Allahabad High Court
Smt.Sona Devi vs The State Of U.P.Through Its ... on 19 January, 2023
Bench: Brij Raj Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 20
Case :- WRIT - A No. - 6389 of 2010
Petitioner :- Smt.Sona Devi
Respondent :- The State Of U.P.Through Its Secy.Madhyamik Shiksha Lucknow
Counsel for Petitioner :- Rakesh Kumar Singh
Counsel for Respondent :- C.S.C.,H.S.Jain,R.K.S. Suryavanshi
With
Case :- WRIT - A No. - 1241 of 2003
Petitioner :- Yogendra Narain Pandey
Respondent :- C/M Tulsi Smarak Inter College Paraspur
Counsel for Petitioner :- Desh Ratna Sinha,Chandra Bhushan,Chandra Shekhar Shukla
Counsel for Respondent :- C.S.C.,Bagesh Kumar Shukla
With
Case :- WRIT - A No. - 2577 of 2004
Petitioner :- Lalta Prasad Vishwakarma
Respondent :- State Of U.P.Through Secy Secondery Education
Counsel for Petitioner :- M.S.Rathore
Counsel for Respondent :- C.S.C,Jai Pratap Singh,Yogita Chandra
With
Case :- WRIT - A No. - 2702 of 2004
Petitioner :- Santosh Kumar Singh
Respondent :- State Of U.P.Thrugh Its Secy. Secondary Education Govt. Of
Counsel for Petitioner :- Rajeev Kumar Srivastava,D.P.S.Chauhan
Counsel for Respondent :- C.S.C.,Vijay Kumar Misra
With
Case :- WRIT - A No. - 2871 of 2004
Petitioner :- Harish Chandra Singh
Respondent :- State Of U.P.Thorugh Its Secy. Secondary Education Of U.P. .
Counsel for Petitioner :- Mahendra Singh Rathore,Rajeev Kumar Srivastava,Rajiv Kumar Srivastava
Counsel for Respondent :- C.S.C.
With
Case :- WRIT - A No. - 3974 of 2004
Petitioner :- Gorakh Ram Verma
Respondent :- State Of U.P.Through Secy Secondery Education
Counsel for Petitioner :- Pushpila Bisht,Arun Kumra Singh,Ripu Daman Shahi,Suresh Chandra Srivastava
Counsel for Respondent :- C.S.C.,H.S.Jain,Yogita Chandra
With
Case :- WRIT - A No. - 219 of 2005
Petitioner :- Dharam Raj Yadav
Respondent :- State Of U.P.Thru Secretary Secondary Education And 4 Ors
Counsel for Petitioner :- A.P. Singh,M.S.Rathore,Rajeev Kumar Srivastava
Counsel for Respondent :- C.S.C,Yogita Chandra
With
Case :- WRIT - A No. - 5516 of 2005
Petitioner :- Arvind Kumar Upadhyay
Respondent :- State Of U.P. Thru Secreatry Secondary Education And 7 Ors
Counsel for Petitioner :- S C Shukla
Counsel for Respondent :- C.S.C.,H S Jain,Ramesh Pandey
With
Case :- WRIT - A No. - 538 of 2007
Petitioner :- Yogesh Kumar
Respondent :- State Of U.P. Thru Secy. Sec. Education And 3 Ors.
Counsel for Petitioner :- Akhilesh Tewari,Sanjay Misra
Counsel for Respondent :- C S C
With
Case :- WRIT - A No. - 532 of 2009
Petitioner :- Narendra Kumar Singh
Respondent :- State Of U.P.Through Secretary Secondary Education And Others
Counsel for Petitioner :- Surya Bhan Singh
Counsel for Respondent :- C.S.C.
With
Case :- WRIT - A No. - 5296 of 2010
Petitioner :- Devendra Bahadur Singh
Respondent :- State Of U.P.Through Its Secy.Secondary Edu.Lucknow And Ors.
Counsel for Petitioner :- Rajeev Kumar Srivastava
Counsel for Respondent :- C.S.C.
With
Case :- WRIT - A No. - 5297 of 2010
Petitioner :- Ram Asrey Yadav
Respondent :- State Of U.P.Through Its Secy.Secondary Edu.Lucknow And Ors.
Counsel for Petitioner :- Rajeev Kumar Srivastava
Counsel for Respondent :- C.S.C.
With
Case :- WRIT - A No. - 6116 of 2010
Petitioner :- Raj Kumar Pandey
Respondent :- State Of U.P.Through Its Secy.Secondary Edu.Lucknow And Ors.
Counsel for Petitioner :- Mahendra Singh Rathore,Rajeev Kumar Srivastava
Counsel for Respondent :- C.S.C.
With
Case :- WRIT - A No. - 6509 of 2010
Petitioner :- Alok Rai
Respondent :- State Of U.P.Through Its Secy.Secondary Edu.Lucknow And Ors.
Counsel for Petitioner :- Mahendra Singh Rathore,Rajeev Kumar Srivastava
Counsel for Respondent :- C.S.C.,Vinay Misra
With
Case :- WRIT - A No. - 7214 of 2010
Petitioner :- Dinesh Kumar Singh
Respondent :- State Of U.P. Through Its Secy. Secondary Edu.Lucknow And Ors.
Counsel for Petitioner :- Ramesh Srivastava
Counsel for Respondent :- C.S.C.
Hon'ble Brij Raj Singh,J.
Heard learned counsel for the petitioner, Sri Vinod Kumar Singh, learned Additional Chief Standing Counsel, Sri R.K.Suryavanshi learned counsel for respondent U.P. Secondary Education Service Selection Board, opposite parties and perused record.
It has been submitted by the learned counsel for the petitioner that the issue in the present case has been decided by the Apex Court in Civil Appeal No.8300 of 2016 (Sanjay Singh and others. Vs. State of U.P. and others.) in which State Government was directed to make certain compliance and it has been submitted at bar that compliance has been done and the present bunch of petitions may also be disposed of in terms of the Sanjay Singh's case (supra).
It has been further submitted that a bunch of matter with leading Writ A-No.1223 of 2006 (Sushil Kumar Dubey. Vs. State of U.P. and others.) has also been decided vide judgment and order dated 10.1.2023.
In view of aforesaid facts and circumstances, and in view of the fact that the controversy involved in the present case, has already been settled by the Apex Court in the case of Sanjay Singh (supra), nothing survives in the present bunch matter to be adjudicated upon. It is made clear that this Court has not made any observations on the merit of the case.
With the aforesaid directions and observations, the present petition along with bunch of petitions are disposed of in terms of the judgment of Apex Court in the case of Sanjay Singh (supra).
Order Date :- 19.1.2023
Rajneesh JR-PS)
