Indra Pal Singh And 17 Others vs State Of U.P. And 4 Others
2021 Latest Caselaw 3829 ALL

Citation : 2021 Latest Caselaw 3829 ALL
Judgement Date : 17 March, 2021

Allahabad High Court

Indra Pal Singh And 17 Others vs State Of U.P. And 4 Others on 17 March, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 7752 of 2020
 

 
Petitioner :- Indra Pal Singh And 17 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Narendra Kumar,Hritudhwaj Pratap Sahi,Sankalp Narain
 
Counsel for Respondent :- C.S.C.,Avneesh Tripathi,Bhupendra Kumar Yadav,Gagan Mehta
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

This petition would merit dismissal in light of the reasons assigned and recorded by the Division Bench of this Court in its detailed judgment rendered in Kiran Lata Singh Vs. State of U.P. Through Secretary, Department Of Basic Education And 5 Others (Special Appeal No.326 of 2020 decided on 26 February 2021).

Accordingly, this petition shall stand dismissed.

Order Date :- 17.3.2021

Vivek Kr.

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