Dr. Aparna Kumari Mishra vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 2850 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 5363 of 2022
 

 
Petitioner :- Dr. Aparna Kumari Mishra
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Higher Edu. Lko. And 5 Others
 
Counsel for Petitioner :- Asim Kumar Singh, Chandra Bhushan Pandey
 
Counsel for Respondent :- C.S.C., A.S.G.I.,Kumar Ayush, Nagendra Bahadur Singh
 

 
Hon'ble Pankaj Bhatia,J.

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

The present petition has been filed challenging the order dated 14.06.2022 passed by the respondent no.1 whereby the claim of the petitioner for grant of extension of service in terms of the Statute of the University has been denied.

It is argued that the issue has been decided by this Court while deciding Writ-A No.4440 of 2022 vide judgment dated 19.12.2022.

Considering the said judgment, the impugned order dated 14.06.2022 is set aside with direction to take a decision in the light of the directions given by this Court in its judgment dated 19.12.2022 and as contained in paragraph no.24 of the said judgment. The decision shall be taken by the respondent no.1. The orders thereupon shall be passed with all expedition.

The writ petition stands disposed off.

Order Date :- 27.1.2023

VNP/-