Gayabux Ramlali Mahavidyalay, ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 22785 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 9397 of 2022
 

 
Petitioner :- Gayabux Ramlali Mahavidyalay, Barabanki Thru. Manager Aditya Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Higher Education, Lko. And Another
 
Counsel for Petitioner :- Prashant Kumar,Sarvesh Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Jogendra Nath Verma
 

 
Hon'ble Abdul Moin,J.

Heard Sri Sarvesh Kumar Tiwari, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondent and Sri Jogendra Nath Verma, learned counsel for respondent no.2.

There is consensus at the bar that the matter in issue is squarely covered by the judgment of this Court passed at Allahabad in Writ-C No.37399 of 2022 in re:Bal Govind Patel Smarak Degree College And 3 Other vs. State of U.P. and others, decided on 20.12.2022.

Accordingly taking into consideration the aforesaid consensus, the present petition is disposed of in light of the aforesaid judgment passed in the case of Bal Govind Patel Smarak Degree College (supra).

It is provided that the petitioner would also be entitled for the benefit of the judgment of Bal Govind Patel Smarak Degree College (supra).

Order Date :- 23.12.2022

Pachhere/-