TRILOKI NATH TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Mathur, Sri Md. Altaf Mansoor, Sri Puneet Chandra and Sri Narendra Kumar Pandey, learned counsels for petitioners, Sri Sobhit Mohan Shukla, learned counsel for respondents and learned Standing Counsel for the State-respondents.

(2.) These are four petitions filed by the employees of U.P. Handicrafts Development and Marketing Corporation Ltd. (Formerly-U.P. Export Corporation Ltd.) raising a grievance that they are being paid salaries as per the recommendations made by the 4th Pay Commission and benefits of the 5th, 6th and 7th Pay Commissions have not been granted to them.

(3.) The earliest writ petition, bearing Writ Petition No.4164 (S/S) of 2006, was filed in the year 2006, praying that the benefits of the 5th Pay Commission be provided to the petitioners w.e.f. 1/1/1996, which was followed by a Writ Petition No.4986 (S/S) of 2013 also making a similar prayer as well as praying for increasing the retirement age from 58 years to 60 years, as provided to the government employees. The same was followed by two more writ petitions, bearing Writ Petition No.6134 (S/S) of 2018 and Writ Petition No.9737 (S/S) of 2018, by which the benefits of the 6th and 7th Pay Commission were also sought by the petitioners. In the earlier filed writ petition, this Court required the State Government to take a decision in the matter. Therefore, Government Orders dtd. 11/9/2009, 16/10/2009 and 3/1/2017 were issued by the State Government and the said Government Orders are also under challenge in the writ petitions filed in the year 2018.