Durgesh Kumar Shukla And Anr. vs State Of U.P.Thru.Prin.Secy. ...
2022 Latest Caselaw 4622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- WRIT - A No. - 3522 of 2021
 

 
Petitioner :- Durgesh Kumar Shukla And Anr.
 
Respondent :- State Of U.P.Thru.Prin.Secy. Finance And Ors.
 
Counsel for Petitioner :- Pranshu Agrawal,Miss Divya Singh
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra
 

 
Hon'ble Manish Mathur,J.

Heard Mr. Chandan Srivastava learned counsel holding brief for Mr. Pranshu Agrawal learned counsel for petitioner, learned State Counsel for opposite parties 1 and 2 and Mr. Abhinit Jaiswal Advocate holding brief for Mr. Gaurav Mehrotra learned counsel for opposite party No.3.

Petition has been filed against order dated 25th July, 2019 and for seeking a direction for declaring the result of the post of Assistant Treasury Accountant pertaining to the petitioner.

Learned counsel for parties submit that a bunch of similar writ petition such as Pankaj Singh and others versus State of U.P. and others (writ petition No. 24163 (S/S) of 2019) along with connected matters has already been dismissed by means of judgment and order dated 22nd June, 2021. It is submitted that present controversy is also covered by the aforesaid judgment. Learned counsel for opposite parties also submit that the matter is covered by the aforesaid judgment.

In view of aforesaid, the petition is dismissed in terms of judgment and order dated 22nd June, 2021 passed in the petition of Pankaj Singh and others (supra).

Order Date :- 30.5.2022

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