Sri Lal Chandra Samajik Sewa ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 28126 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:66400
 
Court No. - 7
 

 
Case :- WRIT - C No. - 8784 of 2023
 

 
Petitioner :- Sri Lal Chandra Samajik Sewa Samiti, Sultanpur Thru. Manager, Prem Prakash And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.,Ravi Singh
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner, learned State counsel appearing for respondent nos.1, 2 & 4 and Shri Ravi Singh, learned counsel appearing for respondent no.3.

There is consensus at the bar that this matter is squarely covered by the judgment of this Court passed in bunch of petitions with leading petition i.e. Writ C No. 8389 of 2023 in re: HMS College of Pharmacy and Another Vs. State of U.P. and 3 Others decided on 27.09.2023.

Considering the aforesaid, the writ petition is disposed of.

It is provided that the petitioners shall be entitled to the benefit of the judgment of this Court passed in Writ C No. 8389 of 2023 in re: HMS College of Pharmacy and Another Vs. State of U.P. and 3 Others decided on 27.09.2023.

Order Date :- 11.10.2023

S. Shivhare