Caselaw 3941 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 7003 of 2002
 

 
Petitioner :- Jai Prakash Shukla And Others
 
Respondent :- The State Of U.P.Through Secy. Agriculture Lucknow And Ors.
 
Counsel for Petitioner :- Y.K.Misra,Ajay Kishore Pandey,Apoorva Tewari,Deep Narayan Tripathi,Vaibhav Srivastava
 
Counsel for Respondent :- C.S.C.,H.P. Gupta,N.K.Seth,Uttam Kumar Verma
 

 
Hon'ble Irshad Ali,J.

Heard Sri Apoorva Tewari, learned counsel for the petitioners and learned Standing Counsel for the State-respondent.

The controversy involved in the present writ petition is engaging attention of this Court in Writ-A No.2615 of 1998 (Smt. Yashoda Devi and others Vs. State of U.P. and others), wherein the issue has already been decided vide judgment and order dated 25.02.2022.

In view of the above, this writ petition is also allowed in terms of the judgment and order passed in the aforesaid writ petition.

It is made clear that the petitioners are entitled to pay scale of Rs.1200-2040/- with effect from the date of their initial appointments (revised from time to time) and difference of salary shall be paid to the petitioners within a period of two months from the date of production of a certified copy of this order.

Order Date :- 24.5.2022

Gautam