Braj Lal vs State Of U.P. And 2 Others
2021 Latest Caselaw 9810 ALL

Citation : 2021 Latest Caselaw 9810 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Braj Lal vs State Of U.P. And 2 Others on 6 August, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 8707 of 2021
 

 
Petitioner :- Braj Lal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Vinod Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the parties.

Learned Standing Counsel representing the second respondent states that the claim of the petitioner for being granted notional increment with effect from 01 July 2007 to 30 June 2008 shall be duly attended to in accordance with law bearing in mind the judgment of the Supreme Court in Special Leave Petition (Civil) No.22008 of 2019 and a reasoned decision in respect thereof communication with expedition.

Accordingly, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 6.8.2021

Rakesh

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