Allahabad High Court
Salahudin vs State Of U.P. And 2 Others on 2 July, 2025
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:102894 Court No. - 4 Case :- WRIT - A No. - 7982 of 2025 Petitioner :- Salahudin Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ramesh Kumar Chaurasia Counsel for Respondent :- C.S.C.,Siddharth Singhal Hon'ble Ajit Kumar,J.
Heard learned counsel for the parties and perused the records.
By means of this petition filed under Article 226 of the Constitution, petitioner has prayed for a writ of certiorari to quash the order dated 5th October, 2024 raising a plea that the normalization rules that have been made applicable to the written test held in the matter were not justified.
Learned Standing Counsel submits that the controversy is no more res integra in the light of judgment of this Court in the case of Devendra Kumar Verma v. State of U.P. and others passed in Writ - A No.- 20607 of 2024 decided on 1st April, 2025.
Learned counsel for the petitioner could not dispute the above facts, nor could take any plea that above judgment is distinguishable on law or on facts.
In view of the above, no indulgence can be granted by this Court in such matter.
Thus the writ petition is dismissed in the light of the law laid down in aforesaid quoted authority of this Court.
Order Date :- 2.7.2025 Atmesh