State Of U.P. And 3 Others vs Pradeep Kumar Yadav
2022 Latest Caselaw 1776 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL No. - 245 of 2022
 

 
Appellant :- State Of U.P. And 3 Others
 
Respondent :- Pradeep Kumar Yadav
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Sanjeev Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard learned Standing Counsel for the appellants/respondents and Shri Sanjeev Singh, learned counsel for the respondent/petitioner.

This special appeal has been filed praying to set aside the judgment and order dated 29.07.2021 passed by the learned Single Judge in Writ-A No.4537 of 2020 (Pradeep Kumar Yadav vs. State of U.P & 3 Ors.).

We have perused the impugned judgment and order and we find that the learned Single Judge has set aside the order dated 15.11.2018 and directed the respondents to pass a fresh order considering the mandate of paragraph 38.10 of the judgment in Avtar Singh vs. Union of India & Ors. reported in (2016) 8 SCC 471.

In view of the aforesaid, we do not find any good reason to interfere with the impugned judgment and order passed by the learned Single Judge. Consequently, the special appeal is dismissed.

Order Date :- 28.4.2022

SK