Piyush Pratap Bhushan And 10 ... vs State Of U P And 2 Others
2021 Latest Caselaw 3981 ALL

Citation : 2021 Latest Caselaw 3981 ALL
Judgement Date : 18 March, 2021

Allahabad High Court

Piyush Pratap Bhushan And 10 ... vs State Of U P And 2 Others on 18 March, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 2705 of 2021
 

 
Petitioner :- Piyush Pratap Bhushan And 10 Others
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Rajesh Yadav,Sitaram Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioners and Sri Piyush Shukla, learned Additional Chief Standing Counsel.

This petition at the behest of the petitioners who have been contractually engaged, would not be maintainable in light of the judgment rendered by a Division Bench of this Court in Rajesh Bhardwaj Vs. Union of India [2019 (2) ADJ 830].

Accordingly the writ petition is dismissed as not maintainable.

Order Date :- 18.3.2021

Vivek Kr.

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