Rashmi Shukla vs State Of U.P.Thru Addl.Chief ...
2021 Latest Caselaw 8470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 6966 of 2020
 

 
Petitioner :- Rashmi Shukla
 
Respondent :- State Of U.P.Thru Addl.Chief Secy. Home Lucknow And Another
 
Counsel for Petitioner :- Prafulla Tiwari,Abhishek Tiwari,Ujjwal Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner and Sri Pankaj Kumar Srivastava, learned Additional Chief Standing Counsel appearing for the State- respondents.

There is consensus at the 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 A-2 to the application for disposal of the writ petition dated 21.07.2021.

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 petitioner would also be entitled for the benefit of the judgment of Aakash Verma (supra).

Order Date :- 22.7.2021

A. Katiyar