Maneeta Kumari vs State Of U.P. And 2 Others
2023 Latest Caselaw 22041 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164987
 
Court No. - 10
 

 
Case :- WRIT - C No. - 27291 of 2023
 

 
Petitioner :- Maneeta Kumari
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mohd. Monis,Akal Raj Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Kshitij Shailendra,J.

1. Learned counsel for the petitioner claims parity with the petitioners of various writ petitions, which were disposed of by this Court by a detailed judgment dated 06.07.2023 passed in Writ C No. 9773 of 2023 (Sakshi And 77 Others vs State Of U.P. And 32 Others) along with connected writ petitions.

2. After perusing paragraph Nos. 23 and 26 of the aforesaid judgement and considering the fact that the petitioner has come up with her alleged grievance by sending an application dated 23.07.2023 by registered post i.e. subsequent to the order passed by this Court, I asked the learned Standing Counsel as to whether identical relief can be granted to the petitioner or not.

3. Learned Standing Counsel has argued that the petitioner failed thrice in IIIrd Semester in 2022 and neither approached the Authorities nor this Court by filing representation or petition and she has now sent an application after the decision of this Court and according identical benefits to such litigants, who sleep over their rights, would open a Pandora box and would create problems for the respondents.

4. Considering the observations made by this Court in the order dated 06.07.2023 passed in Writ C No.9773 of 2023 (Sakshi And 77 Others vs State Of U.P. And 32 Others) along with connected writ petitions and the arguments advanced by learned Standing Counsel, I am not inclined to grant any relief to the present petitioner in the factual background of this case.

5. The writ petition is dismissed.

Order Date :- 16.8.2023

Sazia