Bharav Dutt Joshi vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 13558 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 6085 of 2022
 

 
Petitioner :- Bharav Dutt Joshi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Dept. Of Revenue Govt. Of U.P. Lucknow And 2 Others
 
Counsel for Petitioner :- Ram Raj,Rishabh Raj
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.

1. Heard Sri Rishabh Raj, learned counsel for the petitioner as well as learned Standing counsel for the opposite parties.

2. It has been submitted by learned counsel for the petitioner that in pursuance of the judgment and order of this Court dated 5.1.2022 passed in writ A No.2288 of 1994 the services of the petitioner has been regularized with effect from 26.3.2022. It has been submitted that in fact the services of the petitioner ought to have been regularized since 1994.

3. Learned Standing counsel prays for and is granted ten days' time to seek instructions as to whether on the date from which the petitioner seeks regularization the post was available and he fulfilled all the qualifications on that date.

4. List this case on 18.10.2022 in top ten cases.

Order Date :- 19.9.2022 (Alok Mathur, J.)

RKM.