Lal Krishna Kumawat vs State Of U.P Thru. Secy., Medical ...
2023 Latest Caselaw 24851 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:59102
 
Court No. - 8
 

 
Case :- WRIT - C No. - 7706 of 2023
 

 
Petitioner :- Lal Krishna Kumawat
 
Respondent :- State Of U.P Thru. Secy., Medical Education, Lucknow And 4 Others
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.,Gyanendra Kumar Srivastava,Mahendra Pratap Singh,Savitra Vardhan Singh
 

 
Hon'ble Pankaj Bhatia,J.

1. The petitioner, who appears in person, states that on account of typographical error, his name was transcribed as Lal Krishna Kumawat, whereas his actual name is Lal Krishan Kumawat.

2. The petitioner is permitted to make necessary correction during the course of the day.

3. Office is directed to make necessary correction in the computer record on the basis of the correction, which has been carried out with the permission of this Court.

4. Heard the petitioner in person and learned Standing Counsel for the State respondent

5. The present petition has been filed with the following prayer :

"(i) To issue a writ, order or direction in the nature of MANDAMUS commanding the Opposite Parties specially the Opposite Party No. 3 and 4 to reconduct the Practical and Viva Examination in Pediatrics subject for the Petitioner in respect of MBBS 9th Semester of Hind Institute of Medical Sciences, Mau Atariya, district Sitapur, expeditiously as early as possible.

(ii) To issue a writ, order or direction in the nature of MANDAMUS commanding the Opposite Parties to extend the benefit of judgment and order dated 08.08.2023 passed in Writ-C No. 3842 of 2023 - Harshita Yadav and others versus State of UP and others to the Petitioners to reconduct the Practical and Viva Examination in Pediatrics subject for the Petitioner."

6. The contention of the petitioner is that a similar issue has been decided by this Court in Writ C No.3842 of 2023 decided on 08.08.2023.

7. Considering the fact that the similar issue has already been decided in the case of Harshita Yadav and 56 others vs. State of U.P. and others in Writ C No.3842 of 2023 decided on 08.08.2023, the present petition is disposed off on the same terms and conditions as contained in the judgment dated 08.08.2023. The benefit of said judgment shall be extended to the petitioners also.

Order Date :- 14.9.2023

Arun