VINOD KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sameer Kalia, learned counsel for the petitioners, learned Standing Counsel for respondents no.1 and 2, and Sri Anupras Singh, learned counsel for respondents no.3 to 5.

(2.) Though the instant writ petition has been filed praying for quashing of various government orders as indicated in the prayer clause yet the matter in issue, as stated by Sri Kalia, learned counsel for the petitioners, is that all the petitioners are non-teaching staff of respondent no.3-institute and are praying for the benefits arising out from sixth pay commission as extended to the non-teaching staff of SGPGI.

(3.) At the very outset, Sri Anupras Singh, learned counsel for respondents no.3 to 5, points out that certain petitioners had approached this Court by filing Writ-A No.5917 of 2017 in re: Amit Sharma and 59 others vs. State of U.P. and others, and this Court vide judgment and order dtd. 23/8/2023, a copy of which is Annexure-15 to the writ petition, has allowed the petition and has directed the State Government to extend all benefits arising out from sixth pay commission to the non- teaching staff of the respondent University from the date from which the same has been extended to the non-teaching staff of SGPGI through order dtd. 29/6/2009 and w.e.f. 1/1/2006. The said order has been directed to be complied within six months.