Ravi Kumar & Ors. vs State Of U.P. Thru. Addl. Chief ...
2021 Latest Caselaw 8429 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 15309 of 2021
 

 
Petitioner :- Ravi Kumar & Ors.
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Home Lko. & Ors.
 
Counsel for Petitioner :- Pradeep Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioners, learned Standing Counsel appearing for the State- respondents.

There is consensus at bar that the matter in issue is squarely covered by the judgment of this Court passed in Writ Petition No. 20385 (SS) of 2019 in re: Aakash Verma and 32 Ors vs. The State of U.P. and others, decided on 26.03.2021, a copy of which has been filed as Annexure-4 to the writ petition.

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

It is provided that the petitioners would also be entitled for the benefit of the judgment of Aakash Verma (supra).

Order Date :- 22.7.2021

Pachhere/-