C/M Shakuntala Sagar Junior High ... vs State Of U.P. Thru Addl. Chief ...
2022 Latest Caselaw 8285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - C No. - 36709 of 2018
 

 
Petitioner :- C/M Shakuntala Sagar Junior High School Thru Manager
 
Respondent :- State Of U.P. Thru Addl. Chief Secy. Basic Edu. Lko. And Ors.
 
Counsel for Petitioner :- Diwakar Singh,Virendra Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The controversy raised in the present writ petition is squarely covered by the judgment of this Court dated 16.11.2021 passed in Writ-C No. 24767 of 2018 (C/M Sri Satya Narain Junior High School and Another Vs. State of U.P. and Others).

Considering the impugned order which has been passed based upon the Government Order dated 13.07.2017, which was considered while deciding Writ-C No. 24767 of 2018, the present writ petition being squarely covered is decided on the same reasoning and terms and directions as contained in the judgment dated 16.11.2021 passed in Writ-C No. 24767 of 2018, the directions given therein shall apply to the case of the petitioner also.

In view of the fact that that impugned order dated 27th August, 2018 is set aside, the petitioner shall be entitled to all the benefits that were accorded to the petitioner in judgment dated 16.11.2021 passed in Writ-C No. 24767 of 2018. The case of the petitioner shall also be considered in the light of the directions given by this Court in the judgment dated 16.11.2021 within a period of four months from the date of production of certified copy of this order.

The petition is disposed off.

Order Date :- 27.7.2022

Shafique