Tasleem Ahmad Khan vs State Of U.P. And 3 Others
2024 Latest Caselaw 37717 ALL

Allahabad High Court

Tasleem Ahmad Khan vs State Of U.P. And 3 Others on 14 November, 2024

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:182296
 

 
Court No. - 7
 

 
Case :- WRIT - A No. - 1277 of 2020
 

 
Petitioner :- Tasleem Ahmad Khan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Awadhesh Kumar Sharma,Shesh Nath Bhatt
 
Counsel for Respondent :- 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 allowed in terms of Government Order dated 12.06.2024.

4. Impugned order dated 02.09.2019 is hereby quashed.

5. 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

Sartaj