Allahabad High Court
Awadhesh Kumar Srivastava vs State Of U.P. And 3 Others on 14 November, 2024
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:182237 Court No. - 7 Case :- WRIT - A No. - 12485 of 2023 Petitioner :- Awadhesh Kumar Srivastava Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Amresh Tripathi,Pankaj Kumar Gupta Counsel for Respondent :- C.S.C. Hon'ble Neeraj Tiwari,J.
1. Heard learned counsel for petitioner and Sri S.K. Pal, learned Additional Chief Standing Counsel for State-respondents.
2. It is undisputed between the parties that present controversy went up to Supreme Court and set at rest in judgment dated 19.05.2023 passed in Special Leave Petition (C) No. 4722 of 2021 (Union of India & Anr. Vs. M. Siddaraj). Complying the order of Apex Court, State Government has issued order dated 12.06.2024 extending relief so prayed to all concerned employees.
3. Under such facts, writ petition is allowed in terms of Government Order dated 12.06.2024.
4. Impugned order dated 02.05.2023 is hereby quashed.
5. Concerned-Respondent is directed to extend the benefits of Government Order dated 12.06.2024 to the petitioner, maximum within a period of two months from the date of production of certified copy of this order.
Order Date :- 14.11.2024 Sartaj