KRISHNA GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioners claim that they are entitled for getting benefit from the date of his initial appointment and they in this regard relied on the judgment rendered by this Court in the case of B. L. Prasad and others Versus State of U.P. and others and against the said judgment S.L.P. was preferred before Hon'ble Apex Court, which has been dismissed. The petitioners for redressal of their grievance have already represented before the concerned Executive Engineer under whom they are performing and discharging their duties. In these circumstances and in this background liberty is given to the petitioners to make a fresh representation within four weeks from today alongwith certified copy of this order before the concerned Executive Engineer under whom they are performing and discharging duties, who shall proceed to consider their claims, preferably within three months from the date of production of certified copy of this order. Whatever decision is taken be communicated to the petitioners. With the above direction present writ petition is disposed of finally. No order as to costs.