- (1.) Notice on behalf of the opposite parties has been accepted by the learned Chief Standing Counsel. By means of present writ petition, the petitioner is seeking a writ of mandamus commanding the State Government to provide the benefit of the judgment and order dated 13.9.2005, passed by this Hon'ble Court in writ petition No. 3932 (S/S) of 2004 (Ram Narain Srivastava and others v. State of U.P and others.) and other connected matters and to place the petitioner who is Working on the post of Work Agent in U.P Public Works Department, Meerut in the pay scale of Rs. 4000-6000 with effect from the date on which the petitioners has been given the regular appointment on the post of Work Agent.
(2.) The submission of learned Counsel for the petitioner is that the petitioner is working on the post of Work Agent in Provisional Division, Public Works Department, Meerut.
(3.) Certain employees filed writ petitions before the Lucknow Bench of the Court i.e. writ petition No. 3932 (S/S) of 2004, Ram Narayan Srivastava and others.v. State of U.P. and others. Writ Petition No. 3931 (S/S) of 2004, Shiv Bhushan Singh and others v. State of U.P. and others Writ Petition No. 460 (S/S) of 2004, D.M. Shukla and others v. State of U.P. and another, Writ Petition No. 3976(S/S) of 1997 Nirmal Singh and others v. State of U.P. and another and Writ Petition No. 365 (S/S) of 2001, Mohd. Farooq and others v. State of U.P. and others claiming higher pay scale. All the writ petitions were connected and vide judgment dated 13, September, 2005 passed by Hon'ble Single Judge were allowed and the petitioners holding the post of Work Agent were held to be entitled to draw the salary of Rs. 1200-1800 With effect from the pay scales being implemented in the State of U.P. and Rs. 4000-6000 effect from 1.1.1996 and accordingly mandam was issued to the State Government to implement the aforesaid pay scales in the case of the petitioners of said writ petitions.;