Ompal Singh And 11 Others vs State Of U.P. And 4 Others
2022 Latest Caselaw 15922 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 13403 of 2020
 

 
Petitioner :- Ompal Singh And 11 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shravana Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

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

The short issue raised in the present writ petition is whether the services rendered by the petitioners prior to the regularization would be counted for the pensionary benefits or not. Admitted fact is that the petitioners were regularized in the year 1998 and have served from various dates w.e.f. 1981 to 1998.

The said issue has been decided in the case of Prem Singh vs. State of U.P. and others (AIR) 2019 SC 4390 and also covered with the Division Bench judgment of this Court in the case of Shobha Ram vs. State of U.P. in Service Single No.14838 of 2021 decided on 16.08.2021 wherein all these aspects were duly considered.

Considering the fact that the issue is squarely covered with the said judgment, the writ petition is disposed off with direction that the benefit accorded to the petitioner in the case of Shobha Ram (supra) shall be applied to the present petitioners also. The petitioners shall be entitled to all the benefits.

The writ petition stands disposed off with the said observations.

Order Date :- 3.11.2022

VNP/-