MANISH KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2019-12-81
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on December 20,2019

MANISH KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri P.K. Srivastava and Sri B.R. Singh, learned counsel for the petitioners and Sri Vishal Verma, learned State Counsel for the State-respondents.
(2.) Since the question of law is common in the bunch of these writ petitions and facts are those more or less identical, therefore, with the consent of learned counsel for the parties, these writ petitions are being decided by a common judgment.
(3.) The petitioners, Manish Kumar and Arvind Kumar Yadav of Writ Petition No.5824 (S/S) of 2014 were appointed on the post of Constable on 20.01.2004 after successfully completing their training.;


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