Harshit Raman vs State Of U.P. Thru.Secy.Basic ...
2023 Latest Caselaw 1346 ALL

Citation : 2023 Latest Caselaw 1346 ALL
Judgement Date : 12 January, 2023

Allahabad High Court

Harshit Raman vs State Of U.P. Thru.Secy.Basic ... on 12 January, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 13762 of 2020
 

 
Petitioner :- Harshit Raman
 
Respondent :- State Of U.P. Thru.Secy.Basic Edu. Deptt. Lko. And Ors.
 
Counsel for Petitioner :- Rishabh Tripathi,Santosh Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The counsel for the parties agree that the petitioners fall in the category 'A' and the issue raised in the present writ petition is squarely covered by the judgment in the case of Rishabh Mishra and others vs. State of U.P. and others in Service Single No.8056 of 2020 decided on 20.12.2021.

Accordingly, the writ petition is disposed off with the said directions as contained in Writ Petition Service Single No.8056 of 2020 (supra). The directions given therein shall also be applicable in the case of the present petitioners.

Order Date :- 12.1.2023

VNP/-