ASHUTOSH PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) The Special Appeal arises in respect of a judgment and order dated 10th January, 2019 passed by a learned Single Judge in Writ - A No. 341 of 2019 (Ashutosh Pandey Vs. State of U.P. and 3 others). By the impugned judgment and order the learned Single Judge proceeded to dismiss the writ petition for the reasons stated therein.

(2.) The instant appeal has been preferred by the writ petitioner.

(3.) The only question which arose for consideration before the learned Single Judge was whether a Division Bench judgment of this Court in State of U.P. and others Vs. Kuldeep Thakur reported in 2017 (4) ADJ 94 (DB) (LB), will be applicable in the writ petitioner's case or not.