1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 75 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 230 OF 2009] THE STATE OF UP & ORS.     Appellant(s)

                               VERSUS ISRAR AHMAD & ORS.                        Respondent(s)

J U D G M E N T

KURIAN, J. 1. Application  for  setting  aside  abatement  is allowed.   Delay  in  filing  the  application  for substitution  is  condoned  and  the  application  for substitution is allowed.   2. Leave granted. 3. The State approached this Court, aggrieved by an order dated 19.12.2007 passed by the Division Bench of the High Court of Judicature at Allahabad, Lucknow Bench in Special Appeal No. 225 of 2001. 4. The Division Bench declined to interfere with the order dated 19.07.2000 passed by the learned Single Judge.  The learned Single Judge issued a direction to pay the revised pay-scale to the respondents along with interest at the rate of 12%. 5. This Court had limited the notice on the issue of interest.  Having regard to the contentious issues raised in the matter, we are of the view that there

2

was  no  justification  for  granting  interest  on  the revised pay-scale.  Now that the State is not keen on the challenge of parity and the consequential revised pay-scale,  we  are  of  the  view  that  the  order  on interest should be vacated.  Ordered accordingly. 6. The  appeal  is  disposed  of  with  a  further direction that in case the emoluments in the revised pay-scale have not yet been granted, the same shall be paid within three months from today.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ AMITAVA ROY ]  

New Delhi; January 08, 2018.

3

ITEM NO.10               COURT NO.5               SECTION XI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  230/2009 (Arising out of impugned final judgment and order dated  19-12-2007 in  SA  No.  225/2001  passed  by  the  High  Court  Of  Judicature  At Allahabad) THE STATE OF UP & ORS.       Petitioner(s)                                 VERSUS ISRAR AHMAD  & ORS.                               Respondent(s) (FOR  SUBSTITUTION  OF  LRS  ON  IA  3/2014)   (FOR  CONDONATION  OF  DELAY  IN  FILING  SUBSTITUTION  APPLN.  ON  IA 4/2014)   (FOR  EXEMPTION  FROM  FILING  O.T.  ON  IA  5/2014   FOR SETTING ASIDE AN ABATEMENT ON IA 6/2014) Date : 08-01-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Pramod Swarup, Sr. Adv.  

Mr. Upendra Mishra, Adv.  Mr. Vinay Garg, Adv.                       

                   For Respondent(s) Mr. Nagendra Singh, Adv.  

Mr. Vishwa Pal Singh, AOR                     Ms. Mridula Ray Bharadwaj, AOR                                       

   UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)