GEETA DEVI GUPTA Vs. STATE

JUDGEMENT

(1.) Heard Sri Abhishek Srivastava, Learned Counsel for Petitioners, learned State counsel and Sri D.R. Mishra, Learned Counsel on behalf of Respondents 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 v. State of U.P. and Ors.), the operative portion of the same on reproduction reads as under:

(3.) Learned Counsel for Petitioners submits that thereafter in view of the judgment given by this Court in the aforesaid writ petition, number of writ petitions were allowed. One of them is Writ Petition No. 6313 (SS) of 2011 (Subhash Chandra and Anr. v. State of U.P. and Ors.) allowed on 12.09.2011, the order passed therein on reproduction reads as under: