AKHILESH KUSHWAHA AND 8 OTHERS Vs. STATE OF U P AND 5 OTHERS
LAWS(ALL)-2016-1-317
HIGH COURT OF ALLAHABAD
Decided on January 19,2016

Akhilesh Kushwaha And 8 Others Appellant
VERSUS
State Of U P And 5 Others Respondents

JUDGEMENT

- (1.) Heard Sri Bhaskar Srivastav, learned counsel holding brief of Sri Kartikeya Saran for the petitioner, Sri K.S.Kushwaha, learned counsel for the respondent no.6 and Sri Amar Nath Singh, learned Standing Counsel for the respondents no.1 to 5.
(2.) The petitioners, who are 9 in number, are seeking quashing of the order dated 17.6.2015.
(3.) Both the learned counsel for the parties state that the controversy in this writ petition has come up before this Court in Writ Petition No.61619 of 2015, Bhairav Nath Singh and others vs. State of U.P. and others in which also the aforesaid order dated 17.6.2015 was quashed by order of the court dated 26.11.2015 and the matter was remitted to the respondent no.1, Secretary, Vocational Education & Sill Development, U.P. , Lucknow to reexamine the matter and pass fresh order.;


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