Smt. Geetanjali Srivastava vs State Of U.P. Thru. Addl.Chief ...
2023 Latest Caselaw 3892 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 15591 of 2021
 

 
Petitioner :- Smt. Geetanjali Srivastava
 
Respondent :- State Of U.P. Thru. Addl.Chief Secy. Basic Education And Ors.
 
Counsel for Petitioner :- R.B.S. Rathaur
 
Counsel for Respondent :- C.S..C,Ran Vijay Singh, Shivam Sharma
 

 
Hon'ble Pankaj Bhatia,J.

Heard Sri Jayant Pratap Singh holding brief of Sri R.B.S. Rathaur, learned Counsel for the petitioner and Sri Ran Vijay Singh, learned Counsel appearing on behalf of the State and Sri Shivam Sharma the counsel for the BSA, Rae Bareli.

The issue raised in the present writ petition has already been decided by this Court vide order dated 05.12.2022 passed in Writ-A No.19409 of 2020 (Vijay Gupta vs State of U.P. and others along with other connected petitions) whereby directions have been issued for reconsideration of the cases in the light of the judgment of the Hon'ble Supreme Court in the case of Rahul Kumar vs State of Uttar Pradesh and others [Writ Petition(s) No(s).378/2021.

Considering the fact that the issue has already been relegated to the Secretary for decision in the light of the orders passed by the Hon'ble Supreme Court in the case of Rahul Kumar (Supra), the impugned order dated 19.06.2021 is set aside and the matter is relegated to the Secretary for taking decision in terms of the direction given by this Court in Writ-A No.19409 of 2020 and the judgment of the Hon'ble Supreme Court in the case of Rahul Kumar (Supra). The decision shall be taken within a period of two months from the date of production of certified copy of this order.

The writ petition is allowed.

Order Date :- 7.2.2023

akverma