JAGAN PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) As the controversy involved in both the writ petitions are same, therefore, both the writ petitions have been heard together and are being decided by this common judgment.

(3.) The petitioner herein namely Jagan Prasad who was working on the post of Accountant in Kshetriya Sahkari Samiti Ltd., Nand Gaon, Mathura has filed the Writ Petition No. 28986 of 2014 (Jagan Prasad vs. State of U.P. and 4 others) seeking a writ of mandamus commanding the respondents to pay him salary w.e.f. December, 2012 till date.