Smt. Sapna Singh vs State Of U.P. Thru. Secy. Deptt. Of ...
2022 Latest Caselaw 4337 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 1847 of 2022
 

 
Petitioner :- Smt. Sapna Singh
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Of Basic Education Lko. And 2 Others
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajan Roy,J.

(C.M. Application No.3 of 2022)

This is an application for disposal of the writ petition in terms of judgment dated 19.05.2022 passed in Writ-A No.1900 of 2022 [Smt. Pushpa Maurya vs. State of U.P. & ors.] as this case is similar to the said writ petition.

Sri Ajay Kumar, learned counsel for B.S.A does not dispute this.

In view of the above, the writ petition is disposed of in terms of judgment dated 19.05.2022 passed in Writ-A No.1900 of 2022 [Smt. Pushpa Maurya vs. State of U.P. & ors.], meaning thereby, the petitioner shall be entitled to the observations/ directions of this Court as contained in the said judgment on the same terms.

(Rajan Roy,J.)

Order Date :- 26.5.2022

Shanu/-