Citation : 2022 Latest Caselaw 2207 ALL
Judgement Date : 6 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD Chief Justice's Court Serial No.14 HIGH COURT OF JUDICATURE AT ALLAHABAD *** SPECIAL APPEAL DEFECTIVE No. - 119 of 2022 (Arising out of Writ-A No.4052 of 2020) Praveen Kumar Dubey and others .....Appellants Through :- Mr. Agnihotri Kumar Tripathi, Advocate v/s State of U.P. and others .....Respondents Through :- Mr. Ajay Prakash Paul, State Law officer for respondent Nos.1 to 3, 5 and 6 CORAM : HON'BLE RAJESH BINDAL, CHIEF JUSTICE HON'BLE PIYUSH AGRAWAL, JUDGE ORDER Civil Misc. Leave Application 1. For the reasons stated in the application, leave for filing the present appeal is granted. 2. Application is disposed of. C.M. Exemption Application No.1 of 2022 3. For the reasons stated in the application, filing of certified copy of the impugned judgment is exempted. 4. Application is disposed of. On Appeal 5. By means of present appeal challenge has been made to the order dated May 7, 2021 passed by the learned Single Judge whereby writ petition was dismissed raising a challenge to the answer key to certain questions in the examination to fill up the vacancies of the post for Assistant Teachers in different schools run by the Basic Siksha Parishad in State of Uttar Pradesh. 6. The learned counsel for the parties are agreed that issue in the present appeal has already been examined by the Division Bench of this Court vide detailed judgement in Special Appeal Defective No. 343 of 2021 (Abhishek Srivastava and 14 others Vs. State of UP and 2 others) dated August 25, 2021 and the present appeal can be disposed of in terms thereof. 7. In view of the stand taken by the learned counsel for the parties, the present appeal is disposed of in terms of the judgement passed by the Division Bench of this Court in Abhishek Srivastava and 14 others (supra). (Piyush Agrawal, J.) (Rajesh Bindal, C.J.) Allahabad 06.05.2022 Kuldeep Whether the order is speaking : Yes Whether the order is reportable : Yes/No
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