Allahabad High Court
Sandhya Verma & Others vs State Of U.P. Thru. Prin. Secy. Basic ... on 26 May, 2020
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?In Chamber Case :- SERVICE SINGLE No. - 119 of 2019 Petitioner :- Sandhya Verma & Others Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Others Counsel for Petitioner :- Amit Kr. Singh Bhadauriya,Rahul Kumar Singh Counsel for Respondent :- C.S.C.,Ajay Kumar And Case :- SERVICE SINGLE No. - 120 of 2019 Petitioner :- Rajbeer Singh And 140 Ors. Respondent :- State Of U.P. Thru Prin.Secy. Basic Education Lko. & Ors. Counsel for Petitioner :- Amit Kr. Singh Bhadauriya,Rahul Kumar Singh Counsel for Respondent :- C.S.C.,Ajay Kumar And Case :- SERVICE SINGLE No. - 121 of 2019 Petitioner :- Janmajay Singh & Ors. Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Ors. Counsel for Petitioner :- Amit Kr. Singh Bhadauriya,Dileep Kumar Mishra,Rahul Kumar Singh Counsel for Respondent :- C.S.C.,Ajay Kumar Hon'ble Manish Kumar,J.
Heard Sri Amit Kr. Singh Bhadauriya, learned counsel for the petitioners, Sri Ajay Kumar, learned counsel the Uttar Pradesh Basic Education Board, Allahabad and Sri Rajvijay Singh, learned Additional Chief Standing Counsel for the State.
In these writ petitions, an urgency application has been moved.
In Writ Petition No. 119 (S/S) of 2019, prayer is made to treat the petitioners as TET qualified as per the Judgment and order dated 06-03-2018 passed by the Hon'ble Single Judge in bunch of writ petitions leading writ petition no. 28222 (S/S) of 2017(Mohd. Rizwan and others Vs. State of U.P. and Others), apart from other prayers.
Today, an affidavit has been filed by Sri Amit Kr. Singh Bhadauriya, learned counsel for the petitioners for declaration of the result enclosing therewith the copy of the Judgment and order dated 20-11-2019 passed in Special Appeal No. 93 of 2018. The said affidavit is taken on record.
Learned counsel for the petitioners has drawn attention of this court that Judgment of learned Single Judge dated 06-03-2018 has been set aside.
Learned Additional Chief Standing Counsel has submitted that in the present writ petitions, neither any prayer nor any pleading has been made for giving benefit of the order dated 20-11-2019 passed in Special Appeal No. 93 of 2018.
At this stage, learned counsel for the petitioner has prayed for withdrawal of these writ petitions with liberty to file fresh writ petitions.
Aforesaid prayer made by learned counsel for the petitioners is allowed and all these writ petitions are dismissed as withdrawn with liberty to file fresh writ petitions.
Order Date :- 26.5.2020 AKS