Vandana Kushwaha vs State Of U.P. Thru.Prin.Secy. ...
2021 Latest Caselaw 6228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?In Chamber
 

 
Case :- SERVICE SINGLE No. - 11798 of 2021
 

 
Petitioner :- Vandana Kushwaha
 
Respondent :- State Of U.P. Thru.Prin.Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Shishir Chandra,Anil Kumar Yadav,Ruby Chaudhary,Shashank Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Ran Vijay Singh
 

 
Hon'ble Alok Mathur,J.

Heard learned counsel for the petitioner, Additional Chief Standing counsel for the State, Sri Ajay Kumar for Basic Education Officer and Sri Ran Vijay Singh for the Secretary, Board of Basic Education.

Counsel for the petitioner contends that the petitioner's case is squarely covered by the judgment and order dated 27.5.2021 passed by this Court in Writ Petition No.11107 (S/S) of 2021 (Upasana Singh Vs. State of U.P. and others).

On the basis of the arguments and the averments made in the writ petition, the contention of the petitioner appears to be correct. Learned counsel for the respondents also do not dispute the said contention.

Accordingly, the present petition is also disposed of in terms of the aforesaid order and the petitioner shall be entitled to the benefit of the ratio laid down in the aforesaid judgment.

The office while issuing certified copy of this order shall also issue certified copy of the order order dated 27.5.2021 passed by this Court in Writ Petition No.11107 (S/S) of 2021 (Upasana Singh Vs. State of U.P. and others).

Order Date :- 14.6.2021 (Alok Mathur, J.)

RKM.