Km. Kiran vs State Of U.P. And 2 Others
2021 Latest Caselaw 10403 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 5416 of 2021
 

 
Petitioner :- Km. Kiran
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Girish Chandra Maurya,Manjeet Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioner and Birendra Pratap Singh, learned Standing Counsel.

The prayer in this petition for permission to correct mistakes in the answer sheet submitted in connection with the ATRE-2019, cannot be countenanced considering the judgment rendered by the Court in Pawan Kumar And 26 Others v. State of U.P. And 2 Others [2021 (1) ADJ 85]. The conclusions recorded by the Court in the aforesaid decision are in consonance with the subsequent orders of the Supreme Court passed in Jyoti Yadav & Anr. Vs. The State of Uttar Pradesh & Ors. [Writ Petition (Civil) No.322 of 2021] and Rahul Kumar Vs. State of Uttar Pradesh & Others [Writ Petition(s) (Civil) No(s). 378 of 2021].

In view of the aforesaid, the writ petition fails and is dismissed.

Order Date :- 16.8.2021

Vivek Kr.