Angad Kumar Singh vs State Of U.P.Through Secretary ...
2023 Latest Caselaw 13199 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- WRIT - A No. - 5381 of 2006
 

 
Petitioner :- Angad Kumar Singh
 
Respondent :- State Of U.P.Through Secretary Secondary Education And 3 Ors
 
Counsel for Petitioner :- Har Govind Singh Parihar,Meenakshi Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

Heard Ms. Meenakshi Singh Parihar, learned counsel for petitioner and learned standing counsel for State-respondents.

Learned counsel for petitioner submitted that present controversy is squarely covered with the judgment of this Court passed in State of U.P. Thru Addl. Chief Secy. Secondary Edu. Lko. and Anr. vs. Hari Om Mishra and another (Special Appeal Defective No. 146 of 2018 alongwith connected matter) decided on 18.10.2022, therefore, this petition may also be disposed of on same terms for which learned standing counsel has no objection.

Accordingly, writ petition is disposed of in terms of judgment of this Court dated 18.10.2022 passed in Special Appeal Defective No. 146 of 2018 and alongwith connected matter.

Order Date :- 27.4.2023

Sartaj