Poonam Pandey vs State Of U.P. And 3 Others
2022 Latest Caselaw 3461 ALL

Citation : 2022 Latest Caselaw 3461 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Poonam Pandey vs State Of U.P. And 3 Others on 19 May, 2022

Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 6431 of 2022
 

 
Petitioner :- Poonam Pandey
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Amardeo Singh,Neetu Dwivedi
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh,Durga Singh
 

 
Hon'ble Siddharth,J.

Counsel for the petitioner submits that the facts of this case and reliefs sought are covered by thejudgment passed in Writ - A No. 9673 of 2021 (Kuldeep Kumar Saxena and 19 others vs. Union of India and 3 Others).

The petition is disposed of in terms of the aforesaid judgment.

The respondent concerned may take appropriate decision regarding grievance of the petitioner in the light of the observations madein the above noted judgment of this court.

Order Date :- 19.5.2022

Rohit

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