Shiv Pujan Ydadav And Others vs State Of U.P. And Others
2011 Latest Caselaw 4251 ALL

Citation : 2011 Latest Caselaw 4251 ALL
Judgement Date : 30 August, 2011

Allahabad High Court

Shiv Pujan Ydadav And Others vs State Of U.P. And Others on 30 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 49616 of 2011
 

 
Petitioner :- Shiv Pujan Ydadav And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Atma Ram Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

For the mandamus to declare the result, the petitioner has filed Writ Petition No. 70033 of 2010 in which mandamus for declaration of the result has been sought.

Put up on Tuesday i.e. on 6.9.2011 as fresh. Meanwhile, learned Standing Counsel may seek instruction in the matter that why the result of the petitioner has not been declared, though the examination was held in 1989.

Order Date :- 30.8.2011

Download the LatestLaws.com Mobile App