Anoop Kumar vs State Of U P And 4 Others
2021 Latest Caselaw 3830 ALL

Citation : 2021 Latest Caselaw 3830 ALL
Judgement Date : 17 March, 2021

Allahabad High Court

Anoop Kumar 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. - 6088 of 2020
 

 
Petitioner :- Anoop Kumar
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Vinay Kumar,Jitendra Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,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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