Manju Devi vs State Of U.P. And 4 Others
2023 Latest Caselaw 24184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176672
 
Court No. - 10
 

 
Case :- WRIT - C No. - 30513 of 2023
 

 
Petitioner :- Manju Devi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satyendra Chandra Tripathi
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Kshitij Shailendra,J.

1. Heard Shri Satyendra Chandra Tripathi, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

2. It is contended that though the petitioner made a claim before respondent No.2-Director, SCERT, Lucknow, by an application dated 7.1.2020, which was duly received in his office seeking permission to grant another opportunity after she failed in English-Second Semester Examination and further after issuance of circular dated 19.4.2022, she made a claim on 9.9.2022, she has not been granted permission and, therefore, the case is squarely covered by a judgment of this Court dated 6.7.2023 passed in Writ-C No.9773 of 2023 (Sakshi and 77 others vs. State of UP and 32 others) and other connected matters.

3. Having heard learned counsel for the parties, the writ petition is allowed in terms of the order dated 6.7.2023 passed in Writ-C No.9773 of 2023 and other connected matters and the petitioner shall be entitled to the same relief as granted to the petitioners in aforesaid writ petition.

Order Date :- 6.9.2023

LN Tripathi