Shesh Nath Maurya And Others vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Shesh Nath Maurya And Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 31 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:42155
 
Court No. - 6
 

 
Case :- WRIT - A No. - 4552 of 2024
 

 
Petitioner :- Shesh Nath Maurya And Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Medical Health And Family Welfare And 8 Others
 
Counsel for Petitioner :- Shailendra Dwivedi,Piyush Mishra
 
Counsel for Respondent :- C.S.C.,A.S.G.I.,Puneet Chandra
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioners, learned Standing counsel appearing on behalf of respondent Nos.1, 5, 6, 7 & 8, Shri Anand Dwivedi, learned counsel appearing for the respondent Nos.2 & 3 and Shri Mohit Chandra, Advocate holding for Shri Puneet Chandra, learned counsel for the respondent No.4.

There is a consensus at Bar that the matter in issue is squarely covered by the judgment of this Court passed in a bunch of petitions leading being Writ A No.1453 of 2014 in Re: Shiv Pratap Maurya and 667 Ors. Vs. State of U.P. and Ors. decided on 20.03.2024, a copy of which is annexure 6 to the petition.

Considering the aforesaid consensus, the writ petition is allowed.

It is provided that the petitioners of the instant case shall also be provided the benefit of the judgment of this Court in the case of Shiv Pratap Maurya (supra).

Order Date :- 31.5.2024

S. Shivhare