Vivek Mishra And 18 Others vs Union Of India Thru. Its Secy , Govt. Of ...
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Allahabad High Court

Vivek Mishra And 18 Others vs Union Of India Thru. Its Secy , Govt. Of ... on 1 April, 2025

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:17952
 
Court No. - 5
 

 
Case :- WRIT - A No. - 3434 of 2025
 

 
Petitioner :- Vivek Mishra And 18 Others
 
Respondent :- Union Of India Thru. Its Secy , Govt. Of India , Health And Family Welfare And 5 Others
 
Counsel for Petitioner :- Aashish Srivastava,Anuj Kumar Singh
 
Counsel for Respondent :- A.S.G.I.,C.S.C.,Puneet Chandra
 

 
Hon'ble Abdul Moin,J.
 

1. Heard learned counsel for the petitioners, Sri Anand Dwivedi, learned counsel appearing for respondent No.1 i.e. Union of India, learned Standing counsel appearing on behalf of respondents-State, Shri Puneet Chandra, learned counsel for the respondent No. 3 and Shri S.P. Singh, learned counsel appearing for respondent No.2 & 5.

2. With the consent of the parties, the case is being decided finally.

3. There is a consensus at Bar that the matter in issue is squarely covered by the judgment of this Court passed in a bunch of petitions leading being Writ A No.1453 of 2014 in Re: Shiv Pratap Maurya and 667 Ors. Vs. State of U.P. and Ors. decided on 20.03.2024.

4. Considering the aforesaid consensus, the writ petition is allowed.

5. It is provided that the petitioners of the instant case shall also be provided the benefit of the judgment of this Court in the case of Shiv Pratap Maurya (supra).

6. At this stage, learned counsel for the respondents states that this Court in the case of Shiv Pratap Maurya (supra) had granted two months time for ensuring payment to the petitioners and as large number of petitions have been decided, the respondents be granted 3 months time in the instant case for compliance of the order to which learned counsel for the petitioners does not have any objection.

7. Accordingly, it is provided that the petitioners in the instant case shall be provided the benefit of the judgment in the case of Shiv Pratap Maurya (supra) in case they are eligible for the same within a period of 3 months from the date of receipt of a certified copy of this order in accordance with law.

Order Date :- 1.4.2025

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