Harivilas Singh vs The State Of U.P. And Others
2011 Latest Caselaw 5634 ALL

Citation : 2011 Latest Caselaw 5634 ALL
Judgement Date : 9 November, 2011

Allahabad High Court

Harivilas Singh vs The State Of U.P. And Others on 9 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64046 of 2011
 

 
Petitioner :- Harivilas Singh
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- S.D.S.Jadaun
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By means of the present writ petition, the petitioner is challenging the appellate order against which the petitioner has an alternative remedy of revision under Rule 20 of the U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991.

Accordingly, the writ petition is dismissed on the ground of alternative remedy.

Order Date :- 9.11.2011

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