Allahabad High Court
Smt. Saroj Yadav vs State Of U.P. And Another on 31 March, 2023
Bench: Pritinker Diwaker, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- WRIT - C No. - 9518 of 2023 Petitioner :- Smt. Saroj Yadav Respondent :- State of U.P. and Another Counsel for Petitioner :- Vipin Kumar Counsel for Respondent :- C.S.C.,Avadhesh Narayan Dubey,Pawan Kumar Singh Hon'ble Pritinker Diwaker,Chief Justice Hon'ble Saumitra Dayal Singh,J.
Sri Vipin Kumar, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Avadhesh Narayan Dubey, learned counsel for respondent no. 2.
At the outset, it has been stated at the Bar that the controversy involved in the present case is squarely covered by a decision passed by this Court on 01.02.2023 in Writ C No. 3401 of 2023 (Sunil Kumar Yadav Vs. State of U.P. and Another).
Accordingly, present petition is also disposed of in the same terms.
Learned counsel for the petitioner also undertakes that the petitioner shall abide by final outcome of Special Leave Petition (Civil) No. 20258 of 2018 (Sri Ram Educational & Charitable Trust Vs. Vice Chairman, Muzaffarnagar Development Authority & Others).
Order Date :- 31.3.2023 RK (S.D. Singh, J) (Pritinker Diwaker, CJ)