Rahul Kumar vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 1025 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 145 of 2023
 

 
Petitioner :- Rahul Kumar
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy Basic Education Govt. U.P. Civil Sectt. Lko. And 4 Others
 
Counsel for Petitioner :- Anas Ahmad,Sanjay Kumar Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner, learned Standing Counsel and Shri Ajay Kumar, learned counsel for the respondent nos.2 & 3.

There is consensus amongst the learned counsel for the parties that the controversy involved in the present writ petition is covered by the judgment and order dated 28.2.2018 passed in bunch of writ petitions with leading Writ Petition No.7762 (S/S) of 2017, affirmed by the Division Bench of this Court vide judgment and order dated 05.02.2019 passed in Special Appeal (Defective) No.34 of 2019 (State Of U.P. Thru.Secretary Basic Education & Ors vs. Ravindra Nath Taigor).

In view of the above consensus, the present writ petition is finally disposed of in the same terms with the same directions as has been granted in the aforesaid writ petition.

The order passed by this Court shall abide by the outcome of the Civil Appeal No. 8040 of 2019 pending before Hon'ble the Apex Court.

Order Date :- 10.1.2023

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