NEEBU RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner has drawn attention of this Court towards Annexure no. 7 whereby this Court has decided Service Single No. 4849 of 2013 (Jamuna Deen Awasthi v. State of U.P. and others) vide judgment and order dated 15.9.2017, for the brevity the aforesaid order dated 15.9.2017 is being produced as under :

(3.) The contention of learned counsel for the petitioner is that this writ petition being identical with the aforesaid writ petition, therefore, this writ petition may be decided in terms of judgment and order dated 15.9.2017.