Harish Chandra Yadav vs Managing Director U.P.Jal Nigam ...
2011 Latest Caselaw 6492 ALL

Citation : 2011 Latest Caselaw 6492 ALL
Judgement Date : 14 December, 2011

Allahabad High Court

Harish Chandra Yadav vs Managing Director U.P.Jal Nigam ... on 14 December, 2011

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 8917 of 2011
 

 
Petitioner :- Harish Chandra Yadav
 
Respondent :- Managing Director U.P.Jal Nigam Lko.And Ors.
 
Petitioner Counsel :- R.J.Trivedi
 
Respondent Counsel :- I.P.Singh
 

 
Hon'ble Devendra Kumar Arora,J.

Heard learned counsel for parties and perused pleadings of the writ petition.

The petitioner being a similarly situated person as of petitioners of Writ Petitions No. 2077 (MS) of 2006 as well as 1256 (SS) of 2005, seeks benefit of the order passed by this Court in the said writ petitions on the ground that the same has been implementated by the Depargment. The petitioner has also brought on record the order, issued by the Department.

Considering the above fact, I hereby issue directions to the respondents to consider the petitioner's case for providing the benefit of the aforesaid writ petitions, if he is found eligible.

With the above directions, this writ petition is disposed of finally.

Order Date :- 14.12.2011

ashok