Surendra Kumar Verma And Another vs State Of U.P. Thru Addl Chief Secy ...
2023 Latest Caselaw 12629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 5557 of 2022
 

 
Petitioner :- Surendra Kumar Verma And Another
 
Respondent :- State Of U.P. Thru Addl Chief Secy Basic Education Deptt Lko. And 2 Others
 
Counsel for Petitioner :- Surendra Pratap Singh,Rajendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya,Ran Vijay Singh
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging the order dated 21.11.2017 in respect of four persons. It is argued that in respect of, two of the said persons, namely, Santosh Kumar Singh and another, this Court had allowed the petition being Service Single No.1894 of 2018, decided on 18.07.2019.

Considering the said judgment arising out of the same impugned order, the present writ petition is also allowed on the same terms and conditions as contained in the judgment dated 18.07.2019 passed in Service Single No.1894 of 2018, Santosh Kumar Singh and another versus State of U.P. and others and the directions given by the Court therein shall apply to the present petitioners also.

Order Date :- 24.4.2023

KR