Board Of Basic Education Uttar Pradesh ... vs Meenakshi Sharma And 2 Others
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Allahabad High Court

Board Of Basic Education Uttar Pradesh ... vs Meenakshi Sharma And 2 Others on 17 May, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89195-DB
 
Court No. - 40
 

 
Case :- SPECIAL APPEAL No. - 501 of 2024
 

 
Appellant :- Board Of Basic Education Uttar Pradesh Prayagraj
 
Respondent :- Meenakshi Sharma And 2 Others
 
Counsel for Appellant :- Archana Singh
 
Counsel for Respondent :- Aman Arya
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Anish Kumar Gupta,J.

1. Heard Smt. Archana Singh, learned counsel for the appellant-respondent No.2 and learned counsel for the petitioner-respondent.

2. The present appeal is preferred against judgment and order dated 24.04.2024 passed by learned Singe Juge in Writ-A No.6129 of 2024 (Meenakshi Sharma vs. State of U.P. and 2 others).

3. Smt. Archana Singh, learned counsel for the appellant-respondent at the very outset informs to the court that the order passed by the learned Single Judge dated 24.04.2024 is already complied and an opportunity is already extended to the petitioner as directed by learned Single Judge. She submits that the appellant - respondent No.2 is pressing the present intra-court appeal only on the ground of equity and to address certain observations, which are made in paragraphs-11 and 12 of the judgment passed by learned Single Judge as well as to remove the imposition of costs. She submits that the cost and the observations made in the said paragraphs causes undue hardship to the appellant-respondent No.2 that cannot be remedied.

4. Sri Aman Arya, learned counsel for the respondent-petitioner has no objection.

5. Therefore, the present intra-court appeal is partly allowed. Paragraphs 11 and 12, which impose costs with certain observations, are set aside. The present appeal is accordingly disposed of.

Order Date :- 17.5.2024

NLY