Mohd. Mustafa vs State Of U.P. Thru Prin. Secy. Home ...
2011 Latest Caselaw 2924 ALL

Citation : 2011 Latest Caselaw 2924 ALL
Judgement Date : 21 July, 2011

Allahabad High Court

Mohd. Mustafa vs State Of U.P. Thru Prin. Secy. Home ... on 21 July, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 1922 of 2008
 

 
Petitioner :- Mohd. Mustafa
 
Respondent :- State Of U.P. Thru Prin. Secy. Home & 2 Ors.
 
Petitioner Counsel :- S.K. Pathak
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

The petitioner being similarly situated person claims his entitlement of order dated 6th of October, 2010 passed by this court in writ petition No.13984 of 2008 and other connected matters.

Considering his status, the benefit of the order passed in the above noted writ petition is extended in his favour.

Accordingly the petition is disposed of.

Order Date :- 21.7.2011

Banswar

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