Mohammad Nazar Khan S/O Meharban ... vs State Of U.P. Thru Secy. Gramya ...
2012 Latest Caselaw 537 ALL

Citation : 2012 Latest Caselaw 537 ALL
Judgement Date : 19 April, 2012

Allahabad High Court

Mohammad Nazar Khan S/O Meharban ... vs State Of U.P. Thru Secy. Gramya ... on 19 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1932 of 2008
 

 
Petitioner :- Mohammad Nazar Khan S/O Meharban Khan
 
Respondent :- State Of U.P. Thru Secy. Gramya Vikas & Ors.
 
Petitioner Counsel :- M.S. Rathore
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel is directed to seek instruction as to whether a representation dated 30.10.1996, as contained in Annexure-15 to the writ petition, was preferred or not by the petitioner before the Tribunal in the claim petition.

List in the month of July, 2012.

Order Date :- 19.4.2012

Tanveer/Suresh

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