Batuk Shanker Misra vs State Of U.P.Thorugh Secy. ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:50617
 
Court No. - 3
 

 
Case :- WRIT - A No. - 2789 of 2004
 

 
Petitioner :- Batuk Shanker Misra
 
Respondent :- State Of U.P.Thorugh Secy. Secondary Education Lko.And 3 Ors
 
Counsel for Petitioner :- H.G.S.Parihar
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for the petitioner and the learned Standing Counsel.

Learned counsel for the petitioner and learned Standing Counsel agreed that the present writ petition is squarely covered by the judgment of this Court dated 10.01.2023 passed in a Bunch of writ petitions, the leading being is Writ-A No.1223 of 2006 (Sushil Kumar Dubey Vs. State of U.P. and others). The concluding Paragraph 12 of the same reads as follows:-

"12. In view of the above and keeping in mind the Judgment passed by the Hon'ble Apex Court in Sanjay Singh's case and the compliances made by the respondent-State leading to the conducting of examination/interview and preparation of panel sent to the DIOS, nothing survives to be decided in these bunch of matters and as such the present bunch of writ petitions are DISPOSED OF in the said terms. It is made clear that this court has not expressed its view on any individual matters, which nonetheless shall be guided on their own merits and may also be entitled for the benefits, if any, in case accrued to them as per the judgment in Sanjay Singh's case and the subsequent compliances made by the State as aforesaid. There shall be no order as to costs."

In view thereof, the present writ petition is disposed of in terms of the aforesaid judgment.

Order Date :- 1.8.2023

Arti/-

[Vivek Chaudhary,J.]