(1.) Heard Sri I.M. Pandey and Sri Rajat Rajan Singh, learned counsels for the petitioners and learned counsel appearing for the Staterespondents. Both the writ petitions are being heard and decided together on the consent of the learned counsels of the respective parties. The facts of writ petition No.5962 of 2017 is being referred to for the sake of convenience.
(2.) The petitioners, by the instant writ petition have raised challenge to the order dtd. 1/10/2015, passed by the third respondentDirector, Viklang Jan Vikas, Lucknow, whereby, first A.C.P. granted to the petitioners on 1/12/2008, counting their services w.e.f. 1998, has been recalled/modified computing the period for grant of first A.C.P., from the date of their merger i.e. 26/12/2006 with the respondent department. As per the impugned order, petitioners are entitled to the first A.C.P. on 26/12/2016, and thereafter second and third A.C.P. Pursuant to the impugned order, consequential orders have been passed, whereby, recovery of the excess amount paid, has been ordered to be recovered. It is informed that the recovery from the petitioners had been stayed by this Court.
(3.) The facts inter-se parties is not in dispute.