Krishna Pratap Singh vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 12157 ALL

Citation : 2023 Latest Caselaw 12157 ALL
Judgement Date : 20 April, 2023

Allahabad High Court

Krishna Pratap Singh vs State Of U.P. Thru. Prin. Secy. ... on 20 April, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 2955 of 2023
 

 
Petitioner :- Krishna Pratap Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Edu. Lko. And 3 Others
 
Counsel for Petitioner :- Vivekanand Misra
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bisen
 

 
Hon'ble Pankaj Bhatia,J.

It is argued that the issue raised in the present writ petition with regard to pay protection has been decided by this Court in the case of Farhan Ahmad v. State of U.P. & Ors. (Writ - A No.28133 of 2019) decided on 03.01.2023.

Considering the fact that the issue has already been decided, the present petition is disposed off on the same terms and conditions as contained in the judgment dated 03.01.2023 passed in Farhan Ahmad's case (supra). All the benefits accorded in the said judgment to the petitioners therein shall be extended to the present petitioner also.

Impugned order dated 14.08.2019 is quashed.

Order Date :- 20.4.2023

nishant