VIJAY BAHADUR Vs. STATE OF U P

JUDGEMENT

(1.) This bunch of four writ petitions have been taken up together as it involves identical questions of fact in law and the reliefs claimed.

(2.) The petitioners are seeking quashing of the order dated 21.02.2013 as well as the Government Orders dated 13.01.2010 and 15.01.2010.

(3.) The petitioners in all these writ petitions were working under the respondents on various posts, i.e. Senior Foreman, Electrician, Mechanic, Assistant Electrician, and Assistant Store Keeper. They have retired from service on attaining the age of superannuation on various dates. Their claim is that they are entitled for payment of 23%, dearness allowance and arrears of difference of salary as would accrue on the implementation of the recommendations of the 6th Pay Commission. Earlier it appears that they had filed a Writ Petition No.55411 of 2012, which was disposed of by this Court by order dated 18.10.2012 with a direction to the respondents to decide the representation of the petitioners and it is in pursuance thereof that the claim of the petitioners was considered by the respondent no.2 who has rejected their claim by the impugned order dated 21.02.2013.