- (1.) Heard Sri Sudhanshu Chauhan, learned counsel for the appellants and Sri Raj Kumar Singh, learned counsel for the writ petitioner/respondent no.1.
(2.) This intra Court appeal has been filed against the judgment and order dated 7.8.2019 passed in Service Bench No. 576 of 2006 : Ashok Kumar Singh Vs. State of U.P. and others, whereby the learned Writ Court, while allowing the writ petition, declared the policy decision dated 08.04.2005 to the extent not paying arrears as ultra vires to the Constitution and further directed the respondents to pay arrears since 1998 within a period of six months from the date of production of a certified copy of the order.
(3.) Brief facts of the case are that writ petitioner/respondent no.1 herein (Ashok Kumar Singh) was initially appointed as Sales Superintendent in Co-operative Sugar Factories Federation, Lucknow (hereinafter referred to as "Federation") in March, 1991. After completion of seven years of service, he was given pay-scale of Rs.6500-10,500/- as his first time scale w.e.f. 01.03.1998.;