Neeti Sharma And 19 Others vs State Of U.P. And 3 Others
2021 Latest Caselaw 10504 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 6048 of 2021
 

 
Petitioner :- Neeti Sharma And 19 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Lokesh Kumar Mishra,Martand Kumar
 
Counsel for Respondent :- C.S.C.,Arun Kumar
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

The petition essentially seeking permission for correction in the online application forms which were submitted by the petitioners in connection with ATRE 2019, cannot sustain in light of the judgment rendered by the Court in Pawan Kumar And 26 Others Vs. State of U.P. And 2 Others; [2021 (1) ADJ 85]. Additionally, the Court bears in mind the decisions rendered by the Supreme Court in Rahul Kumar Vs. State of Uttar Pradesh & Others [Writ Petition(s) (Civil) No(s). 378 of 2021] and Jyoti Yadav & Anr. Vs. The State of Uttar Pradesh & Ors. [Writ Petition (Civil) No. 322 of 2021.

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

Order Date :- 17.8.2021

Arun K. Singh