Raghvendra Awasthi And 25 Others vs State Of U.P. And 4 Others
2023 Latest Caselaw 24190 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175791
 
Court No. - 10
 

 
Case :- WRIT - C No. - 27902 of 2023
 

 
Petitioner :- Raghvendra Awasthi And 25 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Santosh Kumar Shukla
 
Counsel for Respondent :- C.S.C.,Bharat Pratap Singh
 

 
Hon'ble Kshitij Shailendra,J.

1. Heard Sri Santosh Kumar Shukla, learned counsel for the petitioners, learned Standing Counsel for the State, Shri Bharat Pratap Singh, learned counsel for the National Council for Teacher Education (respondent No.2) and perused the record.

2. The controversy involved in the present petition is squarely covered by the judgment of this Court pronounced on 06.07.2023 in a bunch of writ petitions connected with Writ-C No. 9773 of 2023 (Sakshi And 77 Others vs State Of U.P. And 32 Others).

3. The writ petition is accordingly allowed in terms of the aforesaid judgment dated 06.07.2023. The petitioners shall also be entitled to get the same benefits as were conferred upon the petitioners of the aforesaid bunch connected with Writ-C No.9773 of 2023 (Sakshi And 77 Others vs State Of U.P. And 32 Others).

Order Date :- 6.9.2023

Sazia