Ram Prakash Singh And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 29464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:69210
 
Court No. - 7
 

 
Case :- WRIT - A No. - 8304 of 2023
 

 
Petitioner :- Ram Prakash Singh And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Basic Education Lko. And 3 Others
 
Counsel for Petitioner :- Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioners and learned Standing Counsel for respondent nos.1 & 2 as well as Shri Ran Vijay Singh, learned counsel for respondent nos.3 & 4.

Learned counsel for the parties agreed that the controversy involved in the present writ petition is covered by the judgment and order dated 28.02.2018 passed in bunch of writ petitions with leading Writ Petition No.7762 (S/S) of 2017, affirmed by the Division Bench of this Court vide judgment and order dated 05.02.2019 passed in Special Appeal (Defective) No.34 of 2019 (State Of U.P. Thru.Secretary Basic Education & Ors vs. Ravindra Nath Taigor).

In view of the above, the present writ petition is finally disposed of in the same terms with the same directions as has been granted in the aforesaid writ petition.

The order passed by this Court shall abide by the outcome of the Civil Appeal No. 8040 of 2019 pending before Hon'ble the Apex Court.

Order Date :- 19.10.2023

S. Shivhare