SITA RAM SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Chief Standing Counsel.

(2.) By means of above writ petitions filed under Article 226 of the Constitution, petitioners who were selected for Constable GD in U.P. Civil Police 2018 are aggrieved for the discriminatary stand taken by respondents in not awarding them pay protection in terms of last pay drawn by them as ex-army personnel. All the petitioners were selected and appointed in the category of ex- army men and submit that if as a result of the same selection, selectees are sent in four batches for training at different point of time, the State is not justified in awarding pay protection to first batch of trainees and denying the same to other trainees only on the ground that Government Order decided for not giving a pay protection to exservicemen with effect from a subsequent date.

(3.) It is submitted that after selection was held selected candidates were required to be sent for training, but due to the then prevailing circumstances for Pandemic Covid-19 the U.P. Directorate Police Training vide its order dtd. 25/7/2020 divided selectees in four batches to be sent for training on different dates for different period. The first batch was sent for training in August, 2020 for the period of six months, second batch was sent for training in March, 2021 for the period of six months, the third batch was sent for training in October 2021 for six months and last and fourth batch was sent for training in May, 2022 for six months.