Gangadhar Prasad Gupta And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 6940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 
Case :- WRIT - A No. - 2027 of 2023
 
Petitioner :- Gangadhar Prasad Gupta And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Dairy Development Lko. And 2 Others
 
Counsel for Petitioner :- Pradeep Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Shanker Lal
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner.

Present petition has been filed with the following prayer:

"1. Issue a writ, order, or direction in the nature of Mandamus commanding the opposite party No-2 &3 to pay arrears of 1st & 2nd Promotional pay scale with one special increment in next pay scale after completion of 19/24 years continuous service including deference of salary along with other service dues to the petitioners within stipulated period in compliance of order dated 24.10.2019, contained as Annexure No-1 to the writ petition, in the interest of justice.

......"

Contention of learned counsel for the petitioner is that the issue as raised in the present petition is squarely covered by a judgment of this Court in Writ Petition No.922 (SS) of 2021 [Ram Raj Singh and Ors. v. State of U.P. & Ors.) dated 13.1.2021.

It is also agreed in between the parties that the issue is also squarely covered by the decision of this Court dated 8.4.2022 passed in Writ - A No.2020 of 2022.

Considering the fact that the petitioner is entitled for his claims, the present petition is disposed off directing respondents to make the payments as claimed by the petitioner including the benefits of rendering the services on completion of 19 years and 24 years of continuous satisfactory service to the petitioner alongwith the other benefits like arrears of gratuity, arrears of leave encashment, employer contribution and the other benefits of CCA and HRA within a period of six months from today.

While according the benefits, the respondents shall pass a specific order with regard to the claim of interest over the said amount.

This order has been passed in the presence of Shri Sunil Kumar Singh, learned counsel for respondent nos.2 & 3.

Order Date :- 2.3.2023

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