Priyanka Rai vs State Of U.P. And 5 Others
2021 Latest Caselaw 198 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 13374 of 2020
 

 
Petitioner :- Priyanka Rai
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ramesh Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

The controversy in the present writ petition has already been decided by the judgment and order dated 14.10.2020 passed by this Court in Writ - A No. 5540 of 2020 and connected writ petitions wherein it has been held that the enquiry report submitted against persons similarly situated as the petitioners as well as different show cause notices issued consequent to the said enquiry report and orders for registering a first information report were illegal and were quashed and set-aside.

In view of the aforesaid judgment dated 14.10.2020 passed by this Court in Writ - A No. 5540 of 2020, the present writ petition is also allowed.

The orders dated 26.6.2020 passed by the District Basic Education Officer, District Azamgarh and 27.6.2020 passed by the Finance and Accounts Officer, District Azamgarh are, hereby, quashed.

Order Date :- 5.1.2021

Satyam