- (1.) Heard Ms. Subhash Rathi, learned Additional Chief Standing Counsel for the appellants and Sri Saurabh Srivastava, learned counsel for respondents and perused the record.
(2.) The aforesaid intra-Court appeals under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") have arisen from judgment dated 20.01.2004 passed by learned Single Judge in Writ Petition No.6891 of 2003 (Smt. Durgeshwari Sharma and others Vs. State of U.P. and others) along with connected writ petition disposing of writ petition with common judgment with certain directions.
(3.) All these appeals have arisen from a common judgment dated 20.01.2004 passed by learned Single Judge deciding six writ petitions together by a common judgment. Operative part of judgment reads as under : "The State Government is directed to forthwith release a sum of Rs. 50 lakhs for payment of current salaries of these employees. The State Government will thereafter take an entire view of the matter taking into consideration the number of employees who apply for VRS to the revival of project submitted to the State Governmetn within next three months Rs.50 lakhs shall be treated as ad hoc payment to UPICA for payment of current salary. The remaining amount of arrears of salaries shall be disbursed within next three months.";