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Vineeta Saini vs State Of U.P. Thru. Prin. ...
2023 Latest Caselaw 23686 ALL

Citation : 2023 Latest Caselaw 23686 ALL
Judgement Date : 28 August, 2023

Allahabad High Court
Vineeta Saini vs State Of U.P. Thru. Prin. ... on 28 August, 2023
Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:57277
 
Court No. - 8
 

 
Case :- WRIT - C No. - 7391 of 2023
 

 
Petitioner :- Vineeta Saini
 
Respondent :- State Of U.P. Thru. Prin. Secy./Addl. Chief Secy. Basic Education U.P. Lko. And 6 Others
 
Counsel for Petitioner :- Ramesh Chandra Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

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

2. The present petition has been filed for the following prayers :

(i) to issue a writ, order or direction in the nature of Mandamus commanding the respondents to permit the petitioner to appear for the last time in forth semester of D.I.Ed., 2019 Batch for English subject, as has been done in case of similarly situated candidates like petitioner who also failed thrice in one subject, have been permitted to participate last time in the first semester of D.L.Ed. by the Secretary Examination Regulatory Authority U.P., Prayagraj, vide memorandum No.Gop/D.L.Ed./2446-52/2021-22 dated 11.9.2021, a copy of whereof is already contained in Annexure No.2 to this writ petition.

(ii). to issue a writ, order or direction in the nature of Mandamus commanding the respondents to take decision of petitioner's application dated 24.7.2023 pending before him."

3. The petitioner places reliance on the judgment of this court in Writ-C No. 9773 of 2023 (Sakshi and 77 others vs. State of U.P. and others). The petitioner has given a representation to the respondent no.5.

4. Without going into the merits of the claim, the present petition is disposed off permitting the petitioner to approach the respondent no.5 who shall pass fresh orders on the application of the petitioner. While doing so, he will consider the judgment of this court passed in Writ-C No. 9773 of 2023 (Supra). The fresh orders shall be passed within a period of four weeks from today.

Order Date :- 28.8.2023

VNP/-

 

 

 
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