STATE OF U.P. Vs. KARUNAKAR KHARE

JUDGEMENT

(1.) Despite being served, none appears for the respondents in Civil Appeal Nos. 2824, 2829, 2830 and 2831 of 2015.

(2.) The only grievance that is raised in the present appeals is with regard to the date on which the benefit of G.O. dated 7 th December 1979 would be available to the respondents.

(3.) The issue involved before the Division Bench of the Allahabad High Court in K.K. Misra and Others v. State of U.P. and Others (Writ Petition No.6700 of 1986 dtd. 23/9/1991) pertained to payment of special work allowance, special pay, fixed house rent allowance, motor subsidy and one month's extra pay to the employees, who were working in the ministerial cadre of the U.P. Police Force in the Intelligence Department at par with the equivalent category of officers/officials belonging to the Executive Cadre working in the Intelligence Department. By the judgment and order dtd. 23/9/1991, the writ petition was allowed by the Division Bench and the allowances were made applicable from the date of the said order. The view taken in the case of K.K. Misra (supra) has been affirmed by this Court vide its order dtd. 7/10/1992.