REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

STATE OF MYSORE VS. P NARASINGA RAO [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
RANDHIR SINGH VS. UNION OF INDIA [REFERRED TO]
SHASHI KANT VS. STATE OF BIHAR [REFERRED TO]
FEDERATION OF ALL INDIA CUSTOMS AND CENTRAL EXCISE STENOGRAPHERS RECOGNISED VS. UNION OF INDIA [REFERRED TO]
JAIPAL NIAZ MOHAMMED PREM LATA HAZARI LAL VS. STATUE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. J P CHAURASIA [REFERRED TO]
JAGHNATH VS. UNION OF INDIA [REFERRED TO]
SECRETARY FINANCE DEPARTMENT VS. WEST BENGAL REGISTRATION SERVICE ASSOCIATION [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRAMOD BHARTIYA [REFERRED TO]
P MURUGESAN VS. STATE OF TAMIL NADU [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SHERSINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF PANJAB VS. GURDEEP KUMAR UPPAL [REFERRED TO]
STATE OF PANJAB VS. ISHAR SINGH [REFERRED TO]
STATE BANK OF INDIA VS. M R GANESH BABU [REFERRED TO]
STATE OF HARYANA VS. HARYANA CIVIL SECRETARIAT PERSONAL STAFF ASSOCIATION [REFERRED TO]
STATE OF ORISSA VS. BALARAM SAHU [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Dharm Vir Singh, learned counsel for petitioners and Sri M.C. Chaturvedi, learned Senior Advocate assisted by Sri Surech Chand Dwivedi, Advocate for Respondents-2 to 4.

(2.) This is an old writ petition of 2011 and despite repeated request learned counsel for petitioners did not advance any argument and in these circumstances we ourselves have gone through the writ petition.

(3.) Petitioners are all Secretaries in various Krishi Utpadan Mandi Samities in State of U.P. A writ of mandamus has been prayed by petitioners to seek parity in condition of employment, in particular pay scale of Secretaries of all Mandi Samities working under U.P. Krishi Utpadan Mandi Parishad, irrespective of size, quantum of transaction and other business carried out in such Samities. It is stated that various Krishi Utpadan Mandi Samities established in State of U.P. have been categorised in four categories, i.e., A Class Mandi Samities, B Class Mandi Samities, C Class Mandi Samities and D Class Mandi Samities. Secretaries posted in said Mandi Samities have been categorized according to aforesaid categories of Mandi Samities, i.e., Secretaries Grade-I, II, III and IV. Secretaries Grade IV are liable to be posted in D Class Mandi Samities, Secretaries Grade III are liable to be posted in Grade C Mandi Samities and so on.

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RAMESH CHANDRA Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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