Smt. Neeraj Chaturvedi vs State Of U.P. Through Prin. Secy. ...
2022 Latest Caselaw 1621 ALL

Citation : 2022 Latest Caselaw 1621 ALL
Judgement Date : 27 April, 2022

Allahabad High Court

Smt. Neeraj Chaturvedi vs State Of U.P. Through Prin. Secy. ... on 27 April, 2022

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 1337 of 2012
 

 
Petitioner :- Smt. Neeraj Chaturvedi
 
Respondent :- State Of U.P. Through Prin. Secy. Mahila Evam Bal Vikas Vibh
 
Counsel for Petitioner :- Shobh Nath Pandey
 
Counsel for Respondent :- C.S.C.,Rakesh Kr. Pandey Dani
 

 
Hon'ble Suneet Kumar,J.

Learned counsel for the parties submit that the controversy involved in the present writ petition is covered by the judgment and order dated 27.04.2022 passed in Writ-A No. 2801 of 2010 (Smt. Neeraj Chaturvedi Versus Director Bal Vikas Evam Pushtahar Nideshalaya Lucknow).

In such view of the matter, the writ petition is decided in terms of the judgment and order dated 27.04.2022 passed in Writ-A No. 2801 of 2010 (Smt. Neeraj Chaturvedi Versus Director Bal Vikas Evam Pushtahar Nideshalaya Lucknow).

The writ petition is, accordingly, dismissed.

No order as to cost.

Order Date :- 27.4.2022

K.K. Maurya