VIJAY BAHADUR Vs. STATE OF U.P.
LAWS(ALL)-2021-10-22
HIGH COURT OF ALLAHABAD
Decided on October 05,2021

VIJAY BAHADUR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

PANKAJ BHATIA,J. - (1.)Heard Shri Y.K. Saxena, Advocate appearing on behalf of petitioner in Writ-A No. 13256 of 2021 as well as in Writ-C No. 14759 of 2021 as well as Shri M.C. Chaturvedi, learned Additional Advocate General assisted by Shri Naushad Siddiqui, learned Standing Counsel on behalf of State.
(2.)The present writ petition has been filed by the 22 persons claiming themselves to be the employees of The Georgina McRobert Memorial Hospital, 14/112, Civil Lines, Kanpur Nagar. In the present writ petition, the petitioners have alleged and argued that the petitioners are the employees, who were not being paid their salaries and the second claim of the petitioners is that by virtue of their employment, they are entitled to retain the properties in their occupation in the premises 14/112, Civil Lines, Kanpur Nagar, from which they have been threatened to be evicted and as such have approached this Court.
(3.)As the issue raised in the present writ petition are intrinsically linked to Writ-C No. 14759 of 2021, Writ-C No. 17749 of 2019 and Writ-C No. 17779 of 2019, this Court vide order passed on 30th September, 2021 had directed the matter to be listed along with records of the said writ petitions.


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