Avinash Kumar Shukla & Ors. vs State Of U.P.Thru.Prin.Secy ...
2018 Latest Caselaw 1260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 17485 of 2018
 
Petitioner :- Avinash Kumar Shukla & Ors.
 
Respondent :- State Of U.P.Thru.Prin.Secy Basic Education Civil Sectt.&Ors
 
Counsel for Petitioner :- Akash Dikshit,Km. Aarti Dixit
 
Counsel for Respondent :- C.S.C.,Rajiv Singh Chuahan,Virendra Kumar Dubey
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Akash Dikshit, learned counsel for the petitioners.

Notices for opposite party Nos.1, 2, 4 & 5 have been accepted by the office of the learned Chief Standing Counsel and Sri Rajiv Singh Chauhan, learned counsel has accepted notice for opposite party No.3, whereas Sri Virendra Kumar Dubey, learned counsel has accepted notice for opposite party No.6.

Learned counsel for the petitioners has submitted that in identical matters, this Court has been pleased to pass an order dated 25.05.2018 in Writ Petition No.15635 (S/S) of 2018, which is contained as Annexure No.6 to the writ petition, and the petitioners of the instant writ petition may be granted the same relief.

List this case on 10.07.2018 as fresh along with Writ Petition No.15635 (S/S) of 2018.

In the meantime, the petitioners shall not be forced to perform their duties as Booth Level Officers.

Order Date :- 7.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]