Balkishan vs State Of U.P. And Others
2011 Latest Caselaw 4244 ALL

Citation : 2011 Latest Caselaw 4244 ALL
Judgement Date : 30 August, 2011

Allahabad High Court

Balkishan vs State Of U.P. And Others on 30 August, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 45526 of 2011
 

 
Petitioner :- Balkishan
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Manoj Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vikram Nath,J.

Sri Teerath Raj Shukla, learned Standing Counsel upon instruction received from the Police Headquarters has informed that the training for which the petitioner is seeking a mandamus is not going to benefit the petitioner in any manner. The absence of the training also will not adversely affect his carrier.

Photostat copy of the instruction received by Sri Shukla, learned Standing Counsel is retained on record.

In that view of the matter, the Court is not inclined to entertain this writ petition.

Accordingly, the writ petition is dismissed.

Order Date :- 30.8.2011

Abhishek Sri.

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