Ram Sewak vs State Of U.P Thru. Prin. Secy. Food And ...
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Allahabad High Court

Ram Sewak vs State Of U.P Thru. Prin. Secy. Food And ... on 16 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:83161-DB
 
Court No. - 1
 

 
Case :- WRIT - A No. - 9639 of 2023
 

 
Petitioner :- Ram Sewak
 
Respondent :- State Of U.P Thru. Prin. Secy. Food And Civil Supplies Deptt.(Khadya Evam Rasad Vibhag) Lko And Ors
 
Counsel for Petitioner :- Shishir Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.
 

Hon'ble Om Prakash Shukla,J.

1. Heard learned counsel for the petitioner and learned Standing Counsel for the State.

2. Relief clause(1) regarding validity of U.P Act No. 1 of 2021 is already subjudice before Hon'ble the Supreme Court in Writ Petition(Civil) No. 1458 of 2020. The relief clause(2) in the present writ petition is a consequential relief.

3. Learned Standing Counsel has placed before us a copy of the order dated 18.9.2023 passed in a bunch of writ petitions leading Writ C No. 23912 of 2020 whereby the identical matters have been disposed of in terms of the order passed on 18.9.2023.

4. The benefit of the order dated 18.9.2023 passed by this Court in the aforesaid bunch of writ petitions shall also be available to the present petitioner in equal terms.

5. Insofar as the reduction in pension by the order dated 17.12.2021 is concerned, this order was assailed by the petitioner in Writ A No. 150 of 2022 and the same was partly allowed by the judgment and order dated 24.5.2023.

6. The petitioner, if aggrieved, against above said order has a remedy of appeal but a writ petition for that purpose may not lie.

7. The writ petition is accordingly disposed of with the protection and liberty as aforesaid.

Order Date :- 16.12.2023

kanhaiya