Veer Bhan Singh & 2 Ors. vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3504 ALL

Citation : 2012 Latest Caselaw 3504 ALL
Judgement Date : 13 August, 2012

Allahabad High Court

Veer Bhan Singh & 2 Ors. vs State Of U.P. Through Prin. Secy. ... on 13 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4209 of 2012
 

 
Petitioner :- Veer Bhan Singh & 2 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Edu. Lko. & Ors.
 
Petitioner Counsel :- D.K.S.Chauhan
 
Respondent Counsel :- C.S.C.,Ghaus Beg
 

 
Hon'ble Ajai Lamba,J.

Learned counsel is unable to Assist the court. He has not been able to show as to how rights of the petitioner have been adversely affected or which rule/government instructions have been violated.

List after four weeks.

At this stage, Sri Ghaus Beg has put in appearance for respondent no.3.

Order Date :- 13.8.2012

A.Nigam

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