Allahabad High Court
Amrit Lal Patel And 9 Others vs State Of U.P. And 2 Others on 29 January, 2020
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- WRIT - A No. - 41654 of 2015 Petitioner :- Amrit Lal Patel And 9 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Mangala Prasad Rai Counsel for Respondent :- C.S.C. Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Mangala Prasad Rai, learned Senior Counsel, assisted by Sri Anjani Kumar Rai, learned counsel for petitioner and learned Standing Counsel for the State respondents.
This writ petition has been filed for a direction upon respondent no. 2 to consider the representation of petitioners dated 03.05.2014 and 03.06.2014, which are on record as annexure Nos. 8 and 9 to the writ petition, which are in regard to grant of benefit of 6th Pay Commission to the petitioners, which has been made applicable in the State of U.P. w.e.f. 01.01.2006.
Learned Standing Counsel, apart from the stand taken in the counter affidavit, could not deny the fact that 6th Pay Commission was not implemented in the State of U.P. w.e.f. 01.01.2006.
As no useful purpose would be served in keeping the matter pending and, as such, present writ petition is being disposed of at this stage with the consent of parties, by directing respondent no. 2 to consider and decide the grievance of petitioners as far as benefits of 6th Pay Commission is concerned, which was implemented in the State of U.P. w.e.f. 01.01.2006. It is expected that entire exercise shall be completed by respondent no. 2, in accordance with law, by a reasoned and speaking order within a period of three months from the date of receipt of certified copy of this order.
With the aforesaid directions, writ petition stands disposed of.
Order Date :- 29.1.2020 Shekhar