Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Raj Bahadur Pastor on 18 July, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.11 COURT NO.9 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11915/2022
(Arising out of impugned final judgment and order dated 27-01-2022
in SA No. 21/2022 passed by the High Court of Judicature at
Allahabad)
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
RAJ BAHADUR PASTOR Respondent(s)
(FOR ADMISSION and I.R. and IA No.93005/2022-EXEMPTION FROM FILING
O.T. )
Date : 18-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. R.K. Raizada, Sr. Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioners contends that the order of the High Court is contrary to the Uttar Pradesh Qualifying Service for Pension and Validation Act, 2021.
Issue notice, returnable within six weeks. (SWETA BALODI) Signature Not Verified (RENU BALA GAMBHIR) COURT MASTER (SH) Digitally signed by SWETA BALODI Date: 2022.07.18 COURT MASTER (NSH) 16:17:41 IST Reason: