Mahesh And 30 Others vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 6880 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 
Order on C.M.Application No.6 of 2023 
 
in re:
 
Case :- WRIT - A No. - 4656 of 2022
 

 
Petitioner :- Mahesh And 30 Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Basic Education Lko. And Another
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioners and learned standing counsel for the State.

The contention of the counsel for the petitioners is that the issue raised in the present writ petition is covered by the judgment of this Court dated 21.04.2022 passed in Writ-A No.38477 of 2016 (Balrendra Prasad Rai and Ors. vs. State of U.P. and Ors.).

As the issue is covered by the said judgment and the directions have been issued by this Court on 21.04.2022 the present petition is disposed off on the same terms and conditions. The benefit granted to the petitioner of the said writ petition shall be given to the petitioners of the present writ petition.

Accordingly, the applications stands disposed off.

Order Date :- 2.3.2023

Piyush/-