Smt. Kanchan Bhardwaj vs State Of Uttar Pradesh And 4 Others
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Allahabad High Court

Smt. Kanchan Bhardwaj vs State Of Uttar Pradesh And 4 Others on 2 January, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:360
 
Court No. - 36
 

 
Case :- WRIT - A No. - 21294 of 2023
 

 
Petitioner :- Smt. Kanchan Bhardwaj
 
Respondent :- State Of Uttar Pradesh And 4 Others
 
Counsel for Petitioner :- Anurag Shukla,Kamal Pati Shukla
 
Counsel for Respondent :- C.S.C.,Gaurav Bishan
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard Sri Anurag Shukla, learned counsel for petitioner and Sri Gaurav Bishan, learned counsel for respondents.

2. Learned counsel for parties have fairly submitted that this writ petition may be disposed of in terms of judgment passed in Usha Rani vs. State of U.P. and others, Writ A No. 17399 of 2019 dated 07.11.2019, order of which is annexed as Annexure-10 and that grievance of petitioner will be considered in light of aforesaid judgment.

3. This writ petition is disposed of with a direction that Authority concerned will consider the grievance of petitioner expeditiously in terms of aforesaid judgment in accordance with law.

Order Date :- 2.1.2024

N. Sinha