UMRETH MUNICIPALITY Vs. VIJAYKUMAR BHANUPRASAD UPADHYAY

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the Umreth Municipality (original respondent No.4) in the writ application being Special Civil Application No.10918 of 2015 filed by the respondents Nos. 1 to 17 herein (original writ applicants) and is directed against the judgment and order passed by a learned Single Judge of this Court dated 19.09.2017 in the above referred writ application, by which, the writ application came to be allowed with exemplary cost of Rs.25,000/- to be paid by the respondents jointly and severally.

(2.) The facts, giving rise to this appeal, may be summarized as under;

(3.) Mr. B.S. Patel, the learned senior counsel appearing for the appellant submitted that the learned Single Judge committed a serious error in passing the impugned order inasmuch as the writ applicants ought not to have been granted the benefits of the 6th Pay Commission with effect from 01.01.2010. According to Mr. Patel, the writ applicants have levelled no allegations against the Municipality in the entire writ application. On the contrary, according to Mr. Patel, the stance of the Municipality help the writ applicants to a certain extent.