Sudhir Agarwal, J. - (1.) Learned Counsels for the parties request that this matter is covered by the Judgments of this Court of Hon'ble Single Judge and Division Bench both, therefore, may be heard and decided finally at this stage under the Rules of the Court. I, therefore, proceed to decide the matter finally.
(2.) Heard Sri Niraj Kumar Tripathi holding brief of Sri Neeraj Kant, learned Counsel for the petitioners and learned Standing Counsel and Sri D.C. Tripathi, for the respondents.
(3.) The petitioners have sought a writ of mandamus commanding the respondents to pay arrears and revised pension according to the Vth Pay Commission, 1996 as well as the Government Order dated 13.04.2000 with interest which is actually paid to the petitioners within a specific period. They have also assailed the orders dated 06.10.2007 passed by the respondent No. 2 whereby their request for the revised pension has been rejected by Nagar Aayukta, Nagar Nigam, Allahabad.;