Allahabad High Court
Khushboo Pandey vs State Of U.P. And 2 Others on 6 August, 2021
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- WRIT - C No. - 3286 of 2021 Petitioner :- Khushboo Pandey Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Anuj Bajpai Counsel for Respondent :- C.S.C.,Rohit Pandey Hon'ble Suneet Kumar,J.
Heard the learned counsel for the parties and perused the record.
Learned counsels for the respective parties submit that the instant petition is covered by the decision rendered by this Court in Khushboo Singh and 2 others v. State of U.P. and 3 others, (Writ-C No. 2996 of 2020) decided on 5 February 2020. They submit that petition may be disposed of in terms of the aformentioned case.
The relevant paragraph of the order is extracted:
"In that view of the matter, this writ petition stands allowed with a direction upon respondents to treat the petitioners' admission as valid and to allow them to pursue their B.Ed. course for which admission has already been granted to them and fee was also deposited. The returned amount shall be deposited by way of a bank draft to the college concerned, alongwith certified copy of this order, within a week from today."
Accordingly, the writ petition is allowed in terms of the decision rendered in Khushboo Singh (supra).
Order Date :- 6.8.2021 Mukesh Kr.