Manish Kumar vs The State Of U.P Thru Principal ...
2011 Latest Caselaw 4358 ALL

Citation : 2011 Latest Caselaw 4358 ALL
Judgement Date : 5 September, 2011

Allahabad High Court

Manish Kumar vs The State Of U.P Thru Principal ... on 5 September, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 5981 of 2011
 

 
Petitioner :- Manish Kumar
 
Respondent :- The State Of U.P Thru Principal Secy., Edu., Basic And Ors.
 
Petitioner Counsel :- Amitabh Kumar Rai
 
Respondent Counsel :- C.S.C,D.R Misra
 

 
Hon'ble Shri Narayan Shukla,J.

Mr. D.R.Misra, learned Advocate put in appearance on behalf of opposite parties 4 and 5.

The petitioner claims benefit of judgment and order dated 16.8.2011 passed by this Court in writ petition no. 5084 (S/S) of 2011.

Considering the facts as well as the status of the petitioner, the benefit of judgment and order dated 16.8.2011 passed in the above noted writ petition is extended to the present petitioner also.

In this manner, the writ petition is disposed of finally with a direction to the respondents to consider the petitioner's candidature for sending in the training on the basis of the principles laid down in the aforesaid writ petition.

Order Date :- 5.9.2011

Amit/*