Hon'ble Sudhir Agarwal, J. - (1.) THE dispute is with regard to the pay scale of teachers of the Model School qua the counter part in other Govt. Schools.
(2.) HEARD Learned Counsel for the petitioner and learned Standing Counsel for the respondents. Counsel for the parties agreed that the present writ petition is fully covered by the decision of this Court in Writ Petition No. 58134 of 2009 (Bhagwat Narayan and others Vs. State of U.P. and others), decided on 05.11.2009, wherein this Court has passed the following order: The petitioners have come up for extension of the same benefits as has been given by this Court in the judgment dated 30.03.2009 passed in Civil Misc. Writ Petition No. 10665 of 2006 (Dharampal Singh Rajpoot and others Vs. State of U.P. and others). A copy of the said judgment has been appended as annexure 5 to the writ petition. It has further been submitted that the said judgment has also been followed by the Lucknow Bench of this Court vide judgment dated 13.07.2009 in the case of Basant Kumar Pathak and others Vs. State of U.P. and others [Writ Petition No. 5292 (S/S) of 1998]. A copy of the said judgment has been appended as annexure 6 to the writ petition. Learned counsel upon an enquiry have stated that to their best of knowledge no special appeal has been filed against the said judgments. Since the claim of the petitioners are identical to the petitioners of the said writ petition, this writ petition is disposed of with a direction that the petitioners would also be entitled to the same benefit as under the judgment dated 30.03.2009 in the case of Dharampal Singh Rajpoot (supra). The writ petition is accordingly disposed of with a direction to the respondents to implement the said judgment as per the directions contained therein in respect of the petitioners as well.
(3.) THE present writ petition is also disposed of in terms of the aforesaid judgment.;