Ashutosh Kumar Tewari vs State Of U.P. Thru Secy. Home & 3 ...
2011 Latest Caselaw 4387 ALL

Citation : 2011 Latest Caselaw 4387 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Ashutosh Kumar Tewari vs State Of U.P. Thru Secy. Home & 3 ... on 6 September, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 4176 of 2008
 

 
Petitioner :- Ashutosh Kumar Tewari
 
Respondent :- State Of U.P. Thru Secy. Home & 3 Ors.
 
Petitioner Counsel :- Anurag Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

The controversy involved in the matter has already been settled by this Court in Civil Miscellaneous Writ Petition no. 29068 of 2003 and other connected matters.

Therefore, I am of the view that petitioner is entitled to claim the benefit of the said order and he is permitted to do so.

With the aforesaid observation/direction, the writ petition is disposed of finally.

Order Date :- 6.9.2011

Amit/*

Download the LatestLaws.com Mobile App