Dinesh Prasad Dwivedi vs Zila Basic Shiksha Adhikari Basti And ...
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Allahabad High Court

Dinesh Prasad Dwivedi vs Zila Basic Shiksha Adhikari Basti And ... on 5 February, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:20502
 
Court No. - 36
 

 
Case :- WRIT - A No. - 20362 of 2000
 

 
Petitioner :- Dinesh Prasad Dwivedi
 
Respondent :- Zila Basic Shiksha Adhikari Basti And Others
 
Counsel for Petitioner :- B.S. Pandey,Ravindra Prakash Srivastava
 
Counsel for Respondent :- C.S.C.,Awadhesh Kumar,B.P.Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard Shri Ravindra Prakash Srivastava, learned counsel for petitioner and Shri Awadhesh Kumar, learned counsel for respondent.

2. Counsels for parties are in agreement that this writ petition may be disposed of in terms of judgment dated 13.8.2012 passed in Jagdamba Prasad Pandey and others Vs. The Board of Basic Shiksha Parishad Allahabad and others (Writ- A No.- 16026 of 2000) and connected matters.

3. It has also submitted that Special Appeal is pending against the aforesaid order and according to instruction no stay has been granted.

4. Accordingly, this writ petition is disposed of in terms of Jagdamba Prasad Pandey and others(supra).

Order Date :- 5.2.2024

Saurabh