Subhash Chandra Shukla And Others vs State Of U.P. Thru. Prin./ Addl. ...
2023 Latest Caselaw 6245 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 6414 of 2022
 

 
Petitioner :- Subhash Chandra Shukla And Others
 
Respondent :- State Of U.P. Thru. Prin./ Addl. Chief Secy. Basic Edu. Lko And Others
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.,Sarvesh Kumar Dubey
 

 
Hon'ble Pankaj Bhatia,J.

I.A. No.2 of 2022

Cause shown is sufficient.

The application is allowed.

Order dated 27.09.2022 is recalled.

The writ petition is restored to its original file and number.

Order on main petition

Heard learned Counsel for the petitioners and learned Standing Counsel.

The contention of the Counsel for the petitioners is that the issue raised in the present writ petition is covered by the judgment of this Court dated 21.04.2022 passed in Writ-A No.38477 of 2016 (Balrendra Prasad Rai and others vs State of U.P. and others).

As the issue is covered by the said judgment and the directions have been issued by this Court on 21.04.2022, the present petition is disposed off on the same terms and conditions. The benefit granted to the petitioner of the said writ petition shall be given to the petitioners of the present writ petition.

Order Date :- 27.2.2023

VNP/-