Gayatri vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 3448 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 2950 of 2022
 

 
Petitioner :- Gayatri
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Agriculture Education Deptt. Lko. And 3 Others
 
Counsel for Petitioner :- Abhishek Shukla
 
Counsel for Respondent :- C.S.C.,Dr. Surendra Singh
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner herein claims consideration for regularization of services on Class IV post as also minimum of the pay-scale till such regularization is done. Reliance has been placed upon a judgment dated 15.5.2019 rendered in a bunch of the writ petitions pertaining to the opposite party-University leading writ petition being writ petition No. 1814 (SS) of 2017, Hanuman Prasad Pandey and 12 ors. v. State of U.P. & ors.

Perused the judgment dated 15.5.2019.

Let the petitioner's claim be considered in the light of the aforesaid judgment. If she is similarly situated to the petitioners of the aforesaid bunch of the writ petitions and if it is found to be so, then she shall be given the benefit of the said judgment in the same terms. With these observations/directions the writ petition is disposed of.

Order Date :- 19.5.2022

A.Nigam