Vikki Tank vs State Of U.P. And 3 Others
2016 Latest Caselaw 1340 ALL

Citation : 2016 Latest Caselaw 1340 ALL
Judgement Date : 8 April, 2016

Allahabad High Court

Vikki Tank vs State Of U.P. And 3 Others on 8 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 15909 of 2016
 
Petitioner :- Vikki Tank
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Arun K. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner has relied on a judgment of this Court in the case of Vipin Kumar v. State of U.P. and 3 others, Writ A No.32335 of 2014 wherein the termination of a similarly placed person has been set aside by this Court.

The Court has recorded a finding that in view of the Government Order dated 21.05.2014 more than one lac temporary posts have been made permanent and it is also provided that the incumbents who are working on the said post shall be entitled for regular pay scale and other allowances.

Learned Standing Counsel may find out whether any Special Appeal has been filed or not.

Put up this case in the additional cause list on 21.04.2016.

Order Date :- 8.4.2016