Allahabad High Court
Rakesh Kumar Mishra vs State Of U.P. & Others on 3 February, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 5641 of 2010 Petitioner :- Rakesh Kumar Mishra Respondent :- State Of U.P. & Others Petitioner Counsel :- Sunil Kumar Singh Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The petitioner contends that he is entitled to the same benefits as was awarded by this Court to the petitioners in the case of Prabhu Narain Sharma Vs. State of U.P. and others, Writ Petition No. 5505 (S/S) of 1999, on 26.8.1999.
Let the claim of the petitioner be examined by the respondent No.3, who shall proceed to pass an appropriate order in the light of the claim made by the petitioner and the observations made herein above within a period of 3 months from the date of production of a certified copy of this order before him.
With the aforesaid observations, the writ petition is disposed of.
Order Date :- 3.2.2010 Irshad