Smt.Shalini Shukla vs State Of U.P.Thru.Addl.Chief ...
2021 Latest Caselaw 8162 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 3665 of 2021
 

 
Petitioner :- Smt.Shalini Shukla
 
Respondent :- State Of U.P.Thru.Addl.Chief Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Pawan Kumar Pandey,Shashank Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Ajay Kumar, learned counsel appearing for the respondents no. 3 to 5.

There is consensus at bar that the matter in issue is squarely covered by the judgment of this Court passed in bunch of writ petitions leading being Writ Petition No. 19750 of 2019 Inre; Shahanaz Parvavin and 147 Ors Vs. State of U.P and other, decided on 10.03.2021.

Accordingly taking into consideration the aforesaid consensus, the present petition is disposed of in light of the aforesaid judgment passed in the case ofShahanaz Parvavin (supra).

It is provided that the petitioner would also be entitled for the benefit of the judgment ofShahanaz Parvavin (supra).

Order Date :- 16.7.2021

Pachhere/-