Harikesh Dubey And Another vs State Of U.P. And 4 Others
2021 Latest Caselaw 911 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 13572 of 2020
 

 
Petitioner :- Harikesh Dubey And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anurag Shukla
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioner and Sri Bhanu Pratap Singh, learned counsel appearing for the Department of Basic Education.

It is fairly conceded by the respondents that the issue of extension of mid academic session benefit stands concluded in favour of the petitioner in light of the decision rendered in Angad Yadav And 7 Others v. State of U.P. And 4 Others [Writ-A No. 33360 of 2017 decided on 19.8.2017].

In view thereof, the learned counsel states that the claim of the petitioner as addressed in this petition shall be duly considered in light of the judgment rendered in Angad Yadav and a final decision in respect thereof communicated by the Basic Education Officer concerned with expedition and preferably within a period of three months from the date of presentation of a duly authenticated copy of this order along with a copy of the writ petition and its enclosures. The statement so made is recorded and accepted.

Petition stands disposed of.

Order Date :- 13.1.2021

Arun K. Singh/Krishna*

(Yashwant Varma, J.)