JUDGEMENT
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(1.) Heard Sri M.C. Chaturvedi, learned Senior Counsel assisted by Sri Suresh C. Dwivedi, learned counsel for the petitioners as well as learned Standing Counsel appearing for the respondents and
perused the record.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with their consent, the present petition is being disposed of finally at the admission stage itself.
(3.) The present petition has been filed with a prayer to issue a writ, order or direction in the nature of mandamus directing the respondents to consider and extend the benefit of increments and time
scale in terms of the judgement and order dated 5.7.2009 passed by this Hon'ble Court at Lucknow
Bench in Special Appeal No. 303 of 2009 (State of UP and others vs. Jagdish Singh and others).;
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