Saktoo Ram vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 8164 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 
Case :- SERVICE SINGLE No. - 14787 of 2021
 
Petitioner :- Saktoo Ram
 
Respondent :- State Of U.P. Thru. Prin. Secy. Sports Lko. & Ors.
 
Counsel for Petitioner :- Dr. Ravi Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Ashutosh Shahi
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner, learned Standing Counsel for the State and Sri Ashutosh Shahi, learned counsel for respondent nos. 2 and 3.

There is consensus at bar that the matter in issue is squarely covered by the judgment of this Court passed in Writ Petition No.14767 (SS) of 2021 in re: Gyan Das vs. State of U.P. and others decided on 15.07.2021. However, it is pointed out that the case of Gyan Das also pertained to recovery but in the instant case no recovery is being made from the petitioner as specifically stated by Sri Ashutosh Shahi, learned counsel for the respondents, on the basis of instructions. Consequently following the judgment of this Court in the case of Gyan Das (supra) the writ petition is dismissed.

Order Date :- 16.7.2021

A. Katiyar