Citation : 2023 Latest Caselaw 25041 ALL
Judgement Date : 15 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:59355 Court No. - 8 Case :- WRIT - A No. - 17303 of 2017 Petitioner :- Brij Narayan Tripathi And 3 Ors. Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Secondary Edu. And Ors. Counsel for Petitioner :- Gaurav Mehrotra,Amar Deep Mishra,Amrendra Nath Tripathi,Kunal Shah,Pradeep Tiwari Counsel for Respondent :- C.S.C.,Anurag Srivastava,Raj Kr Singh Suryvanshi Hon'ble Pankaj Bhatia,J.
1. Heard learned counsel for the petitioners.
2. The issue raised in the present petition is similar to the one decided by this Court in Writ - A No.1674 of 2023 (Shyam Ji Tiwari and 2 Ors. v. State of U.P. & 4 Ors.) on 22.02.2023.
3. Thus, following the said judgment and on the same analogy, the present petition also deserves to be decided in a similar manner. Thus, the writ petition is allowed.
4. The benefits as accorded to the petitioners of Writ - A No.1674 of 2023 shall flow in favour of the present petitioners also.
Order Date :- 15.9.2023
akverma
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!