Krishan Gopal Diwedi vs High Court Of Judicature At Allahabad ...
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Allahabad High Court

Krishan Gopal Diwedi vs High Court Of Judicature At Allahabad ... on 14 November, 2024

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:182271
 
Court No. - 7
 

 
Case :- WRIT - A No. - 21259 of 2023
 

 
Petitioner :- Krishan Gopal Diwedi
 
Respondent :- High Court Of Judicature At Allahabad And 2 Others
 
Counsel for Petitioner :- Sanjay Maurya
 
Counsel for Respondent :- Ashish Mishra,C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.
 

1. Heard learned counsel for petitioner and Sri S.K. Pal, learned Additional Chief Standing Counsel for State-respondents.

2. It is undisputed between the parties that present controversy went up to Supreme Court and set at rest in judgment dated 19.05.2023 passed in Special Leave Petition (C) No. 4722 of 2021 (Union of India & Anr. Vs. M. Siddaraj). Complying the order of Apex Court, State Government has issued order dated 12.06.2024 extending relief so prayed to all concerned employees.

3. Under such facts, writ petition is disposed of in terms of Government Order dated 12.06.2024.

4. Concerned-Respondent is directed to extend the benefits of Government Order dated 12.06.2024 to the petitioner, maximum within a period of two months from the date of production of certified copy of this order.

Order Date :- 14.11.2024

Arvind/Sartaj