Brij Kumar vs State Of U.P. & Others
2011 Latest Caselaw 5260 ALL

Citation : 2011 Latest Caselaw 5260 ALL
Judgement Date : 19 October, 2011

Allahabad High Court

Brij Kumar vs State Of U.P. & Others on 19 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 60691 of 2011
 

 
Petitioner :- Brij Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sanjay Kumar Mishra
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is claiming re-physical standard test.

Learned counsel for the petitioner is not able to show any provision for the re-physical standard test.

In the absence of any such provision, no direction can be issued. The writ petition fails and is accordingly, dismissed.

Order Date :- 19.10.2011

R./

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