Rajendra Prasad Shukl vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 2257 ALL

Citation : 2023 Latest Caselaw 2257 ALL
Judgement Date : 20 January, 2023

Allahabad High Court

Rajendra Prasad Shukl vs State Of U.P. Thru. Prin. Secy. ... on 20 January, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 738 of 2022
 

 
Petitioner :- Rajendra Prasad Shukl
 
Respondent :- State Of U.P. Thru. Prin. Secy. Coopertive Lko. And 3 Others
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and the learned Standing Counsel.

The issue raised in the present writ petition has been decided by this Court in Writ A No. 24723 of 2020 decided on 19.01.2023.

As the similar issue has been decided and there is no reason not to follow the said judgment, the present petition is allowed on the same analogy and logic as contained in the judgment of this Court in Writ A No.24723 of 2020.

Accordingly, the writ petition is allowed. The impugned order dated 24.12.2021 is set aside.

Order Date :- 20.1.2023

VNP/-

Download the LatestLaws.com Mobile App