Tabassum Begum vs State Of U.P.Thru.Secy. Basic ...
2021 Latest Caselaw 2252 ALL

Citation : 2021 Latest Caselaw 2252 ALL
Judgement Date : 11 February, 2021

Allahabad High Court

Tabassum Begum vs State Of U.P.Thru.Secy. Basic ... on 11 February, 2021

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 
Case :- SERVICE SINGLE No. - 4336 of 2021
 
Petitioner :- Tabassum Begum
 
Respondent :- State Of U.P.Thru.Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Vinay Misra,Nazmul Hasan
 
Counsel for Respondent :- C.S.C,Jaibind Singh Rathour
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the parties do not dispute that the controversy raised in this petition has already been adjudicated by this Court vide judgment dated 30th January, 2018 in a bunch of writ petitions with leading Writ Petition No.6004 of 2016 (Sartaj Ahmad and 5 others Vs. State of U.P. and others).

For the reasons recorded therein, this writ petition is also disposed of on the same terms.

Order Date :- 11.2.2021

Suresh/

[Rajesh Singh Chauhan,J.]

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