RAJENDRA KUMAR AGRAWAL Vs. STATE OF U.P.
LAWS(SC)-2014-9-111
SUPREME COURT OF INDIA
Decided on
September 23,2014
RAJENDRA KUMAR AGRAWAL
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
J C YADAV VS. STATE OF HARYANA [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
SANDEEP KUMAR SHARMA VS. STATE OF PUNJAB [REFERRED TO]
B L GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
ASHOK KUMAR UPPAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
R S GARG VS. STATE OF U P [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
M V THIMMAIAH VS. UNION PUBLIC SERVICE COMMISSION [REFERRED TO]
JASBIR SINGH CHHABRA VS. STATE OF PUNJAB [REFERRED TO]
RAISUL ISLAM VS. GOKUL MOHAN HAZARIKA [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
Cited Judgements :-
STATE OF U P THRU CHIEF SECY VS. VIKASH KUMAR SINGH [LAWS(ALL)-2020-7-146] [REFERRED TO]DR.S.REVWATHY VS. THE GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2016-11-5] [REFERRED TO]
SHEWALI KAKOTI VS. STATE OF ASSAM [LAWS(GAU)-2016-9-28] [REFERRED TO]
VIDYA BHUSHAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-9-25] [REFERRED TO]
RINU AGRAWAL VS. RANI DURGAVATI UNIVERSITY, JABALPUR [LAWS(MPH)-2017-7-227] [REFERRED TO]
VIJAY SINGH SOLANKI VS. THE STATE OF MADHYA PRADESH [LAWS(MPH)-2021-2-80] [REFERRED TO]
DEEPAK BHATIA AND ORS. VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2016-1-27] [REFERRED TO]
YOGESH KUMAR VS. STATE OF U.P. [LAWS(ALL)-2016-8-32] [REFERRED TO]
MANOJ KUMAR KHARE VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2023-10-46] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)These appeals arise out of a common judgment of Division Bench of High Court, Allahabad, Lucknow Bench dated 08.10.2012, hence they have been heard together and will be governed by this common judgment.
(3.)The Appellants as well as the private Respondents arc Superintending Engineers in the service of U.P. Avas Evam Vikas Parishad (for brevity, 'the Parishad'). The Appellants are arrayed amongst Respondents in the appeal filed by the others whereas one Anil Kumar Jain, another Superintending Engineer whose Writ Petition bearing No. 1276(SB) of 2012 was also allowed by the common judgment under appeal has also been arrayed as a Respondent on account of his application for impleadment being allowed by this Court.
(2.)These appeals arise out of a common judgment of Division Bench of High Court, Allahabad, Lucknow Bench dated 08.10.2012, hence they have been heard together and will be governed by this common judgment.
(3.)The Appellants as well as the private Respondents arc Superintending Engineers in the service of U.P. Avas Evam Vikas Parishad (for brevity, 'the Parishad'). The Appellants are arrayed amongst Respondents in the appeal filed by the others whereas one Anil Kumar Jain, another Superintending Engineer whose Writ Petition bearing No. 1276(SB) of 2012 was also allowed by the common judgment under appeal has also been arrayed as a Respondent on account of his application for impleadment being allowed by this Court.
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