POORAN SINGH MANRAL AND ANOTHER Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2016-10-116
HIGH COURT OF ALLAHABAD
Decided on October 06,2016

Pooran Singh Manral And Another Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

Sudhir Agarwal, Dr. Kaushal Jayendra Thaker, JJ. - (1.) Heard Sri Kushmondeya Shahi, learned counsel for petitioners and learned Standing Counsel for respondents.
(2.) Petitioners are seeking mandamus commanding respondents to count previous services of petitioners rendered in Uttar Pradesh State Brassware Corporation Ltd., Moradabad (hereinafter referred to as 'UPSBCL') for purposes of pension and other retiral benefits.
(3.) Learned counsel for petitioners placed reliance judgment of Division Bench in Hridayesh Dayal Srivastava v. State of U.P. Service Bench No. 410 of 2010 decided on 04.04.2012 and in some other matters.;


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