Ram Shankar And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 27075 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:63588
 
Court No. - 7
 
Case :- WRIT - A No. - 7457 of 2023
 
Petitioner :- Ram Shankar And 2 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 Abdul Moin,J.

1. Heard learned counsel for the petitioners.

2. This petition has been filed praying for being granted arrears of first and second promotional pay scale with one special increment and other dues to the petitioners.

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 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 :- 4.10.2023

Renu/-