Hari Lal Yadav vs State Of U.P. And 3 Others
2022 Latest Caselaw 21826 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19956 of 2022
 

 
Petitioner :- Hari Lal Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Jitendra Nath Sharma,Pratik Kumar Sharma
 
Counsel for Respondent :- C.S.C.,M.N. Singh
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and the learned Standing Counsel.

The present petition has been filed alleging that the services rendered by the petitioner prior to the date of regularization for the period 05.01.1989 to 30.04.2012 have not been considered while deciding the issue of retiral benefits. He places reliance on the judgment passed by this Court in the case of Smt. Gayatri Devi Sharma vs. State of U.P. and others in Writ A No.8287 of 2021 decided on 12.08.2021. He argues that the said person was similarly as that of the petitioner and has been granted the benefit after the decision of this Court.

In view thereof, the impugned order dated 16.09.2022 is clearly unsustainable and is set aside with direction to the respondents to revisit the issue and take a fresh decision in the light of the judgment of this Court in the case of Smt. Gayatri Devi Sharma (supra) within a period of three months.

The writ petition stands disposed off.

Order Date :- 19.12.2022

VNP/-