Allahabad High Court
Girish Chandra Pandey And Anr. vs The State Of U.P Thru Principal Secy., ... on 10 March, 2015
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 486 of 2014 Petitioner :- Girish Chandra Pandey And Anr. Respondent :- The State Of U.P Thru Principal Secy., Energy Deptt.,And Anr Counsel for Petitioner :- Sudhir Kumar Singh,Vishal Kumar Upadhyay Counsel for Respondent :- C.S.C,Amit Kr Singh Bhadauriya,Subhash Vidyarthi Hon'ble Pankaj Mithal,J.
Counsel for both the parties agree that the controversy involved in this writ petition is similar and identical on facts and law as that which has been decided in Writ Petition No.460 (S/S) of 2014, Sanjay Batra Vs. State of U.P. and others.
The aforesaid writ petition has been dismissed by me after the hearing the parties by a detailed judgment and order passed today.
In view of above, this writ petition is also dismissed in the same terms and conditions as contained in the above referred judgment.
Order Date :- 10.3.2015 piyush