Vinod Kumar Singh vs State Of Up Thru Its Secretary Home ...
2022 Latest Caselaw 2327 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- WRIT - C No. - 13175 of 2022
 

 
Petitioner :- Vinod Kumar Singh
 
Respondent :- State Of Up Thru Its Secretary Home Up And 5 Others
 
Counsel for Petitioner :- Shri Krishna Mishra,Ajay Mishra
 
Counsel for Respondent :- C.S.C.,Manvendra Nath Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Chandra Kumar Rai,J.

Heard learned counsel for the petitioner, Sri Abhinav Ojha and Sri Manvendra Nath Singh, learned counsel for respondent nos.4 and 6 and Sri S.N. Shukla, learned Standing Counsel for the State-respondents.

While pressing the present writ petition, learned counsel for the petitioner placed reliance upon the order dated 21.4.2022 passed in Writ-C No.8378 of 2022 (Neelam Paliwal Vs. State of U.P. Through its principle Secretary and 4 Others) and submits that the present writ petition is squarely covered with the aforesaid order dated 21.4.2022, therefore, the present writ petition be also disposed of on the same terms.

So far as the factual and legal aspect of the matter, the same is not disputed by the respondents. No useful purpose would be served by keeping the present writ petition pending.

With the consent of both the parties, the writ petition stands disposed of in light of the judgment passed in the case of Neelam Paliwal (supra).

Order Date :- 7.5.2022

Rameez