Devraj And 23 Others vs State Of U.P. And 4 Others
2022 Latest Caselaw 15735 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 11152 of 2020
 

 
Petitioner :- Devraj And 23 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pankaj Kumar Asthana,H.K Asthana
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioners and the learned Standing Counsel.

The present petition has been filed challenging the order dated 08.05.2018 whereby the petitioners have been denied the benefit of minimum of pay-scale as well as seventh pay commission in the garb of the Government Order dated 08.03.2018.

The said issue with regard to the applicabilityof the Government Order stands concluded by this Court in Writ-A No.11964 of 2018 (Mohan Swaroop and another vs. State of U.P. and others) decided on 17.11.2018.

Thus, on the same grounds and reasoning, the present petition stands allowed on the same terms and conditions and the same directions as contained in the judgment dated 17.11.2018 in Writ-A No.11964 of 2018. The petitioners shall be given the benefit in terms of the said order with all expedition preferably within a period of four months.

The writ petition stands allowed.

Order Date :- 2.11.2022

VNP/-