Jamuna Prasad Gangwar And Others vs The State Of U.P Thru. Prin. Secy. ...
2023 Latest Caselaw 15560 ALL

Citation : 2023 Latest Caselaw 15560 ALL
Judgement Date : 17 May, 2023

Allahabad High Court

Jamuna Prasad Gangwar And Others vs The State Of U.P Thru. Prin. Secy. ... on 17 May, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:34451
 
Court No. - 17
 

 
Case :- WRIT - A No. - 3659 of 2023
 

 
Petitioner :- Jamuna Prasad Gangwar And Others
 
Respondent :- The 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.

1. Heard learned counsel for the petitioners.

2. Present petition has been filed with the following prayer:

"(i) Issue a writ, order or direction in the nature of mandamus commanding the opposite party no.2 & 3 to pay arrears of 1st and 2nd promotional pay scale with one special increment in next pay scale after completion of 19/24 years continuous sexArvice including difference of salary alongwith 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.

......"

3. Contention of learned counsel for the petitioners 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.

4. 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.

5. Considering the fact that the petitioners are entitled for their claims, the present petition is disposed off directing respondents to make the payments as claimed by the petitioners including the benefits of rendering the services on completion of 19 years and 24 years of continuous satisfactory service to the petitioners 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.

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

7. This order has been passed in the presence of Shri Satya Vrat Shukla, who has filed Vakalatnama on behalf of respondent nos.2 & 3. The Vakalatnama is taken on record.

Order Date :- 17.5.2023

akverma