REGENT COMPUTRONICS PVT. LTD.

STATE OF U P THROUGH PRINCIPAL SECRETARY AGRICULTURE DEPARTMENT LUCKNOW Appellant

V/S

RISHI RAJ SINGH AND ANOTHER; MAHIPAL SINGH AND ANOTHER; PRATAP NARAIN KATIYAR AND ANOTHER; LAL BABU SINGH AND ANOTHER; MANGALA PRASAD SINGH AND ANOTHER; ADESH KUMAR BISHNOI AND ANOTHER; MUKESH KUMAR SRIVASTAVA AND 2 OTHERS Respondents

Referred Judgements :-

BADRI NARAYAN SHARMA VS. PANCHAYAT SAMITI,DHARIAWAD [REFERRED TO]
SMT. JAGWANTA VS. SMT. NIRMALA AND OTHERS [REFERRED TO]
SHIV DASS VS. UNION OF INDIA AND OTHERS [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
STATE OF KARNATAKA VS. S M KOTRAYYA [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
VIRENDER CHAUDHARY VS. BHARAT PETROLEUM CORPORATION [REFERRED TO]
S S BALU VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
CHUNVAD PANDEY VS. STATE OF U P [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Shreesh Kumar, learned counsel for petitioner and Sri Rajieu Kumar Tripathi, learned counsel for respondents.

(2.) All these writ petitions have been filed by State of U.P. through Principal Secretary, Agriculture being aggrieved by common judgment and order dated 31.07.2014 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal").

(3.) In first four writ petitions Tribunal has decided four Claim Petitions no. 1681 of 2013, 1682 of 2013, 1683 of 2013 and 1684 of 2013. Writ Petition No. 1631 (SB) of 2014, though involve common questions of fact and law, but therein, judgment has been rendered by Tribunal on 13.03.2014 in Claim Petition No. 1463 of 2013. Similarly in Writ Petition No. 1681 (SB) of 2015 and Writ Petition No. 4207 (SB) of 2017, facts and issues are common, but same have arisen from judgments dated 15.01.2015 in Claim Petition No. 807 of 2014 and 26.05.2015 in Claim Petition No. 1653 of 2013 respectively.

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STATE OF U P THROUGH PRINCIPAL SECRETARY AGRICULTURE DEPARTMENT LUCKNOW Vs. RISHI RAJ SINGH AND ANOTHER; MAHIPAL SINGH AND ANOTHER; PRATAP NARAIN KATIYAR AND ANOTHER; LAL BABU SINGH AND ANOTHER; MANGALA PRASAD SINGH AND ANOTHER; ADESH KUMAR BISHNOI AND ANOTHER; MUKESH KUMAR SRIVASTAVA AND 2 OTHERS

Referred Judgements :-

JUDGEMENT

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