Anil Kumar Pandey And Others vs State Of U.P. Thru. Prin. /Addl. ...
2023 Latest Caselaw 1809 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 377 of 2023
 

 
Petitioner :- Anil Kumar Pandey And Others
 
Respondent :- State Of U.P. Thru. Prin. /Addl. Chief Secy. Basic Educ. Lko. And Another
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J. 

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 petitioners of the said writ petition shall be given to the petitioners of the present writ petition.

(Vivek Chaudhary,J.)

Order Date :- 17.1.2023

Arjun/-