MOHD RIZWAN AND 103 ORS ; ROHIT KUMAR GUPTA AND 34 ORS ; KRISHNA PAL YADAV AND 11 ORS ; SATYENDRA KUMAR SHUKLA AND ANOTHER; INDRA KUMAR OJHA AND 2 ORS ; BHARAT LAL AND ANOTHER; SUDHA DEVI AND 3 ORS ; SEEMA PANDEY; SAUMYA SHUKLA; NARENDRA KUMAR GAUTAM AND 13 ORS Vs STATE OF U.P. Thru Prin. Secy. Basic Edu.Civil Sectt. Lko.& Ors.

Allahabad High Court 5 Mar 2018 SERVICE SINGLE No. - 28222 of 2017, 29147 of 2017, 29843 of 2017, 27700 of 2017, 27814 of 2017, 31123 of 2017, 32039 of 2017, 32254 of 2017, 29834 of 2017, 319 of 2018 (2018) 03 AHC CK 0037
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

SERVICE SINGLE No. - 28222 of 2017, 29147 of 2017, 29843 of 2017, 27700 of 2017, 27814 of 2017, 31123 of 2017, 32039 of 2017, 32254 of 2017, 29834 of 2017, 319 of 2018

Hon'ble Bench

RAJESH SINGH CHAUHAN

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 16, 226, 21A, 243B, 21, 12, 14
  • Right Of Children To Free And Compulsory Education Act, 2009 - Section 23, 29(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2018) 03 AHC CK 0037
  • Coram: RAJESH SINGH CHAUHAN
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 16, 226, 21A, 243B, 21, 12, 14
  • Right Of Children To Free And Compulsory Education Act, 2009 - Section 23, 29(1)
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