Anil Kumar, J. - (1.) BY means of the present writ petition, the order dated 03.07.2008 (Annexure -3) passed by Superintendent of Police, Azamgarh is under challenge. Heard Sri Surendra Kumar, learned Counsel for the petitioner and learned Standing Counsel.
(2.) SRI Surendra Kumar, learned Counsel for the petitioner submits that the order dated 03.07.2008 (Annexure -3) which is under challenge in the present writ petition was also challenged by Sri Vinod Kumar Singh before this Court by means of Writ Petition No. 43442 of 2008, allowed by means of the order dated 21.10.2009. In addition to the abovesaid, it is also submitted by the learned Counsel for the petitioner that one Sri Ram Karan Yadav C.P. No. 882 who was working along with the petitioner, against him the order dated 03.07.2008 has been passed he challenged the said order by means of Writ Petition No. 34417 of 2008 (Ram Karan Yadav CP No. 882 v. Superintendent of Police and Ors.) and by order dated 26.10.2009 this Court has granted him the benefit of the order dated 21.10.2009 passed in the case of Vinod Kumar Singh.
(3.) HE further submits that the case of the petitioner is identically similar and stands on the same footing as the case of Vinod Kumar Singh was so the petitioner should also be given benefit of the said order dated 21.10.2009 passed in the case of Vinod Kumar Singh (Supra).;