PRADEEP CHAUHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri P.K. Upadhyay, learned counsel for the petitioner and Shri Sharad Chandra Upadhyay, learned Brief Holder appearing for the State-respondents.

(2.) By means of the present writ petition, the petitioners have prayed for issuance of a writ in the nature of Mandamus directing the respondents to pay the annual increment of the petitioners w.e.f. the date of their initial appointment and the salary of the petitioners be calculated and paid accordingly in view of the judgment dated 8.1.2020 passed by this Court in Writ-A No.24834 of 2018.

(3.) Submission of learned counsel for the petitioners is that the controversy involved in the present writ petition is squarely covered under the judgment and order dated 8.1.2020 passed in bunch of writ petitions of which leading writ petition was Writ-A No.24834 of 2018 ( Bipin Kumar Singh and others v. State of U.P. and others ) and therefore, he requested that benefit accorded vide the aforesaid judgment and order be provided to the petitioners also.