Parshuram Verma Smarak Mahila ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 858 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- WRIT - C No. - 54 of 2023
 

 
Petitioner :- Parshuram Verma Smarak Mahila Mahavidyalay Thru. Manager Prem Kumar Verma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Higher Education,Lko. And Another
 
Counsel for Petitioner :- Prashant Kumar,Sarvesh Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Jogendra Nath Verma
 

 
Hon'ble Brij Raj Singh,J.

Sri Jogendra Nath Verma, learned counsel for the respondent no.2 has filed counter affidavit, which is taken on record.

Heard Sri Prashant Kumar, learned counsel for the petitioner, learned Standing Counsel appearing for respondent no.1 and Sri Jogendra Nath Verma, learned counsel for respondent no.2.

Learned counsel for the petitioner has submitted that the case of the petitioner is squarely covered by the judgment of this Court passed at Allahabad in Writ-C No.37399 of 2022 in re:Bal Govind Patel Smarak Degree College And 3 Other vs. State of U.P. and others, decided on 20.12.2022.

Sri Jogendra Nath Verma, learned counsel for respondent no.2 has opposed the prayer but he did not dispute the fact that the case of the petitioner is squarely covered with the aforesaid judgment.

Accordingly taking into consideration the aforesaid consensus, the present petition is disposed of in light of the aforesaid judgment passed in the case of Bal Govind Patel Smarak Degree College (supra).

It is provided that the petitioner would also be entitled for the benefit of the judgment of Bal Govind Patel Smarak Degree College (supra).

Order Date :- 9.1.2023

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