MARKANDEY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioners herein, 12 in numbers, seek to challenge the order dated 25.3.2014 passed by the Joint Commissioner (Karya Palak) Trade Tax, Varanasi Region-A, Varanasi whereby he had rejected their representations for grant of selection grade after successful completion of 10 years of regular service with one increment, first promotional payscale on completion of 6 years of regular service in selection Grade, second selection grade on completion of 19 years of service with one increment and second promotional payscale on completion of 24 years of service.

(2.) The petitioners claim that they are entitled to get the said benefits as had been granted to the Collection Amins working in the Revenue Departments of the State of U.P.

(3.) It appears that the petitioners herein had filed Writ petition no.19438 of 2008 seeking for quashing of the order dated 6.2.2008 whereby their claim for grant of selection grade and promotional payscale, as was admissible to the Collection Amin of Revenue Department had been rejected. This Court having noted the submissions of the petitioners did not agree with the reasoning given in the order dated 6.2.2008 for rejection of their claim and also found that the said order was passed without giving any notice or opportunity to the petitioners herein. It had proceeded to set aside the same and gave directions to the respondents to pass fresh order on the representations of the petitioner after giving them due notice and opportunity.