Narendra Kumar Singh vs State Of U.P. Through Secy. ...
2011 Latest Caselaw 4566 ALL

Citation : 2011 Latest Caselaw 4566 ALL
Judgement Date : 9 September, 2011

Allahabad High Court

Narendra Kumar Singh vs State Of U.P. Through Secy. ... on 9 September, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 6218 of 2011
 

 
Petitioner :- Narendra Kumar Singh
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. U.P. Lko. & Ors.
 
Petitioner Counsel :- Girish Chandra Verma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Petitioner's case is that he has been restrained from working as An Assistant Teacher in Yug Nirman inter College, Haraq Barabanki. For redressal of his grievance the petitioner has already represented to the District Inspector of Schools,Barabanki.

Therefore, without entering into merits of the case the writ petition is disposed of finally with direction to opposite party no. 2 to take a decision in the matter within one month after receipt of a certified copy of this order.

Order Date :- 9.9.2011

Tripathi

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