SAMIR MISRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for respondent no. 1 and Sri Abhinav N. Trivedi, learned counsel appearing for respondent nos. 2 and 3.

(2.) As all the petitions involve a common question as such they are being decided together. The facts of Writ Petition No.21538 (SS) of 2019 are being considered.

(3.) By means of the present petition, the petitioner has prayed for a mandamus commanding the respondents to pay him salary as admissible to a Professor in King Georges Medical University, Lucknow (for short 'KGMU') along with Academic Grade of Rs.10500/- from the date of petitioner's promotion as Professor in the Department of Trauma (Surgery), KGMU i.e. w.e.f. 23.08.2018 along with interest for delayed payment.