Nanhe Singh vs State Of U.P. Thru' The Secretary, ...
2012 Latest Caselaw 5493 ALL

Citation : 2012 Latest Caselaw 5493 ALL
Judgement Date : 6 November, 2012

Allahabad High Court

Nanhe Singh vs State Of U.P. Thru' The Secretary, ... on 6 November, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 58154 of 2012
 

 
Petitioner :- Nanhe Singh
 
Respondent :- State Of U.P. Thru' The Secretary, And Others
 
Petitioner Counsel :- Harishchandra Dwivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

The dispute in the present petition is about the date of birth of the petitioner. The High School marksheet was not enclosed by the petitioner with the application form filed by him for withdrawal of the money. A marksheet has now been enclosed as Annexure-4 to the writ petition.

Learned Standing Counsel appearing for the respondents shall seek instructions from the Board of High School and Intermediate Education as to whether the marksheet enclosed with the writ petition is correct and whether the date of birth is correctly mentioned in this marksheet.

Place this petition as fresh on 9th November, 2012.

Order Date :- 6.11.2012