ZEESHAN AHMAD Vs. STATE OF U.P.
LAWS(ALL)-2019-10-129
HIGH COURT OF ALLAHABAD
Decided on October 30,2019

Zeeshan Ahmad Appellant
VERSUS
STATE OF U.P. Respondents


Referred Judgements :-

SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]


JUDGEMENT

- (1.)Heard learned counsel for the petitioners and learned Standing Counsel.
(2.)The petitioners have approached this Court by filing the present writ petition with the following main prayers:- "Issue a writ, order or direction in the nature of mandamus thereby directing/commanding the opposite parties to count the entire length of services of the petitioners since the date of their initial appointment for the purposes of all service benefits with the arrears of their salary including consequential benefits after counting the same.
(3.)Issue a writ, order or direction in the nature of mandamus thereby commanding/directing the opposite parties to comply with the judgment and orders of their Lordships of the Hon'ble Supreme Court in Habib Khan Versus State of Uttrakhand-Civil Appeal No. (S) 10806/2017 and Rame Deo Tiwari versus State of UP and others-Civil Appeal No. 2896 of 2018.


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