Allahabad High Court
Shiv Kumar Yadav And Ors. vs State Of U.P.Thru ... on 25 April, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 8933 of 2020 Petitioner :- Shiv Kumar Yadav And Ors. Respondent :- State Of U.P.Thru Prin.Secy.Agriculture Edu.Andresearch And Ors. Counsel for Petitioner :- Balram Yadava Counsel for Respondent :- C.S.C.,Uttam Kumar Verma Hon'ble Pankaj Bhatia,J.
Learned counsel for the petitioners argues that the claim of the petitioners with regard to counting of the services rendered by the petitioners prior to regularization for the purposes of determining the post retiral dues are considered by this Court in Writ - A No.8968 of 2022 (Dr. Shyam Kumar versus State of U.P. and another) and followed in Writ - A No.2653 of 2023 (Tirath Raj Singh and others versus State of U.P. and others).
Considering the fact that issue raised in the present writ petition is covered by the said two judgments, the writ petition is disposed of holding that the petitioners would be entitled to the benefit of the judgments of this Court in case of Dr. Shyam Kumar versus State of U.P. and another as well as Tirath Raj Singh and others versus State of U.P. and others. The benefits of counting the services rendered by the petitioners prior to regularization shall ensue in favour of the petitioners with all consequential benefits.
Order Date :- 25.4.2023 KR