BASANT KUMAR Vs. STATE OF U.P. THROUGH SECY. BASIC EDU. LKO. & ORS.

JUDGEMENT

(1.) HEARD Sri Ram Vijay Yadav, learned counsel for petitioners, learned State counsel, Sri R.P. Verma, learned counsel appearing on behalf of opposite no.4 and perused the records.

(2.) LEARNED counsel for petitioners submits that the controversy involved in the present case is squarely covered by a decision of this Court dated 16.08.2011 passed in Writ Petition No. 5084 (SS) of 2011 (Pratibha Dwivedi Vs. State of U.P. and others), the operative portion of the same on reproduction reads as under:

(3.) LEARNED counsel for petitioners further submits that present writ petition may be allowed in terms of aforesaid orders.