Allahabad High Court
Ajeet Kumar Srivastava vs State Of U.P. And 2 Others on 13 July, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - A No. - 5146 of 2020 Petitioner :- Ajeet Kumar Srivastava Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Shivendu Ojha,Radha Kant Ojha (Senior Adv),Shatrughan Sonwal Counsel for Respondent :- C.S.C.,Siddharth Singhal Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Siddharth Singhal, learned counsel for the Commission, respondent no. 3.
Counsel for the petitioner states that in a similar matter this Court has passed an order on 08.07.2020 in Writ-A No. 4307 of 2020 (Ambrish Kumar Singh and 20 others vs. State of U.P. and 2 others). He further prays that the petitioner is entitled to the same benefit as recorded to the similarly placed persons whose rights have been adjudicated in Writ-A No. 4307 of 2020.
Considering the fact that the petitioners in Writ-A No. 4307 of 2020 are similarly placed and the controversy has already been decided, the order dated 08.07.2020 passed in Writ-A No. 4307 of 2020 (Ambrish Kumar Singh and 20 others vs. State of U.P. and 2 others) shall also apply to the benefit of the petitioner if the petitioner is otherwise eligible meaning thereby the direction contained in the said order shall apply to the petitioner in the present case.
The writ petition is disposed off in terms of the said order dated 08.07.2020.
Copy of the order down loaded from the official website of the Allahabad High Court shall be accepted as a true copy of this order.
Order Date :- 13.7.2020 Puspendra