RAVI PRAKASH SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Bhushan, learned Senior Advocate assisted by Sri Shashank Mishra, learned counsel for petitioners and Sri Awadhesh Kumar Mishra, learned Standing Counsel for State-Respondents.

(2.) This is second round of litigation. Petitioners have earlier approached this Court by way of filing Civil Misc. Writ Petition No. 45885 of 2003, which was disposed of vide order dtd. 4/8/2008 and for reference the entire order is reproduced hereinafter:

(3.) Subsequently a representation was filed by petitioners which was decided by Authorized Controller whereby claim of petitioners for payment of honorarium was rejected and for reference relevant it's part is reproduced hereinafter: