Akanksha Tiwari And Others vs The State Of U.P. Thru Secy. And ...
2011 Latest Caselaw 6491 ALL

Citation : 2011 Latest Caselaw 6491 ALL
Judgement Date : 14 December, 2011

Allahabad High Court

Akanksha Tiwari And Others vs The State Of U.P. Thru Secy. And ... on 14 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 72394 of 2011
 

 
Petitioner :- Akanksha Tiwari And Others
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Radha Kant Ojha,Dharmendra Singh
 
Respondent Counsel :- C.S.C.,J.N. Maurya,Neeraj Tiwari
 

 
Hon'ble Rajes Kumar,J.

The petitioners' grievance is that though the result of number of the students of B.Ed. Course-2008-09 have been declared but the result of the petitioners has not been declared. No reason whatsoever has been communicated to the petitioners till date.

Sri Neeraj Tiwari, learned counsel for the University may seek instruction.

Put up on 16.12.2011 as fresh.

Order Date :- 14.12.2011

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