Dev Nandan Singh vs State Of U.P Thru. Addl. Chief Secy. ...
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Allahabad High Court

Dev Nandan Singh vs State Of U.P Thru. Addl. Chief Secy. ... on 2 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:34277
 
Court No. - 6
 

 
Case :- WRIT - A No. - 891 of 2024
 

 
Petitioner :- Dev Nandan Singh
 
Respondent :- State Of U.P Thru. Addl. Chief Secy. Deptt. Of Finance Lko. And 3 Others
 
Counsel for Petitioner :- Shivendra S Singh Rathore,Sachin Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioner as well as Shri Sandeep Sharma, learned Standing counsel appearing on behalf of all the respondents.

There is a consensus at Bar that the matter is squarely covered by the judgment of this Court passed in Writ A No.338 of 2024 in Re: Arvind Kumar Singh Vs. State of U.P. and Others decided on 23.01.2024.

Keeping in view of the aforesaid consensus, the writ petition is allowed. The order impugned dated 25.07.2022 and the consequential recovery order dated 26.04.2023, copies of which are annexure Nos. 1 & 2 to the petition respectively, are quashed.

Consequences to follow.

Order Date :- 2.5.2024

S. Shivhare