Ram Baran Maurya vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 3724 ALL

Citation : 2021 Latest Caselaw 3724 ALL
Judgement Date : 16 March, 2021

Allahabad High Court

Ram Baran Maurya vs State Of U.P. Thru. Prin. Secy. ... on 16 March, 2021

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 7063 of 2021
 

 
Petitioner :- Ram Baran Maurya
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayati Raj,Lko.& Anr.
 
Counsel for Petitioner :- Akhilesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.,P.K. Singh 'Bisen'
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner, learned Standing Counsel as well as Ms. Pallavi Mishra, Advocate holding brief of Shri P.K. Singh 'Bisen', learned counsel for respondent no.5.

There is consensus at the Bar that the present case is squarely covered by the judgment of this Court delivered in Writ Petition No. PIL Civil 6929 of 2021 (Ajay Kumar vs. State of U.P.) decided on 15.3.2021.

Considering the aforesaid consensus present petition is disposed of with the direction that the petitioners of this petition shall also be entitled to the benefit as provided to the petitioners in judgment of Ajay Kumar (supra).

Order Date :- 16.3.2021

mks