Esha Sachan And Others vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 30296 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:71111
 
Court No. - 20
 

 
Case :- WRIT - A No. - 8451 of 2023
 

 
Petitioner :- Esha Sachan And Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Home Lko. And 3 Others
 
Counsel for Petitioner :- Deepak Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

1. Heard learned counsel for petitioners and learned State Counsel for opposite parties.

2. Petition has been filed seeking a direction to opposite parties to count the period of training spent by petitioners prior to their appointment on post of Sub-Inspector, Armed Police/Platoon Commander (PAC) for the purposes of seniority and other consequential service benefits and for refixation of their pay scale along with grant of arrears of salary consequent to such refixation including increments and benefit of Seventh Pay Commission recommendations.

3. It has been submitted that aforesaid aspect has already been examined by this Court in Writ Petition No. 24910 of 2006, which was allowed by means of judgment and order dated 8th April, 2009. It is submitted that petitioners are also entitled for benefit of the same.

4. In view of aforesaid, liberty is granted to petitioners to file fresh individual representations before authority concerned who shall consider and decide the same within a period of six weeks from the date a certified copy of this order is produced before the said authority along with fresh individual representations taking into account aforesaid judgment and order dated 8th April, 2009 passed in Writ Petition No. 24910 of 2006, in case the same is applicable. If the petitioners are found entitled for grant of such benefits, the aforesaid consequential service benefits along with refixation of pay-scale and grant of arrears of salary consequent to refixation and other reliefs as sought in the prayer clause shall be made available to them within a period of four months from the date they are found entitled for the same. .

5. With aforesaid observations and directions, the petition is finally disposed of.

Order Date :- 31.10.2023

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