Allahabad High Court
Sohan Lal And 2 Ors. vs State Of U.P. Thru Secy.Deptt.Of ... on 24 July, 2023
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:48402 Court No. - 7 Case :- WRIT - A No. - 25471 of 2016 Petitioner :- Sohan Lal And 2 Ors. Respondent :- State Of U.P. Thru Secy.Deptt.Of Agricultural Edu.Lko.Andors. Counsel for Petitioner :- Balram Yadava Counsel for Respondent :- C.S.C.,Satyanshu Ojha,Uttam Kumar Verma Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioners, learned Standing Counsel for the respondent no. 1 and Shri Uttam Kumar Verma, learned counsel for the respondents no. 2 to 5.
There is consensus at the bar that the matter in issue is squarely covered by judgement of this Court passed in Writ A No. 5662 of 2018 in re: Shiv Prasad vs State of U.P. and others and the petitioners in the instant writ petition may be granted the same benefit.
Accordingly, the writ petition is disposed of.
It is provided that the petitioners in the writ petition will be entitled to the benefit of the order passed in Writ A No. 5662 of 2018 in re: Shiv Prasad vs State of U.P. and others.
Order Date :- 24.7.2023/J.K. Dinkar