C/M, Parashuram Tiwari Samajseva ... vs State Of U.P. Thru. Addl. Chief Secy., ...
2023 Latest Caselaw 34705 ALL

Allahabad High Court

C/M, Parashuram Tiwari Samajseva ... vs State Of U.P. Thru. Addl. Chief Secy., ... on 11 December, 2023

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:81140
 
Court No. - 8
 

 
Case :- WRIT - C No. - 10708 of 2023
 

 
Petitioner :- C/M, Parashuram Tiwari Samajseva Trust, Mau Thru. Chief Trustee Ritvik Tripathi
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others
 
Counsel for Petitioner :- Satyendra Kumar Tiwari,Jay Prakash Singh
 
Counsel for Respondent :- C.S.C.,Ravi Singh
 

 
Hon'ble Pankaj Bhatia,J.
 

Heard learned counsel for the parties and perused the record.

The issue raised in the present writ petition is primarily covered with the judgment of this Court dated 22.09.2023, the directions given in the judgment dated 22.09.2023 in Writ C No. 4953 of 2023 are applicable to the facts of the present case also

In view the above, the present writ petition is disposed of. The judgment passed by this Court in the case of Writ C No. 4953 of 2023 shall enure to the benefit of the petitioner also.

This order has been passed in the presence of Sri Ravi Singh, learned counsel for the respondent no. 3.

Order Date :- 11.12.2023

Arun