SANDIP KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record.

(2.) AT the very outset, learned counsel for the petitioner and the learned Standing Counsel agree that the controversy involved in the present writ petition is fully covered by a decision of this Court dated 23.2.2015 passed in writ petition no. 10590 of 2015 (Khajan Singh vs. State of U.P. and others).

(3.) THE said judgment dated 23.2.2015 is quoted hereinunder: -