Hari Kant Yadav vs State Of U.P. Thru Its ...
2023 Latest Caselaw 3887 ALL

Citation : 2023 Latest Caselaw 3887 ALL
Judgement Date : 7 February, 2023

Allahabad High Court

Hari Kant Yadav vs State Of U.P. Thru Its ... on 7 February, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 2659 of 2013
 

 
Petitioner :- Hari Kant Yadav
 
Respondent :- State Of U.P. Thru Its Prin.Secy.Nagar Vikas And Another
 
Counsel for Petitioner :- Akhlaq Ali,Akhlaq Ali,M. Tariq Saeed,Shabana Akhlaq,Udai Pratap Yadav
 
Counsel for Respondent :- C.S.C.,R.P. Singh
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner.

In view of the judgment passed in Writ A No.2015 of 2011, (Jai Prakash Tiwari and Ors. Vs. State of U.P. and Ors.) on 07.02.2023, the present writ petition is also disposed off and the petitioners would be entitled to all the post-retiral benefits as claimed in accordance with law.

Order Date :- 7.2.2023

Raj

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