Satya Narayan vs State Of U.P. Thru Prin. Secy Basic ...
2012 Latest Caselaw 3224 ALL

Citation : 2012 Latest Caselaw 3224 ALL
Judgement Date : 26 July, 2012

Allahabad High Court

Satya Narayan vs State Of U.P. Thru Prin. Secy Basic ... on 26 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3922 of 2012
 

 
Petitioner :- Satya Narayan
 
Respondent :- State Of U.P. Thru Prin. Secy Basic Education & Others
 
Petitioner Counsel :- Ambrish Kumar Pandey
 
Respondent Counsel :- C.S.C.,Vindhya Vashini
 

 
Hon'ble Ajai Lamba,J.

Learned counsel prays for time to supplement the writ petition by way of filing letter of appointment to demonstrate that the petitioner was appointed by way of regular selection process on a regular post.

List again, when the documents are filed.

Order Date :- 26.7.2012

A.Nigam

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