STATE OF UTTAR PRADESH Vs. VIRENDRA BAHADUR KATHERIA

JUDGEMENT

(1.) Leave granted.

(2.) This Civil Appeal is directed against the order dtd. 6/4/2023 passed by a Division Bench of the High Court of Judicature at Allahabad (hereinafter, 'High Court'), whereby an intra-court appeal preferred by the State of Uttar Pradesh (hereinafter, 'State') challenging the Single Judge's judgement dtd. 2/2/2018 was dismissed on the ground of delay. Consequently, the judgment of the Single Judge, which effectively directed to grant the pay scale of 7500-12000 to Sub-Deputy Inspectors of Schools/ Assistant Basic Shiksha Adhikaris (hereinafter, 'SDI/ABSA') and the Deputy Basic Shiksha Adhikaris (hereinafter, 'DBSA'), with effect from the year 2001, stood affirmed.

(3.) Since the instant appeal arises out of a long-drawn saga, where multiple rounds of litigation occurred inter-se the parties before various fora, including this Court, it would be appropriate to narrate the factual events before delving into the legal issues raised before us concerning the law of precedents, the doctrine of merger and the principle of res judicata.