RAMA SHANKAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl. Chief Standing Counsel.

(2.) The petitioner is before this Court assailing the order dated 26.9.2015 passed by District Magistrate, Chandauli and for a direction to the respondents to pay 2nd promotional pay scale of Rs.8000-13500/- to the petitioner from the date of completion of 24 years of service in accordance with the G.O. dated 02.12.2000 with arrears and all consequential benefits alongwith interest at the rate of 18% per annum.

(3.) The record in question reflects that the petitioner, who was appointed on 1.1.1977 as a Regular Collection Amin had retired from service from the post of Collection Amin after attaining the age of superannuation on 31.7.2007. He claims that after rendering more than 24 years of service, in accordance with Government Order dated 2.12.2000, he was entitled for next promotional pay scale of Rs.8000-13,500/-. Despite completion of all eligibilities when 2nd promotional pay scale was not provided to the petitioner in accordance with the Government Order dated 2.12.2000, he along with other persons filed Writ Petition No.37962 of 2011 (Dev Narayan Tiwari and Ors. v. State of U.P. and Ors.), which was disposed of on 13.7.2011 with following observations:-