Om Prakash Srivastava vs State Of U.P. Thru. Its Addl. Chief ...
2023 Latest Caselaw 14913 ALL

Citation : 2023 Latest Caselaw 14913 ALL
Judgement Date : 11 May, 2023

Allahabad High Court

Om Prakash Srivastava vs State Of U.P. Thru. Its Addl. Chief ... on 11 May, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:32671
 
Court No. - 17
 

 
Case :- WRIT - A No. - 3116 of 2023
 

 
Petitioner :- Om Prakash Srivastava
 
Respondent :- State Of U.P. Thru. Its Addl. Chief Secy. Housing Urban Planning Deptt. Lko. And 2 Others
 
Counsel for Petitioner :- Praveen Kumar
 
Counsel for Respondent :- C.S.C.,Krishna Kumar Pandey,Ratnesh Chandra
 

 
Hon'ble Pankaj Bhatia,J.

1. Present petition has been filed by the petitioner alleging that the petitioner was appointed on work-charge basis in the year 1980 and on 21.07.1989, the petitioner was engaged as daily-wage worker. As the services of the petitioner were threatened to be terminated, the petitioner alongwith other persons preferred Writ Petition No.6384 of 1989 which was allowed on 19.08.1992 with directions to take steps for regularization. The said judgment dated 19.08.1992 was challenged in an appeal which too was dismissed on 20.12.2016. In the meanwhile, the services of the petitioner were regularized on 20.07.2006, however, the petitioner has been denied the benefit of the pension and other benefits for which the present writ petition has been filed.

2. Contention of learned counsel for the petitioner is that a person similar to the present petitioner namely Shri Vijay Kumar Srivastava, who was also the petitioner of Writ Petition No.6384 of 1989, is being granted the benefits which are being claimed by the petitioner.

3. Considering the fact that the petitioner is similarly situated as that of Shri Vijay Kumar Srivastava whom the benefits are being given as has been accepted in the letter dated 10.05.2023 produced by learned counsel for the respondents, which is taken on record, there is no reason why the same benefits shall not be granted to the petitioner.

4. Accordingly, the writ petition is allowed with direction to the respondents to grant all the benefits to the petitioner which have been extended to Shri Vijay Kumar Srivastava as admitted in the letter dated 10.05.2023.

Order Date :- 11.5.2023

nishant