Sanjay Kumar Misra vs State Of U.P.Through Its Prin. ...
2012 Latest Caselaw 5924 ALL

Citation : 2012 Latest Caselaw 5924 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Sanjay Kumar Misra vs State Of U.P.Through Its Prin. ... on 6 December, 2012

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 5654 of 1999
 

 
Petitioner :- Sanjay Kumar Misra
 
Respondent :- State Of U.P.Through Its Prin. Secy. Irrigation
 
Petitioner Counsel :- S.C. Misra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Rejoinder affidavit filed by the petitioner is taken on record.

The petitioner being similarly situated person claims his entitlement of order dated 12th of March, 2012, passed by this court in writ petition No.5412 of 1999.

Considering his status, the benefit of the order passed in the above noted writ petition is extended in his favour.

Accordingly the writ petition is disposed of finally.

Order Date :- 6.12.2012

Banswar

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