Dr. Pravir Kumar Gupta vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 15866 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:34973
 
Court No. - 17
 

 
Case :- WRIT - A No. - 3597 of 2023
 

 
Petitioner :- Dr. Pravir Kumar Gupta
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Agriculture Education And Research And 3 Others
 
Counsel for Petitioner :- Apoorva Tewari,Abhishek Tiwari,Anuj Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Uttam Kumar Verma
 

 
Hon'ble Pankaj Bhatia,J.

1. Supplementary affidavit filed by the petitioner in Court today is taken on record.

2. The issue raised in the present petition has been decided by this Court in Writ - A No.3279 of 2023 vide judgment dated 17.05.2023.

3. On the same reasoning and analogy as given in the order dated 17.05.2023, the present writ petition is allowed.

4. Retirement Notice dated 17.04.2023 is quashed.

5. The effect of allowing the present writ petition is that the petitioner shall be permitted to work till he attain the age of 62 years.

6. This order has been passed in the presence of Shri Uttam Kumar Verma, learned counsel for the respondent.

Order Date :- 19.5.2023

nishant