Arvind Singh vs State Of U.P.Thru. Addl.Chief ...
2021 Latest Caselaw 8790 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 13361 of 2021
 

 
Petitioner :- Arvind Singh
 
Respondent :- State Of U.P.Thru. Addl.Chief Secy. Secondary Education &Ors
 
Counsel for Petitioner :- Meenakshi Singh Parihar,Prashant Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard Sri H.G.S. Parihar, learned Senior Advocate assisted by Ms. Meenakshi Singh Parihar, learned counsel for the petitioner and Sri Pankaj Kumar Srivastava, learned Additional Chief Standing counsel appearing for the State-respondents.

No notice need be issued to the respondent no. 5 taking into consideration the nature of order proposed to be passed.

This Court vide order dated 06.07.2021 had required the learned Additional Chief Standing counsel to seek instructions as to whether the petitioner can be given the benefit of the judgment passed by this Court in a bunch of writ petition leading being Writ Petition No. 3451 (SS) of 1995 decided on 28.07.2017 Inre; Arun Kumar Mishra Vs. State of U.P and ors .

Today, Sri Pankaj Kumar Srivastava, learned Additional Chief Standing counsel informs that the petitioner can be given the benefit of the said judgment.

Accordingly taking into consideration the aforesaid, the present petition is disposed of in light of the aforesaid judgment passed in the case of Arun Kumar Mishra (supra).

It is provided that the petitioner would also be entitled for the benefit of the judgment of Arun Kumar Mishra (supra)..

Order Date :- 27.7.2021

Pachhere/-