Alka Maurya vs State Of U.P.Thru. Prin. Addl. ...
2022 Latest Caselaw 3658 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 26514 of 2021
 

 
Petitioner :- Alka Maurya
 
Respondent :- State Of U.P.Thru. Prin. Addl. Chief Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Piyush Mishra,Abdul Samad
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Ran Vijay Singh
 

 
Hon'ble Rajan Roy,J.

On 6.5.2022 the following order was passed:

"Heard.

The petitioner's counsel says that he was compelled to challenge the impugned order only on account of an objection having been raised in the earlier writ petition, as is noticed in the order contained in Annexure No. 3.

Let the learned counsel for the State seek instructions as to whether the petitioner was before Hon'ble the Supreme Court in the proceedings which culminated in the judgment dated 29.6.2021 in Writ Petition (Civil) No.378 of 21, Rahul Kumar & ors. v. State of U.P. & ors., as claimed in para-28, as, if it is so, then the opposite parties are under an obligation to consider the claim of the petitioner in the light of the said judgment and take a decision as already ordered by the Supreme Court of India and there would be no necessity of challenging the impugned order herein.

List this case on 20.5.2022 as fresh."

Thereafter, the claim of the petitioner has been considered in the light of decision of Hon'ble the Supreme Court in Rahul Kumar's case and the same has been decided on 13.5.2022, i.e., after passing of the aforesaid order and it has been rejected.

This writ petition is disposed of with liberty to the petitioner to file a fresh petition challenging the said decision, if he so chooses, and seek such relief as may be required and permissible in law.

Order Date :- 20.5.2022

A.Nigam