Ritu Raj Awasthi, J. - (1.) HEARD learned Counsel for the Petitioners as well as learned Standing Counsel.
(2.) WITH the consent of parties' Counsel the writ petition has been heard finally at the admission stage. Learned Counsel for the Petitioners relying on the judgment and order dated 12.4.2005 passed in Nagesh Upadhyay v. State of U.P. and Ors. passed in Writ Petition No. 54870 of 2004 submits that the Petitioners are entitled to get the salary during the training period.
(3.) IT is further submitted that relying on the aforesaid judgment, this Court by order dated 16.12.2010 passed in Writ Petition No. 8425 (SS) of 2010 has disposed of the writ petition in terms of the judgment passed in the case of Nagesh Upadhyay (supra) with the direction that the Respondents shall consider for payment of salary to the Petitioner expeditiously preferably within a period of two months from the date a certified copy of the order is produced.;