Citation : 2022 Latest Caselaw 21318 ALL
Judgement Date : 15 December, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - A No. - 20894 of 2022 Petitioner :- Union Of India And 2 Others Respondent :- Vishwa Nath Trivedi And Another Counsel for Petitioner :- Sanjay Kumar Om,Sr. Advocate Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Mohd. Azhar Husain Idrisi,J.
This appeal has been filed praying to quash the order dated 12.02.2021 in O.A. No.33000895/2017 (Vishwa Nath Trivedi And Another vs. Union Of India And 2 Others) passed by Central Administrative Tribunal, Allahabad Bench, Allahabad.
When confronted with the judgment and order dated 25.08.2021 in Writ-A No.9218 of 2021 (Union Of India And 2 Others vs. Vimal Kumar And Another), it has been admitted by learned counsel for the appellants before us that similar controversy as involved in the present writ petition has been decided by this court in the case of Vimal Kumar And Another (supra) and the writ petition was dismissed.
In view of the aforesaid, this writ petition is also dismissed.
Order Date :- 15.12.2022
NLY
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