STATE OF U. P. Vs. RAMESH CHANDRA AGNIHOTRI

JUDGEMENT

(1.) Proceedings of this writ petition filed under Article 226 of the Constitution of India have been instituted by the petitionersState authorities assailing the judgment and order dtd. 22/4/2014 passed by the State Public Services Tribunal, Lucknow [here-in-after referred to as 'the Tribunal'] in Claim Petition No. 1932 of 2011 whereby the Claim Petition has been allowed and a direction has been issued to the petitioners-State authorities to consider the case of the respondent No.1/Claimant for grant of time-scale, selection grade, one extra increment on completion of 8, 14 and 19 years of satisfactory regular service according to the rules and various government orders and also to consider his case for revision of pay and benefits of Assured Career Progression (A.C.P.) as per the recommendation made by the 6th Pay Commission in terms of the Government Order dtd. 29/8/2012.

(2.) Heard learned State Counsel representing the petitioners-State authorities and Shri Shireesh Kumar appearing for the respondent No.1/Claimant and perused the records available before us on this writ petition.

(3.) Before adverting to the competing submissions made by learned Counsel representing the respective parties, we may note certain facts which are necessary for appropriate adjudication of issues involved in this case. Respondent No.1/Claimant was appointed on the post of Assistant Engineer at Education Television Programme Production Centre, Lucknow in the then existing pay scale of Rs.850.001720 vide appointment order dtd. 15/4/1986 passed by the Secretary of the department concerned. Respondent No.1/Claimant continued to work on the said post and vide an order dtd. 10/7/1998 his services were confirmed on the post of Assistant Engineer with effect from 15/4/1987. Having worked in terms of the appointment and confirmation orders as aforesaid, respondent No.1/Claimant retired on 30/6/2012 and he is being paid provisional pension.