UDAY NARAYAN MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Yashwant Singh, learned Standing Counsel for the respondent nos. 1 to 6.

(2.) Petitioner through present writ petition has assailed the order dtd. 17/1/2020, by which, his claim for the grant of one notional increment due on 1/7/2016 has been rejected.

(3.) The facts of the case, in brief, are that the petitioner was Water Supervisor (Seench Paryavekshak/Ameen) in the office of respondent no.6-Executive Engineer, Nalkoop Khand-2, District Allahabad. The date of birth of the petitioner is 18/6/1956. The petitioner on attaining the age of 60 years retired on 30/6/2016 from the office of respondent no.6. The service of the petitioner was satisfactory.