LAWS(ALL)-2020-1-161

AKHTAR RAZA Vs. STATE OF U.P.

Decided On January 09, 2020
Akhtar Raza Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Alok Mishra, learned counsel for petitioner and learned standing counsel for State functionaries.

(2.) This writ petition was filed with the following prayer:

(3.) However, when the matter was taken up today, counsel for petitioner very fairly confined his prayer that the authorities concerned may consider his claim and fix notional seniority and give consequential benefits arising thereto.