Satish Kumar Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 2608 ALL

Citation : 2023 Latest Caselaw 2608 ALL
Judgement Date : 24 January, 2023

Allahabad High Court

Satish Kumar Singh vs State Of U.P. And 3 Others on 24 January, 2023

Bench: Neeraj Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 29571 of 2014
 
Petitioner :- Satish Kumar Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- K. Ajit,Pramod Kumar Sinha,Vinit Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioner and learned standing counsel for respondents.

This case was heard on 23.01.2023 and the Court passed the following order:

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

Learned counsel for the petitioner submitted that by the impugned order dated 30.12.2013, services of three employees have been terminated and all of them approached this Court by filing different writ petitions. He next submitted that the controversy and facts involved in the present matter are similar to the Writ A No. 29568 of 2014, which was allowed by this Court, vide order dated 24.2.2020.

Mr. Saurabh Sinha, learned Standing Counsel is granted 24 hours' time to go through the judgment passed by this Court in Writ A No.29568 of 2014 as to whether the controversy and facts involved in the present matter is similar to it or not.

Put up this matter tomorrow i.e. on 24.1.2023 at 2 p.m."

Learned counsel for the petitioner submitted that controversy involved in the present petition is squarely covered with the judgment and order of this Court dated 24.02.2020 in Writ A No. 29568 of 2014, therefore, this petition may also be disposed of on the same terms and conditions.

The contention raised by learned counsel for the petitioner has not been disputed by learned standing counsel and he fairly conceded that the matter is squarely covered with the judgment and order of this Court dated 24.02.2020 in Writ A No. 29568 of 2014.

Under such facts and circumstances of the case, order dated 30.12.2013 is hereby quashed and petition is allowed in terms of order dated 24.02.2020 passed in Writ A No. 29568 of 2014. However, it is open to respondent to proceed against petitioner in accordance with law.

Order Date :- 24.1.2023

ADY