DHARMENDRA DAHIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vijay Gautam, learned Senior Advocate assisted by Ms. Atipriya Gautam, learned counsel for the petitioners as well as learned Standing Counsel appearing for the State respondents.

(2.) Petitioners, who have directly applied for the post of Sub Inspector, were only paid stipend during the training period, whereas, the candidates who had been in police force and had also applied for direct selection as Sub Inspector, were given salary during the training period as Sub Inspector.

(3.) Sri Vijay Gautam, learned Senior Advocate has argued that this controversy of discrimination meted out to such Sub Inspectors has come to be addressed to and resolved by a Division Bench of this Court in Alok Kumar Singh & 5 Ors v. State of U.P. & Ors being Special Appeal No. 169 of 2020 decided on 8/9/2021. The said judgment had been unsuccessfully appealed against before the Supreme Court as Special Leave to Appeal (C) No. 798 of 2022 was dismissed in lemini on 4/2/2022. He has drawn the attention of the Court to the relevant paragraph of the Division Bench judgment which is reproduced hereunder: