Allahabad High Court
Gudiya Yadav vs State Of U.P. And 3 Others on 3 November, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- WRIT - C No. - 17412 of 2020 Petitioner :- Gudiya Yadav Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ashutosh Mishra Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
Heard counsel for the petitioner and Shri Rohit Pandey representing respondent nos.3 and 4. Shri Rohit Pandey representing respondent nos.3 and 4 has received instructions.
The controversy raised in the present writ petition has already been adjudicated by this Court in Writ Petition No.2996 of 2020 (Khushboo Singh and 02 others Vs. State of U.P. and 03 others), decided on 5.2.2020.
The said fact is not disputed by the counsel for the respondents.
In that view of the matter, this writ petition is disposed of, in terms of the order dated 5.2.2020, passed in Writ Petition No.2996 of 2020.
It has been stated by the counsel for the petitioner that the last date for submission of examination form was 30.9.2020 but the said date lapsed and the petitioner could not submit her examination form without any orders having been passed in the present writ petition.
Considering the circumstances of the case, the Registrar, Chhatrapati Shahuji Maharaj University, Kanpur i.e. respondent no.3 is directed to accept the examination form of the petitioner, in case, the same is submitted by 23.11.2020.
With the above directions, the writ petition is disposed of.
Order Date :- 3.11.2020 Jyotsana