- (1.) Heard Sri Vivek Shandilya, learned counsel for appellants in Special Appeal No.8 of 2012 and Sri Manoj Kumar Sharma, appearing for respondents.
(2.) Special Appeal No.8 of 2012 preferred under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 21.04.2008 passed by learned Single Judge in Civil Misc. Writ Petition No. 36816 of 2004 (Ram Chandra Verma and another Vs. State of U.P. And others). By impugned judgment, respondent-petitioners were allowed benefit of time pay scale in terms of Government Order dated 3.9.2001, by learned Single Judge.
(3.) Special Appeal No. 291 of 2012 has arisen from order dated 15.07.2010 passed by learned Single Judge in Civil Misc. Writ Petition No. 40769 of 2010, allowing writ petition in terms of judgment and order dated 21.04.2008 passed in Civil Misc. Writ Petition No. 36816 of 2004.;