Ram Sevak vs State Of U.P. Thru. Prin.Secy ...
2023 Latest Caselaw 12772 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 14657 of 2020
 

 
Petitioner :- Ram Sevak
 
Respondent :- State Of U.P. Thru. Prin.Secy Co-Operative Lko And Ors.
 
Counsel for Petitioner :- Nirankar Singh,Mudassir Asad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Learned counsel for the petitioner engages attention of this Court towards Service Single No.14656 of 2020 (Jay Prakash Gupta versus State of U.P. and others), decided on 29.09.2021.

Considering the fact that the claim of the petitioner is found similar to one Jay Prakash Gupta whose petition bearing Single Service No.14656 of 2020 was decided on 29.09.2021 and payment of retiral dues are to be made after release of the fund, the direction issued by this Court vide judgment dated 29.09.2021 in Jay Prakash Gupta versus State of U.P. and others shall be applicable to the petitioner's case also. Order dated 29.09.2021 as reviewed vide order dated 02.11.2021 passed in Civil Misc. Review Application No.215 of 2021 shall apply to the petitioner also.

The writ petition is disposed of.

Order Date :- 25.4.2023

KR