Ravindra Pratap Singh And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 11953 ALL

Citation : 2023 Latest Caselaw 11953 ALL
Judgement Date : 19 April, 2023

Allahabad High Court

Ravindra Pratap Singh And 2 Others vs State Of U.P. Thru. Prin. Secy. ... on 19 April, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 2937 of 2023
 

 
Petitioner :- Ravindra Pratap Singh And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Secondary Education Lko. And 4 Others
 
Counsel for Petitioner :- Pradeep Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner.

The issue raised in the present petition is similar to the one decided by this Court in Writ - A No.1674 of 2023 (Shyam Ji Tiwari and 2 Ors. v. State of U.P. & 4 Ors.) on 22.02.2023.

Thus, following the said judgment and on the same analogy, the present petition also deserves to be decided in a similar manner. Thus, the writ petition is allowed.

The benefits as accorded to the petitioners of Writ - A No.1674 of 2023 shall flow in favour of the present petitioners also.

Order Date :- 19.4.2023

nishant