LAWS(ALL)-2025-8-38

TANU CHAUDHARY Vs. STATE OF UTTAR PRADESH

Decided On August 29, 2025
Tanu Chaudhary Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri Anil Tiwari, Vijay Gautam, learned Senior Counsels assisted by Sri Kabeer Tiwari, Ms. Atipriya Gautam, Sri Dharmendra Shukla, learned counsel for the petitioners, learned Chief Standing Counsel for the respondent Nos. 1 to 7 and Sri Aishwarya Pratap Singh, learned counsel for the respondent Nos. 8 to 10.

(2.) Present petition has been filed with the following prayers:

(3.) Pleadings have been exchanged between the parties, therefore, with the consent of learned counsel for the parties, writ petitions are being decided at the admission stage itself.