Allahabad High Court
C/M Basmati Shiksha Niketanand Another vs State Of U.P. And 2 Others on 15 March, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 3743 of 2021 Petitioner :- C/M Basmati Shiksha Niketanand Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Shiva Nand Pandey Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Learned counsel for the petitioners prays for and is granted liberty to have the instant petition dismissed as withdrawn subject to rights being reserved to assail the Government Order of 14 July 2020 as well as the statutory amendments introduced in 2017 and which were noticed by the Court in its decision rendered in Jai Ram Singh And 11 Others v. State of U.P. And 3 Others [2019 (6) ADJ 255].
Order accordingly.
Order Date :- 15.3.2021 faraz