Dr. Dinesh Prakash Mishra vs State Of U.P. And 4 Others
2022 Latest Caselaw 18385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 14543 of 2022
 

 
Petitioner :- Dr. Dinesh Prakash Mishra
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Yogesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The Counsel for the petitioners argues that the reliefs claimed in the present writ petition are squarely covered by the judgment of this Court dated 14.12.2020 passed in Writ-A No.8491 of 2020 (Surendra Nath Singh vs State of U.P. and others).

As the petitioners are claiming their termination benefits from the initial appointment and the said issue has already been dealt with in the case of Surendra Nath Singh (Supra), the present writ petition is disposed off with the same terms and conditions as provided in the order dated 14.12.2020 passed in the case of Surendra Nath Singh (Supra).

The respondents shall ensure the compliance of the direction given in the order dated 14.12.2020 with all expeditions preferably within a period of three months from the date of production of certified copy of this order.

Order Date :- 22.11.2022

akverma