Allahabad High Court
Janardan Rai And 2 Others vs State Of U.P. And 2 Others on 12 July, 2022
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 8773 of 2022 Petitioner :- Janardan Rai And 2 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Azad Khan Counsel for Respondent :- C.S.C.,Suresh Singh Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioners, learned standing counsel for respondent no. 1 and Sri Aditya Bhushan Singhal, learned counsel for respondent nos. 2 and 3.
Present petition has been filed with following prayer;
i. to issue a writ, order order or direction in the nature of mandamus commanding and directing the respondents to provide benefits of the 6th pay commission recommendation to the petitioners from 01.01.2006 and thereafter and arrears of pay revision from 01.01.2006 till the actual date of payment with interest as per preventing Bank Rate within a reasonable time.
ii. to issue a writ, order order or direction in the nature of mandamus commanding and directing the respondents to paid the benefits of 7th pay commission recommendation to the petitioners from 01.01.2006 and thereafter arrears of pay revision w.e.f. 01.01.2016 till the actual date of payment to be release with interest as per prevailing bank rate."
Learned counsel for the petitioners submitted that very same controversy has already been decided by this Court in Writ A No. 3030 of 2022 (Ram Milan and 26 others Vs. State of U.P. and 5 others) alongwith connected matters on 27.05.2022, therefore, this petition may also be disposed on the same terms and conditions for which learned counsel for respondents have no objection.
Accordingly, writ petition is disposed of in terms of judgment dated 27.05.2022 passed in Writ A No. 3030 of 2022 (Ram Milan and 26 others Vs. State of U.P. and 5 others) alongwith connected matters.
Order Date :- 12.7.2022 Arvind