ANURAG Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Smt. Durga Tiwari and Sri Hemant Kumar Mishra, learned counsel for the petitioners, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents, learned counsel appearing for the Union of India and the learned counsel appearing for rest of the opposite parties.

(2.) Since the identical question of law and fact is involved in both the aforesaid writ petitions, therefore, both the writ petitions are decided by the common judgment. However, the Writ Petition in Re: Anurag and another (supra) being leading one, therefore, the facts of the issue in question are being dealt with from the said writ petition.

(3.) The petitioners have assailed the decision dated 21.12.2017 taken by the Executive Committee headed by the Chief Secretary, Government of U.P., Lucknow and the decision dated 02.01.2018 taken by the State Project Director (Sarva Shiksha Abhiyan), U.P. Lucknow, by which the earlier order passed by the Project Approval Board (P.A.B.) in the minutes of the 254th P.A.B. meeting held on 27.03.2017 as well as the order dated 02.06.2017 passed by the Secretary (Basic Education), U.P., Lucknow for payment of Rs.17,000/- per month as honorarium has been reviewed and the decision has been taken for payment of honorarium of Rs.9800/- per month to the petitioners.