VIPIN KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners as well as learned Standing Counsel.

(2.) With the consent of parties' Counsel the writ petition has been heard finally at the admission stage.

(3.) Learned Counsel for the Petitioners relying on the judgment and order dated 12.4.2005 passed in Nagesh Upadhyay v. State of U.P. and Ors. passed in Writ Petition No. 54870 of 2004 submits that the Petitioners are entitled to get the salary during the training period.