Smt Khushboo Sharma vs Union Of India And 5 Others
2024 Latest Caselaw 38136 ALL

Allahabad High Court

Smt Khushboo Sharma vs Union Of India And 5 Others on 19 November, 2024

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:180614
 

 
Court No. - 7
 

 
Case :- WRIT - A No. - 17006 of 2024
 

 
Petitioner :- Smt Khushboo Sharma
 
Respondent :- Union Of India And 5 Others
 
Counsel for Petitioner :- Neeraj Kumar Pandey
 
Counsel for Respondent :- A.S.G.I.,C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.
 

1. Heard Sri Neeraj Kumar Pandey, learned counsel for petitioner, Sri Arvind Singh, learned counsel for respondent no. 1 and Sri R.S. Umrao, learned standing counsel for State-respondents

2. Learned counsel for petitioner submitted that present controversy is squarely covered with the judgment of Lucknow Bench of this Court passed in Jyotsna Singh vs. Union of India Thru. Ministry of Women and Child Development New Delhi and 5 others; Neutral Citation No. -2024:AHC-LKO:65918 (Writ-A No. 5250 of 2024 along with connected matters) decided on 23.09.2024, therefore, this petition may also be disposed of on same terms.

3. Learned counsels for respondents could not dispute the aforesaid facts.

4. Accordingly, writ petition is disposed of in terms of judgment dated 23.09.2024 of Lucknow Bench of this Court passed in Jyotsna Singh (Supra).

Order Date :- 19.11.2024

Sartaj