Virendra Kumar Shukla vs State Of U.P. Thru. Prin. Secy. ...
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Allahabad High Court

Virendra Kumar Shukla vs State Of U.P. Thru. Prin. Secy. ... on 12 November, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:74607
 
Court No. - 5
 

 
Case :- WRIT - A No. - 452 of 2024
 

 
Petitioner :- Virendra Kumar Shukla
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. Lko And 5 Others
 
Counsel for Petitioner :- Alok Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.
 

Heard Shri Alok Kumar Tripathi, learned counsel appearing for the petitioner and Shri Pradeep Kumar Pandey, learned Standing Counsel appearing for respondent nos. 1 to 5.

Despite the notice having been issued to respondent no. 6, nobody has responded on his behalf. As per the Office Report dated 06.03.2024, the service of notice is deemed sufficient upon the respondent no. 6. Thus, this Court proceeds to hear and decide the matter finally.

There is a consensus at the bar that the matter in issue is squarely covered by the judgement and order of this Court passed in a bunch of writ petitions leading being Writ - A No. 8517 of 2023 in re: Tirthraj Vs. State Of U.P. Thru. Secy. Secondary Education Lko. And 4 Others decided on 17.05.2024 (Neutral Citation No. - 2024:AHC-LKO:36779).

Considering the aforesaid consensus, the writ petition is allowed.

It is provided that the petitioner in this writ petition would be entitled to the benefit of the judgment passed in the case of Tirthraj (Supra).

Order Date :- 12.11.2024

Mohit Singh/-