Mohammad Nasim vs State Of U.P. Thru Prin.Secy. ...
2021 Latest Caselaw 3725 ALL

Citation : 2021 Latest Caselaw 3725 ALL
Judgement Date : 16 March, 2021

Allahabad High Court

Mohammad Nasim 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. - 7118 of 2021
 

 
Petitioner :- Mohammad Nasim
 
Respondent :- State Of U.P. Thru Prin.Secy. Panchayatraj Lko. & Ors.
 
Counsel for Petitioner :- Dinesh Chandra Tewari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner and learned Standing Counsel for all the respondents

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

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