RAM NARAYAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel and Sri Shivam Sharma, learned counsel for respondent nos. 4 to 6.

(2.) This Court vide order dtd. 29/5/2017 had issued notice to respondent no.7. As per office report dtd. 12/2/2018 notice is deemed to be sufficient. As such, the Court proceeds to hear the matter finally.

(3.) Under challenge is the order dtd. 21/1/2017 passed by respondent no.3, a copy of which is Annexure-1 to the writ petition. A further prayer is for a mandamus commanding the respondent nos. 3 and 4 to release the arrears of salary of the deceased Ram Narayan since 1/12/2006 till 29/11/2012 with prevalent rate of interest.