YASHWANT SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Chetan Joshi, the learned counsel for the petitioners, Sri Paresh Tripathi, the learned Brief Holder for the respondent nos.1 to 5 and Sri Subhash Upadhyaya, the learned counsel for the respondent no.6.

(2.) THE petitioners have filed the present writ petition praying that they should be given the honorarium as per the Government Orders dated 20th September, 2003 and 24th October, 2003.

(3.) THE petitioners were appointed in the year 1999 and hold the necessary qualification and consequently contended that they are eligible to be paid the honorarium @ Rs.4000/- per month, which has not been paid.