C/M, Sgm Institute Of Pharmacy, ... vs State Of U.P. Thru. Addl. Chief Secy., ...
2023 Latest Caselaw 35366 ALL

Allahabad High Court

C/M, Sgm Institute Of Pharmacy, ... vs State Of U.P. Thru. Addl. Chief Secy., ... on 15 December, 2023

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:82806
 

 
Court No. - 7
 

 
Case :- WRIT - C No. - 11041 of 2023
 

 
Petitioner :- C/M, Sgm Institute Of Pharmacy, Ghazipur Thru. Chairman, Mohd. Azam Quadiri
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others
 
Counsel for Petitioner :- Rajat Rajan Singh
 
Counsel for Respondent :- C.S.C.,D.K. Singh Chauhan,Ravi Singh
 

 
Hon'ble Abdul Moin,J.
 

This case has been taken up today itself on the urgency being expressed by Sri Rajat Rajan Singh, learned counsel for the petitioner.

Heard learned counsel for the petitioner, learned Standing Counsel appearing on behalf of the respondents no. 1 & 2, Sri D.K.Singh Chauhan, learned counsel appearing on behalf of the respondent no. 3 and Sri Ravi Singh, learned counsel appearing on behalf of the respondent no. 4.

There is consensus at bar that the matter in issue is squarely covered by the judgment of this Court passed in Writ-C No. 10851 of 2023 Inre; Vardan Institute Of Pharmacy, Unnao Thru. Manager/ Trustee Prasoon Dixit And Anr Vs. State of U.P and Ors, decided on 14.12.2023.

Accordingly taking into consideration the aforesaid consensus, the present petition is disposed of in light of the aforesaid judgment passed in the case of Vardan Institute Of Pharmacy, Unnao (supra).

It is provided that the petitioner would also be entitled for the benefit of the judgment of Vardan Institute Of Pharmacy, Unnao (supra).

Let certified copy of this order be provided to the learned counsel for the parties today itself on payment of usual charges.

Order Date :- 15.12.2023

Pachhere/-