Constable No. 1050 Sri Niwas ... vs State Of U.P. And Others
2011 Latest Caselaw 3685 ALL

Citation : 2011 Latest Caselaw 3685 ALL
Judgement Date : 10 August, 2011

Allahabad High Court

Constable No. 1050 Sri Niwas ... vs State Of U.P. And Others on 10 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 35872 of 2011
 

 
Petitioner :- Constable No. 1050 Sri Niwas Chauhan And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.P.N.Giri
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

CORRECTION APPLICATION

Allowed.

Learned counsel for the petitioner is permitted to correct the description of petitioner No. 1 from "Head Constable" to only "Constable". Computer Section is also directed to make necessary correction accordingly, in the description of petitioner No.1.

Order Date :- 10.8.2011

SRY

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