Nripendra Kumar vs State Of U.P. Thru. Secy. ...
2021 Latest Caselaw 3737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 7005 of 2021
 

 
Petitioner :- Nripendra Kumar
 
Respondent :- State Of U.P. Thru. Secy. Panchayati Raj & Ors.
 
Counsel for Petitioner :- Piyush Kumar Singh
 
Counsel for Respondent :- C.S.C.,Hemant Kumar Mishra
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioners, learned Standing Counsel appearing for the State- respondent and Sri Hemant Kumar Mishra, learned counsel appearing for the respondent no. 5.

With the consent of learned counsel appearing for the contesting parties, the instant writ petition is being finally decided at the admission stage.

There is consensus at bar that the matter in issue is squarely covered by the judgment of this Court passed in P.I.L. Civil No.6929 of 2021 in re: Ajay Kumar vs. The State of U.P. and others, decided on 15.03.2021.

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

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

Order Date :- 16.3.2021

Pachhere/-