MADAN MURARI SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Shankar Bhatnagar and Ramesh Prajapati, learned counsel for the petitioners and learned Standing Counsel for respondent State.

(2.) By means of present writ petition, the petitioners are challenging the order dated 20.10.2015 passed by respondent No.3 whereby the claim of the petitioners to treat them as Class III employees and to provide pay scale of technical grade, as has been provided to the employees holding the same post of Lashkar in the State of Punjab, Haryana and Himachal Pradesh has been rejected.

(3.) When the claim of the petitioners was not considered, they filed writ petition Nos.27215/2015 and 31043/2015 before this Court, which were disposed of vide judgment and order dated 13.05.2015 directing the respondents to consider the claim of the petitioners to grant parity in pay scale and designation equivalent to the employees of the State of Punjab, Haryana and Himachal Pradesh.