RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Drupad Upadhyay, learned counsel for the petitioner.
(2.) Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, while notices on behalf of opposite party Nos.2 and 3 have been accepted by Sri Prashant Kumar, learned counsel and has put in appearance on their behalf.
(3.) By means of this writ petition, the petitioner has prayed the following reliefs:- '(i) To issue a writ, order or direction in the nature of certiorari to quash order dated 26.11.2018 passed by respondent No.1 (contained as Annexure No.1 to the writ petition). (ii) To issue a writ, order or direction in the nature of certiorari to quash government orders dated 11.09.2009, 16.10.2009 and 03.01.2017 issued by the State Government (contained as Annexure Nos.11 to the writ petition). (iii) To issue a writ, order or direction in the nature of mandamus commanding the respondent No.1 to grant 6th pay scale and the employees of the Uttar Pradesh Financial Corporation from the date it has been provided to the similarly situated employees of other corporation.' ;