Ramesh Chandra And 8 Others vs State Of U.P Thru. Prin. Secy. ...
2023 Latest Caselaw 26464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:62785
 
Court No. - 20
 
Case :- WRIT - A No. - 7326 of 2023
 
Petitioner :- Ramesh Chandra And 8 Others
 
Respondent :- State Of U.P Thru. Prin. Secy. Deptt. Irrigation And Water Resources Ministry Of Jal Shakti) Lko.
 
Counsel for Petitioner :- Santosh Kr. Yadav Warsi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for the petitioner and learned State Counsel for opposite party.

Learned counsel for the petitioner is granted liberty to amend prayer No. 1 of the petition during the course of the day.

Petition has been filed seeking a direction to opposite parties to grant one annual increment to which the petitioners have earned by rendering services from Ist July and 1st Jan of the years mentioned in paragraph nos. 6 to 14 of the writ petitioner whereafter they superannuated and became entitled for the increment with effect from Ist July of respective years.

Learned counsel has placed reliance on judgment rendered by this court in the case of P.P. Pandey versus State of U.P. and others, reported in 2021(1)ADJ 646 which has been followed by another coordinate Bench of this Court in the case of Nand Vijay Singh and others versus Union of India and other, reported in (2021)4 AWC 3182 which has been quoted with approval by the Supreme Court in the case of The Director (Admn. and HR) KPTCL & others versus C.P. Mundinamani and others reported in 2023 Live Law (SC) 296.

Learned State Counsel also does not dispute the fact that petitioners are squarely covered by the aforesaid judgment.

Considering the said factors, a writ in the nature of Mandamus is issued commanding the opposite parties to grant benefit of judgment rendered by this Court in the case of P.P. Pandey (supra) with regard to grant of one annual increment to which they had become admissible on Ist July 2022, 2017, 2022, 2022, 2018, 2021, 2020, 2022 and 1st January, 2019 respectively.

Resultantly, the petition succeeds and is allowed at the admission stage itself. Parties to bear their own cost.

Order Date :- 26.9.2023

Satish