C/M Tikri Khurd Adarsh Madhyamik ... vs State Of U.P. And Others
2011 Latest Caselaw 5777 ALL

Citation : 2011 Latest Caselaw 5777 ALL
Judgement Date : 15 November, 2011

Allahabad High Court

C/M Tikri Khurd Adarsh Madhyamik ... vs State Of U.P. And Others on 15 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 40034 of 2009
 

 
Petitioner :- C/M Tikri Khurd Adarsh Madhyamik Vidyalaya Samiti & Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.M.G. Asghar,V.M. Zaidi
 
Respondent Counsel :- C.S.C.,G.K. Singh,V.K. Singh
 

 
Hon'ble V.K. Shukla,J.

After the matter has been heard at some length, the Court feels that the records, on the basis of which impugned decision in question has been taken, should be produced before the Court. Both the Committee of Management of the institution, in whose possession records are, as well as State respondents, are directed to ensure that the records in question are produced before the Court on the next date fixed.

List this matter on 01.12.2011.

Order Date :- 15.11.2011

SRY

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