RAJESH KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition is directed against an order dtd. 29/10/2018 whereby the respondents have declined payment of petitioner's arrears of salary for the period 14/9/2011 to 1/5/2017 on the principle of "no work no pay". A mandamus is further sought ordering the respondents to sanction and disburse arrears of salary for the period 14/9/2011 to 1/5/2017 with interest at such rate as the Court may specify. There is a further direction sought commanding the respondents to sanction Assured Career Progression for the petitioner also, within a specified period of time.

(2.) Parties have exchanged affidavits.

(3.) Admit.