Smt. Phoolmati Devi Teachers ... vs State Of U P And 4 Others
2021 Latest Caselaw 192 ALL

Citation : 2021 Latest Caselaw 192 ALL
Judgement Date : 5 January, 2021

Allahabad High Court

Smt. Phoolmati Devi Teachers ... vs State Of U P And 4 Others on 5 January, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 23661 of 2020
 

 
Petitioner :- Smt. Phoolmati Devi Teachers Training College, Mathura And 23 Others
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Prashant Shukla,Ram Prakash Upadhyay
 
Counsel for Respondent :- C.S.C.,Dhananjay Awasthi,Gagan Mehta
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

Amendment application is allowed.

Let necessary amendments be carried out forthwith.

Learned counsel for parties are ad idem that the impugned order would not survive in light of the judgment rendered by a learned Judge in Association Of Minorities Educational Institutions Vs. State of U.P. And 2 Others [Writ C No.18212 of 2020].

Accordingly the writ petition is allowed. The impugned order dated 23 December 2020 is set aside for the reasons assigned in Association Of Minorities Educational Institutions referred to above.

Order Date :- 5.1.2021

Vivek Kr.