LAWS(ALL)-2025-8-71

YOGESH KUMAR SHARMA Vs. STATE OF UTTAR PRADESH

Decided On August 07, 2025
YOGESH KUMAR SHARMA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri Ashok Khare,learned Senior Counsel assisted by Sri Pradeep Kumar Upadhyay, learned counsel for the petitioner, Sri M.C.Chaturvedi, learned Additional Advocate General as-sisted by Sri Aditya Bhushan Singhal, learned counsel for the respondents.

(2.) Petitioner was initially appointed as Junior Engineer (Civil) in 1984 in U.P Jal Nigam.

(3.) Petitioner was promoted as Assistant Engineer in the year 2003 and was accommodated as Executive Engineer in April, 2016. Later on, he was accorded promotion on the post of Superintending Engineer on 3/3/2023 and he retired on 30/4/2023 as Superintending Engineer.