Km. Priti And 2 Others vs State Of U.P. Thru. Prin. /Addl. ...
2023 Latest Caselaw 20274 ALL

Citation : 2023 Latest Caselaw 20274 ALL
Judgement Date : 2 August, 2023

Allahabad High Court

Km. Priti And 2 Others vs State Of U.P. Thru. Prin. /Addl. ... on 2 August, 2023

Bench: Abdul Moin





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:50887
 
Court No. - 7
 

 
Case :- WRIT - A No. - 5597 of 2023
 

 
Petitioner :- Km. Priti And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. /Addl. Chief Secy. Deptt. Of Irrigation Lko. And 2 Others
 
Counsel for Petitioner :- Ankit Kumar,Manoj Kumar Chaurasiya,Shalini Chaurasiya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

1. Heard Shri Ankit Kumar, learned Counsel for the petitioners and Shri Diwakar Singh, learned Standing Counsel appearing on behalf of the State-respondents.

2. The instant writ petition has been filed with following main prayers:-

"i) to issue a writ, order or direction in the nature of certiorari quashing the impugned office memorandum dated 02.03.2023 passed by the opposite party No.3 as contained in Annexure No.1 to this writ petition.

ii) to issue a writ, order or diretion in the nature of mandamus commanding the opposite parties not to give effect to the impugned office memorandum dated 02.03.2023 passed by the opposite party no.3 as contained in Annexure No.1 to the writ petition.

iii) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to provide an another opportunity of typing test to the petitioners within a reasonable time period, ignoring the order office memorandum dated 20.02.2023 passed by opposite party No.3.

iv)...

v)..."

3. Contention of learned Counsel for the petitioners is that the case of the petitioners is squarely covered by the judgment of this Court passed in Writ A No.2630 of 2023 Inre; Vinay Kumar Kashyap vs. State of U.P. and 2 Others decided on 01.05.2023.

4. Considering the aforesaid, the writ petition is disposed of. It is provided that the petitioners would be entitled for benefit of judgment of this Court in the case of Vinay Kumar Kashyap (Supra), in the following terms that if the petitioners do not qualify the typing test with proficiency of 25 words per minute in typing test to be conducted, only then, the petitioners shall be given appointment on Class-IV post.

(Abdul Moin, J.)

Order Date :- 2.8.2023

Piyush/-