DAYA RAM SHARMA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Standing Counsel for the State. The prayer in the writ petition is to grant increments to the petitioner who retired as an Instructor in the Industrial Training Institute on 31.12.2000.

(2.) Learned Counsel for the petitioner contends that in view of the Government Order dated 1.9.1996 read with Government Order dated 31.12.1997, the petitioner was entitled to the said benefit in view of the pay fixation letter of the petitioner dated 27.11.2006, a copy whereof is Annexure 1 to the writ petition.

(3.) Learned Counsel for the petitioner contends that the respondents have illegally denied the said benefit to the petitioner even though he is entitled for the same having completed requisite years of service and in view of the terms and conditions of re-fixation under the Government Order dated 31.12.1997. He has invited the attention of the Court to Clause 4 and 5 of the said Government Order to contend that the claim of the petitioner is squarely covered therein.