Sapna Yadav And 3 Others vs State Of U.P. And 5 Others
2022 Latest Caselaw 2409 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 10188 of 2022
 

 
Petitioner :- Sapna Yadav And 3 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Hari Prakash Tiwari
 
Counsel for Respondent :- C.S.C.,Dhananjay Awasthi,Hritudhwaj Pratap Sahi,Ran Vijay Singh
 

 
Hon'ble Ajit Kumar,J.

The controversy involved in the present case is identical to the one involved in Writ C No.10137 of 2022 (Kusum & another vs. State of UP & ors) and the stand taken in all these cases by the respondent University is that the candidates who on account of their merit have been shifted to General (open) category cannot be reverted to the Economically Weaker Sections category and so consequently no relief can be granted to the petitioners.

Counsel for the petitioner could not distinguish the case in hand from the one which has been decided today by this Court in the case of Kusum & anr (supra).

In view of the above, this petition also stands consigned to records in terms of the judgment of this Court passed today in the case of Kusum & anr (supra).

Order Date :- 9.5.2022

P Kesari