Manoj Kumar Shakya vs State Of U.P. And 4 Others
2021 Latest Caselaw 3845 ALL

Citation : 2021 Latest Caselaw 3845 ALL
Judgement Date : 17 March, 2021

Allahabad High Court

Manoj Kumar Shakya 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. - 5114 of 2020
 

 
Petitioner :- Manoj Kumar Shakya
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satyendra Chandra Tripathi,Sr. Advocate Shri Radha Kant Ojha
 
Counsel for Respondent :- C.S.C.,Avneesh Tripathi,Gagan Mehta,M.N. Singh,Pankaj Kumar Singh
 

 
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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