Allahabad High Court
Anshika Yadav Thru. Father Puttan Lal ... vs U.O.I. Thru. Chief Secy. Of Deptt. ... on 18 September, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:59627 Court No. - 8 Case :- WRIT - C No. - 7591 of 2023 Petitioner :- Anshika Yadav Thru. Father Puttan Lal And Another Respondent :- U.O.I. Thru. Chief Secy. Of Deptt. Ministry Of Education,New Delhi And 4 Others Counsel for Petitioner :- Krishna Gopal,Arun Kumar Counsel for Respondent :- A.S.G.I.,Nishant Shukla Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the parties.
This writ petition has been filed by the petitioner with the following prayer:
"(i) To issue a writ, order or direction in the nature of mandamus to opposite party nos. 1 to 5 to decide the application/representation dated 27.08.2023 as well as amended/recitifying the said error and took the admission of the applicant's children opposite party no. 2 to 5 contained as Annexure No. 1 to 3 to this writ petition in the interest of justice."
It is informed by the learned counsel for the petitioners that the admission has been granted by the respondent no. 4 and 5.
In view thereof, the present writ petition is disposed of with an observation that the petitioners shall be continued in the school in accordance with law.
Order Date :- 18.9.2023 Arun