Satyapal Singh And 12 Others vs State Of Up And 4 Others
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Allahabad High Court

Satyapal Singh And 12 Others vs State Of Up And 4 Others on 14 November, 2024

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179226
 
Court No. - 7
 
Case :- WRIT - A No. - 12206 of 2024
 
Petitioner :- Satyapal Singh And 12 Others
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Krishna Kant Dubey,Santosh Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Neeraj Tiwari,J. 
 

1. Heard learned counsel for the petitioners and Sri P.K. Srivastava, learned Additional Chief Standing Counsel for State- respondents.

2. Present petition has been filed with following relief;

"i) Issue writ, order or direction in the nature of certiorari to quash the order dated 22.07.2024 passed by Executing Engineer Nalkoop Khand, District Saharanpur.

ii) Issue a writ order or direction in the nature of mandamus directing the respondent nos. 4 to 6 to grant sanction upgrading the petitioners' grade pay of Rs. 1800/- to Rs. 1900/- w.e.f. 16.11.2011 when the mates of P.W.D. and department were extended the benefit of grade pay Rs. 1900/-.

iii) Issue a writ, order or direction in the nature of mandamus directing the respondents to pay the arrears of upgraded grade pay since 16.11.2011 with interest till date of its actual payments and revise their pay pension accordingly."

3. Learned counsel for the petitioners submitted that controversy involved in the present petition is squarely covered with the judgment of this Court in Writ A No. 10418 of 2024 (Deepak Kumar and 6 others Vs. State of U.P. and 4 others), which was allowed vide order dated 14.11.2024, therefore, this petition may also be allowed on the same terms and conditions.

4. Learned Additional Chief Standing Counsel for State- respondents could not dispute the aforesaid facts.

5. Under such facts of the case, impugned order dated 22.07.2024 passed by respondent no. 5 is hereby quashed and writ petition is allowed in terms of order dated 14.11.2024 passed in Writ A No. 10418 of 2024.

Order Date :- 14.11.2024

Arvind