Ekta Verma vs State Of U.P. Thru. Secy. Basic ...
2021 Latest Caselaw 7824 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 14337 of 2021
 

 
Petitioner :- Ekta Verma
 
Respondent :- State Of U.P. Thru. Secy. Basic Education, Lucknow & Ors.
 
Counsel for Petitioner :- A.Z. Siddiqui
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Anand Mani Tripathi
 

 
Hon'ble Abdul Moin,J.

Case is taken up through Video Conferencing in terms of order of Hon'ble Chief Justice taking into consideration COVID-19 situation.

Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents as well as Sri Anand Mani Tripathi, learned counsel for respondent no.2.

There is consensus at bar that the matter is squarely covered by the judgment of this Court passed in the case of Sadhna Singh vs. State of U.P. and others in Writ Petition No.1941 (SS) of 2021 decided on 28.01.2021 and connected matter, a copy of which is Annexure-8 to the writ petition. Considering the aforesaid consensus, the writ petition is disposed of with a direction that the petitioner of the present writ petition would also be entitled for the benefit of the judgment dated 28.01.2021 passed in the case of Sadhna Singh (supra).

Order Date :- 12.7.2021

A. Katiyar