Brijesh Kumar Shukla & Anr. vs State Of U.P. Thru. Addl. Chief ...
2021 Latest Caselaw 10950 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 18644 of 2021
 

 
Petitioner :- Brijesh Kumar Shukla & Anr.
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Basic Edu. & Ors.
 
Counsel for Petitioner :- Dharm Raj Mishra
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Attau Rahman Masoodi,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

Learned counsel for the parties agreed that the controversy involved in the present writ petition is covered by the judgment and order dated 28.2.2018 passed in bunch of writ petitions with leading Writ Petition No.7762 (S/S) of 2017, affirmed by the Division Bench of this Court vide judgment and order dated 05.02.2019 passed in Special Appeal (Defective) No.34 of 2019 (Ravindra Nath Taigor Vs. State Of U.P. Thru.Secretary Basic Education & Ors).

In view of the above, the present writ petition is finally disposed of in the same terms with the same directions as has been granted in the aforesaid writ petition.

The order passed by this Court shall abide by the outcome of the Civil Appeal No. 8040 of 2019 pending before Hon'ble the Apex Court.

Order Date :- 26.8.2021

kanhaiya