Dinesh Kumar Gupta And Others vs State Of U.P Thru. Secy. Basic ...
2023 Latest Caselaw 12990 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 8573 of 2022
 

 
Petitioner :- Dinesh Kumar Gupta And Others
 
Respondent :- State Of U.P Thru. Secy. Basic Shiksha And Others
 
Counsel for Petitioner :- Udai Pratap Yadav, Krishna Kumar Verma
 
Counsel for Respondent :- C.S.C.,Chandra Bhushan Singh Nishad
 

 
Hon'ble Pankaj Bhatia,J.

1. Heard the counsel for petitioner as well as learned Standing Counsel for respondent No. 1 and the learned counsel for respondent Nos. 2 to 4.

2. The issue raised in the present writ petition is squarely covered by the judgment of this Court in the case of Ali Haider Rizvi vs. State of U.P. and others; Writ A No.1458 of 2022 decided on 16.03.2023 wherein this court placing reliance on the earlier judgment passed by this Court in Writ Petition No. 7762 (SS) of 2017 (Ravindra Nath Taigor Vs. State of U.P. and others) decided on 28.02.2018 had allowed the writ petition.

3. As the facts of the present case are similar, the present petition is also disposed off on the same terms and conditions and with similar directions as given by this court in its judgment dated 16.03.2023 passed in Writ A No.1458 of 2022 Ali Haider Rizvi vs. State of U.P. and others.

Order Date :- 26.4.2023

VNP/-