Dileep Kumar And 4 Ors. vs State Of U.P.Thru Secy.Basic ...
2024 Latest Caselaw 17618 ALL

Allahabad High Court

Dileep Kumar And 4 Ors. vs State Of U.P.Thru Secy.Basic ... on 16 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:37662
 
Court No. - 20
 

 
Case :- WRIT - A No. - 954 of 2015
 

 
Petitioner :- Dileep Kumar And 4 Ors.
 
Respondent :- State Of U.P.Thru Secy.Basic Edu.Govt.Of Up Civil Sectt.Andors
 
Counsel for Petitioner :- Dharm Raj Misra
 
Counsel for Respondent :- C.S.C.,Jogendra Nath Verma
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioners, learned Standing Counsel for the State-respondents and Sri Ran Vijay Singh, learned counsel appearing for the respondents no. 3 & 4.

Learned counsel for the parties agreed that the controversy involved in the present writ petition is covered by the judgment and order dated 28.2.2018 passed in bunch of writ petitions with leading Writ Petition No.7762 (S/S) of 2017, affirmed by the Division Bench of this Court vide judgment and order dated 05.02.2019 passed in Special Appeal (Defective) No.34 of 2019 (State Of U.P. Thru.Secretary Basic Education & Ors vs. Ravindra Nath Taigor).

In view of the above, the present writ petition is finally disposed of in the same terms with the same directions as has been granted in the aforesaid writ petition.

The order passed by this Court shall abide by the outcome of the Civil Appeal No. 8040 of 2019 pending before Hon'ble the Apex Court.

Order Date :- 16.5.2024

Ram Murti