Allahabad High Court
Aparna Tripathi vs State Of U.P. Thru. Addl. Chief Secy. ... on 30 January, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 799 of 2023 Petitioner :- Aparna Tripathi Respondent :- State Of U.P. Thru. Addl. Chief Secy. Secondary Edu. Dept. Lko. And 6 Others Counsel for Petitioner :- Rakesh Kumar Tripathi,Puneet Tripathi Counsel for Respondent :- C.S.C.,Raj Kr Singh Suryvanshi Hon'ble Pankaj Bhatia,J.
The issue raised in the present petition has already engaged the attention of this Court in Writ - A No.8883 of 2022 (Reeta Tandon v. State of U.P. & Ors.) and the Court has already reserved the judgment.
In view thereof, the judgment is reserved in the present case also.
The parties shall maintain status quo with regard to the appointment as on date till the delivery of the judgment.
Order Date :- 30.1.2023 nishant