RAM VILAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri DineshKumar Verma, learned counsel for petitioners, Sri Nirankar Singh, learned counsel for respondent No. 2 and 3 and Standing Counsel for the State respondents.

(2.) Petitioners have approached this Court for quashing of the orders dtd. 10/8/2021 and 19/1/2021 and further for a mandamus commanding the opposite parties to implement the recommendations of the 6th Pay Commission on the petitioners w.e.f. from 20/7/2015, i.e., the date when the similarly situated persons have been granted the said benefits (Annexure No. 3). Further an interest is also sought on the delayed payment of the 6th and 7th Pay Commission and also prayer is made for payment of dearness allowance to the petitioners in accordance with the Government Order dtd. 16/10/2009 (Annexure-7 to the writ petition).

(3.) After the coming into force of 6th Pay Commission, different orders were passed recommending the benefits of payments of 6th Pay Commission to the petitioners w.e.f. 20/7/2015 while the State Government employees were paid the said benefits from 1/1/2006. Petitioners are praying parity with the State Government employees.