NARESH CHANDRA YADAV Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2016-7-92
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on July 04,2016

Naresh Chandra Yadav Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) Heard Mr. Pankaj Kumar Pandey, learned Counsel for petitioners and Mr. Prashant Jaiswal, learned Additional Chief Standing Counsel for the State.
(2.) Petitioners of Writ Petition No.7134 (SS) of 2006 have prayed for a writ of certiorari quashing the impugned order No.2790/33-3-2006-9 Writ/2006 dated 14.12.2006 passed by Secretary, Panchayati Raj Department Government of U.P., Civil Secretariat, Lucknow (opposite party no.2). Petitioners have inter alia prayed for a direction to opposite parties to absorb the petitioners either in the services of State Government or Public Sector Corporation/ Undertaking on a suitable post commensurate to the post from which they have been retrenched.
(3.) In sum and substance similar prayers have also been made by petitioners in connected Writ Petition No.3007 (SS) of 2000, Writ Petition No.2851 (SS) of 2004 and Writ Petition No.9373 (SS) of 2006.;


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