Irshad Ali vs State Of U.P. Through Its Secy.And ...
2023 Latest Caselaw 2460 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 3168 of 2011
 

 
Petitioner :- Irshad Ali
 
Respondent :- State Of U.P. Through Its Secy.And Ors.
 
Counsel for Petitioner :- Ghaus Beg,Farooqahmad
 
Counsel for Respondent :- C.S.C.,Avdhesh Shukla
 

 
Hon'ble Pankaj Bhatia,J.

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

The present petition has been filed challenging the orders dated 26.06.2007 as well as the order dated 03.01.2011, whereby the petitioner was restrained from being given the Trained Grade and by the subsequent order, the representation stood rejected.

The counsel for the petitioner argues that the issue in question with regard to the grant of benefit has been decided by this Court in Special Appeal No.1014 of 2006 (Ghulam Mustafa and others vs. State of U.P. and others) on 25.03.2019.

As the issue had already been decided by this Court, the present petition is disposed off directing that the judgment dated 25.03.2019 passed in Special Appeal No.1014 of 2006 and the directions given therein shall apply to the benefit of the petitioner also, the impugned orders dated 03.01.2011 and 26.06.2007 are quashed. The consequential actions in terms of the order dated 25.03.2019 shall flow to the benefit of the petitioner also.

Order Date :- 23.1.2023

VNP/-