Dinesh Kumar Vishwakarma And 4 Others vs State Of U.P. Thru. Prin. Secy. ...
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Allahabad High Court

Dinesh Kumar Vishwakarma And 4 Others vs State Of U.P. Thru. Prin. Secy. ... on 6 June, 2025

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:34852
 
Court No. - 3
 
Case :- WRIT - A No. - 6646 of 2025
 
Petitioner :- Dinesh Kumar Vishwakarma And 4 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Agriculture Edu. Research U.P. Shasan U.P. Lko. And 2 Others
 
Counsel for Petitioner :- Deep Narayan Tripathi
 
Counsel for Respondent :- C.S.C.,Prashant Kumar Singh
 

 
Hon'ble Abdul Moin,J.
 

Heard Shri Deep Narayan Tripathi, learned counsel appearing for the petitioners, learned Additional Chief Standing Counsel for the respondent no.1 and Shri Gaurav Upadhyay, Advocate holding brief of Shri Satyanshu Ojha, learned counsel for the respondent nos. 2 & 3.

Vakalatnama of Satyanshu Ojha, Advocate on behalf of respondent nos. 2 & 3 is taken on record.

With the consent of learned counsel appearing for the contesting parties, the writ petition is being finally decided.

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 the case of Ram Kishor Yadav & Another Vs. State of U.P. Thru. Its Prin. Secy. Agriculture Edu. And Research Lko. & 2 Others (Neutral Citation No. 2025:AHC-LKO:3993), a copy of which has been filed as part of Annexure No. 9 to the petition.

Accordingly taking into consideration the aforesaid consensus, the present petition is disposed of in light of the aforesaid judgment passed in the case of Ram Kishor Yadav (supra).

It is provided that the petitioners would also be entitled for the benefit of the judgment of Ram Kishor Yadav (supra).

Order Date :- 6.6.2025

Mohit Singh/-