Citation : 2022 Latest Caselaw 610 ALL
Judgement Date : 6 April, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- SPECIAL APPEAL No. - 134 of 2022 Appellant :- Shruti Tripathi And 44 Others Respondent :- The State Of U.P. And 3 Others Counsel for Appellant :- Mujib Ahmad Siddiqui,Bheem Singh Counsel for Respondent :- C.S.C.,Prabhakar Awasthi AND Case :- SPECIAL APPEAL No. - 207 of 2022 Appellant :- Ajay Kumar Patel And 36 Others Respondent :- The State Of U.P. And 2 Others Counsel for Appellant :- Mujib Ahmad Siddiqui Counsel for Respondent :- C.S.C.,Prabhakar Awasthi AND Case :- SPECIAL APPEAL No. - 208 of 2022 Appellant :- Amit Kumar Singh And 4 Others Respondent :- The State Of U.P. And 3 Others Counsel for Appellant :- Mujib Ahmad Siddiqui Counsel for Respondent :- C.S.C.,Prabhakar Awasthi Hon'ble Pritinker Diwaker,J.
Hon'ble Ashutosh Srivastava,J.
As these three appeals arise out of a common judgment dated 14.12.2021 passed in Writ-A No. 5913 of 2021, they are being disposed of by this common order:
At the outset, it has been submitted by the counsel for the parties that some other appeals were also preferred by some of the candidates which have been dismissed by this Court vide order dated 4.3.2022 in Special Appeal Defective No. 53 of 2022 (Vikash Tiwari and others vs. State of U.P. and others).
In view of the statements made by the parties, the present appeals are also disposed of in terms of the order dated 4.3.2022 passed in Special Appeal Defective No.53 of 2022.
Order Date :- 6.4.2022
RK
(Ashutosh Srivastava, J) (Pritinker Diwaker, J)
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