Yogendra Kumar And 39 Others vs State Of U.P. And 4 Others
2022 Latest Caselaw 22571 ALL

Citation : 2022 Latest Caselaw 22571 ALL
Judgement Date : 22 December, 2022

Allahabad High Court

Yogendra Kumar And 39 Others vs State Of U.P. And 4 Others on 22 December, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 21054 of 2022
 

 
Petitioner :- Yogendra Kumar And 39 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Siddharth Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The issue raised in the present petition is squarely covered by the judgment of this Court passed in Writ-A No. 2524 of 2020 (Dharam Raj and Others Vs. State of U.P. and Another), decided on 24.11.2022.

Thus, the present petition is also disposed off on the same terms. The benefits, as granted to the petitioner in the said judgment dated 24.11.2022, shall be granted to the petitioner also.

The petition stands disposed off.

Order Date :- 22.12.2022

Shafique

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