PRADEEP KUMAR SRIVASTAVA Vs. STATE OF U.P.
LAWS(ALL)-2019-11-37
HIGH COURT OF ALLAHABAD
Decided on November 07,2019

PRADEEP KUMAR SRIVASTAVA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Nimish Gupta, learned counsel for the petitioner and Sri Manish Mishra, learned Standing Counsel for the State respondents.
(2.) The petitioner, who is retired employee, has approached this Court by filing the present writ petition with the following main prayers : "Issue a writ, order or direction in the nature of certiorari for quashing and setting aside the order passed by opposite party no.3 dated 05.02.2019.
(3.) Issue a writ, order or direction in the nature of mandamus thereby directing/commanding the opposite parties to consider and pay all the service benefits to the petitioner since the date of his initial engagement/appointment in the Department.;


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