BASIC SHIKSHA ADHIKARI Vs. ANUSUIYA SHARMA

JUDGEMENT

(1.) Heard Sri J.N. Maurya learned Chief Standing Counsel along with Sri Suresh Kumar Maurya learned counsel for the appellant.

(2.) List has been revised. None appears for the respondents.

(3.) Present intra-court appeal arises from the judgment and order of the learned single Judge dtd. 20/3/2024 passed in Writ-A No. 2941 of 2020 (Anusuiya Sharma v. State of U.P. and others) and connected writ petition, whereby the learned single Judge has allowed the writ petition on the following terms: