M/S Saroj Machine Maintanace And ... vs State Of U.P. Thru. Prin. Secy. Deptt. ...
2023 Latest Caselaw 34852 ALL

Allahabad High Court

M/S Saroj Machine Maintanace And ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 12 December, 2023

Bench: Vivek Chaudhary, Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:81569-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 10772 of 2023
 

 
Petitioner :- M/S Saroj Machine Maintanace And Electric. Thru. Its Partner Saroj Mishra Lko.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Nagar Vikas Civil Secrt. Lko. And Another
 
Counsel for Petitioner :- Shravan Kumar Verma,Sharda Verma
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Manish Kumar,J.

Shri Amit Kumar Dwivedi, learned counsel for Nagar Nigam has filed Vakalatnama, which is taken on record.

Heard learned Counsel for the petitioner and learned Standing Counsel and Sri Amit Kumar Dwivedi, learned counsel for Nagar Nigam.

A similar matter has already been disposed of vide judgment dated 19.11.2015 in W.P. No. 10743(MB) of 2015, M/s Shatkashi Construction Company v. State of U.P. and others, which is not disputed by the learned counsel for the Nagar Nigam. Accordingly, this matter is also covered by the decision in the case of Tajveer Singh v. State of U.P. and others [1997 ALJ 285]. The petitioner shall also be entitled to the same benefits.

Writ petition stands disposed of with the said directions.

.

[Manish Kumar,J.] [Vivek Chaudhary,J.]

Order Date :- 12.12.2023

S. Kumar