RAVI SHANKAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Srivastava, Alam Singh, Gopal Singh Bisht and Neeraj Rai, learned counsels for the petitioners, learned Standing Counsel appearing for State-respondents and Sri P.K. Sinha, learned counsel appearing for respondent Corporation.

(2.) At the very outset, learned counsel for the petitioners submit that they are not pressing the relief so far as it pertains to grant of revised pay scales of 6th Pay Commission and they only confine their prayer for quashing of the orders passed by the respondent Corporation so far as they do not grant dearness allowance for the period the petitioners were in service and retired subsequently. It is contended that the dearness allowance has been implemented retrospectively i.e. the date when the petitioners were in service consequently there cannot be any occasion for the respondents to deprive the petitioners of the enhanced dearness allowance for the period they remained in service.

(3.) For deciding these matters, the facts of Writ Petition No.47 (SB) of 2014 are being taken.