Anil Kumar And 3 Ors. vs State Of U.P. And 2 Ors.
2023 Latest Caselaw 15242 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:105740
 
Court No. - 34
 

 
Case :- WRIT - A No. - 50460 of 2016
 

 
Petitioner :- Anil Kumar And 3 Ors.
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Akhtar Ali
 
Counsel for Respondent :- C.S.C.,Aditya Bhushan Singhal,Qamrul Hasan Siddiqui
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the petitioner Sri Akhtar Ali, Sri Sanjay Kumar Om learned counsel appearing for U.P. Jal Nigam rural and Sri Sahdab Hussain, learned advocate holding brief of Sri Aditya Bhushan Singhal, learned counsel appearing for U.P. Jal Nigam urban.

The petitioners are retired employees of erstwhile unified U.P. Jal Nigam, Uttar Pradesh and have been claiming benefits of 6th pay commission which according to the learned counsel for the petitioner has been allowed by Division Bench of this Court in the case of State of U.P. Vs. Kamesh Srivastava and others.

It is stated that the special leave petition has also been dismissed and thus the judgment in the case of Kamesh Srivastava (Supra) has attained finality. Sri Om learned counsel appearing for UP Jal Nigam rural as well as Sri Sahdab Hussain, learned advocate submits that the matter can be directed to be examined by the competent authority regarding claim of the petitioner in the light of authorities of this Court. Petitioner nos. 1 and 4 are stated to be now falling in the category of employee of UP Jal Nigam Urban whereas petitioner nos. 2 and 3 fall in the category of employee of UP Jal Nigam rural.

In view of the above this petition stands disposed of at this Stage with direction to the Managing Director of UP Jal Nigam rural to look into and consider the claim of the petitioner nos. 2 and 3, whereas managing Director UP Jal Nigam urban, Lucknow, is directed to take decision in respect of claim of petitioner nos. 1 and 4. Both the authorities are directed to take appropriate decision within a period of 60 days of production of certified copy of this order strictly in accordance with law.

Order Date :- 15.5.2023

Vipul