SUSHIL KUMAR GAUTAM Vs. STATE OF U.P

JUDGEMENT

(1.) The petitioners by means of present writ petition have prayed for the following relief :-

(2.) The case of the petitioners is that petitioner no.1 was appointed as Beldar on compassionate ground in January 1993 and was promoted on the post of Mate in the year 1999 and since then he is continuing in Muzafar Nagar Division Ganga Canal, Muzaffar Nagar. Petitioner no.2 was appointed as Mate on compassionate ground on 4/6/1990 in Tube well Division. The petitioners no.3 to 13 were appointed as Mate on 21/2/2009, 20/1/1990, 9/5/1989, 10/2/2009, 22/1/2006, 5/2/2009, 30/7/2003, 20/2/2009, 11/2/2009, 9/6/2003 and 19/6/1995 respectively in Muzaffar Nagar. The petitioners no.14 and 15 were appointed on 1/8/2003 and 26/11/1999 in Muzaffar Nagar while petitioners no.16 and 17 were appointed in Etah on 6/2/1980 and 8/1/1981. Petitioner no. 17 has retired on 31/1/2019 from Irrigation Division, Etah and he is getting the pension on grade pay of Rs.1800.00. Thus, all the petitioners are working in Irrigation Department in the State of U.P.

(3.) It is stated that a Government Order dtd. 16/11/2011 was issued by Special Secretary, UP Government, Lucknow in respect of class IV employees of Public Works Department (hereinafter referred to as 'PWD') of State of U.P. providing grade pay of Rs.1900.00 with amended pay scale of Rs.5200.0020200/- on the basis of the report of 6th Pay Commission and recommendation of Pay Committee (2008) under G.O. dtd. 8/9/2010.