Km. Babita vs State Of U.P. And Others
2011 Latest Caselaw 6201 ALL

Citation : 2011 Latest Caselaw 6201 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Km. Babita vs State Of U.P. And Others on 28 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 68018 of 2011
 

 
Petitioner :- Km. Babita
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.B. Dubey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner claimed that scholarship has been rejected on the ground that the B.D.O., Barsathi has found her ineligible. The copy of the order has not been annexed along with the writ petition nor it has been challenged.

Learned counsel for the petitioner submitted that the copy of the order has not been provided to the petitioner.

Learned Standing Counsel may seek instruction in the matter.

Put up on 5.12.2011 as fresh.

Order Date :- 28.11.2011

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