RAJESH KUMAR SAXENA S/O JAGDISH BAHADUR SAXRENA AND ORS. Vs. STATE OF U.P. THRU SECRETARY LOK NIRMAN AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioners and the learned Standing Counsel for the State -Respondents.

(2.) PETITIONERS were initially working as daily wagers and were subsequently appointed on the post of Work Agent on different dates in the year 2006 -2007 and are being paid pay scale of Rs. 2610 -3540. Certain employees filed writ petitions before the Lucknow Bench of this Court i.e. Writ Petition No. 3932 (S/S) of 2004, Ram Narayan Srivastava and Ors. v. State of U.P. and Ors. Writ Petition No. 3931 (S/S) of 2004, Shiv Bhushan Singh and Ors. v. State of U.P. and Ors. Writ Petition No. 460 (S/S) of 2004, D. N.Shukla and Ors. v. State of U.P. and Anr. Writ Petition No. 3976 (S/S) of 1997, Nirmal Singh and Ors. v. State of U.P. and Anr. and Writ Petition No. 3650 (S/S) of 2001, Mohd. Farooq and Ors. v. State of U.P. and Ors. claiming higher pay scale. All the writ petitions were connected and vide judgment dated 13th September, 2005 passed by Hon'ble single Judge were allowed and the Petitioners holding the post of work charge agent were held to be entitled to draw the salary of Rs. 1200 -1800 with effect from the pay scales being implemented in the State of U.P. and Rs. 4000 -6000 with effect from 1.1.1996 and accordingly mandamus was issued to the State Government to implement the aforesaid pay scales in the case of the Petitioners of said writ petitions. The Petitioners of the present writ petition being identically situated made a representation claiming benefit of the said judgment which is still pending.

(3.) ON the strength of the interim order passed by the Hon'ble Apex Court in the above petitions for leave to special appeal staying the judgment of the special appeal, learned Counsel for the Petitioner urged that in the meantime, Petitioner is also entitled to the same benefit which is being extended to the Petitioners of the writ petitions which was allowed vide order dated 13.9.2005 by the Hon'ble single Judge.