Raj Kumar vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 1517 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 4 of 2023
 

 
Applicant :- Raj Kumar
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Agriculture Lko. And 2 Others
 
Counsel for Applicant :- Shrish Kumar Gaur
 

 
Hon'ble Irshad Ali,J.

Heard Sri S.K. Gaur, learned counsel for the applicant-petitioner.

By means of the present review application, the applicant has sought that juniors to the applicant-petitioner placed at serial Nos.65 and 66 were granted regular appointment, ignoring the claim of the applicant-petitioner, being placed at serial No.61, therefore, the applicant-petitioner is entitled for consequential benefit, as has been provided to the juniors of applicant-petitioner.

In view of the above, the judgment and order dated 5.12.2022, passed in Writ-A No.3495 of 2008 (Raj Kumar Vs. State of U.P. & Others) is reviewed and modified to the extent that the claim of the applicant-petitioner for the grant of consequential benefits shall also be considered by the respondents.

With the aforesaid observation and direction, the review application is finally disposed of.

Order Date :- 13.1.2023

Gautam