Subhashini Tomar And 15 Others vs State Of U.P. Thru. Prin. Secy. Medical ...
2024 Latest Caselaw 20340 ALL

Allahabad High Court

Subhashini Tomar And 15 Others vs State Of U.P. Thru. Prin. Secy. Medical ... on 31 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:41629
 

 
Court No. - 20
 

 
Case :- WRIT - C No. - 5032 of 2024
 

 
Petitioner :- Subhashini Tomar And 15 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Medical Edu. Training Govt. Of U.P. Lko. And 5 Others
 
Counsel for Petitioner :- Vivek Pandey,Mahima Dixit
 
Counsel for Respondent :- C.S.C.,Akhilesh Kumar Srivastava,Gyanendra Kumar Srivastava
 

 
Hon'ble Shree Prakash Singh,J.
 

Learned counsel for the petitioners has filed a defective affidavit in support of this writ petition, which is not permissible under the rules of the court.

In view of aforesaid, the writ petition is dismissed with liberty to the petitioners to file a fresh petition at an appropriate stage.

Sri Akhilesh Kumar Srivastava, Advocate and Sri Gyanendra Kumar Srivastava, Advocate, are present for the opposite parties.

Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the petitioners forthwith.

Order Date :- 31.5.2024

AKS