STATE OF U.P. Vs. RAM PRATAP SINGH

JUDGEMENT

(1.) Heard Shri Amitabh Rai, learned Additional Chief Standing Counsel representing the appellants-State authorities, Shri S. K. Kalia, learned Senior Advocate, assisted by Shri Srideep Chatterjee, learned counsel representing the respondent Nos. 1 to 19 and Shri Satyanshu Ojha, learned counsel representing Narendra Dev University of Agriculture and Technology, Kumarganj, Faizabad (hereinafter referred to as "the University"). We have also perused the records available before us on this special appeal.

(2.) This intra-court appeal has been filed impeaching the judgment and order dtd. 19/2/2021 passed by the learned Single Judge in Writ Petition No. 327 (S/B) of 2000 whereby the writ petition has been allowed, the Government Order impugned therein, dtd. 18/2/2000 has been quashed and a direction has been issued to treat the respondent Nos. 1 to 19 as Teacher/Assistant Professor and to make them available all consequential benefits as admissible to their posts.

(3.) We may note that under challenge in the writ petition before the learned Single Judge was the Government Order dtd. 18/2/2000 whereby the earlier Government Order dtd. 22/7/1999 was partially modified and the respondent Nos. 1 to 19 (who were petitioners in the writ petition before the learned Single Judge and will be referred to as such hereinafter) were granted U.G.C. (University Grants Commission) pay scale with effect from the date of issuance of the earlier Government Order dtd. 22/7/1999. It was further provided that nomenclature of the petitioners be changed to Research Assistant and in future no post by the said name or any other name shall be created.