Amar Nath Tiwari And Anr. vs State Of U.P. Thorugh Its ...
2012 Latest Caselaw 5365 ALL

Citation : 2012 Latest Caselaw 5365 ALL
Judgement Date : 30 October, 2012

Allahabad High Court

Amar Nath Tiwari And Anr. vs State Of U.P. Thorugh Its ... on 30 October, 2012

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- SERVICE SINGLE No. - 4541 of 2011
 

 
Petitioner :- Amar Nath Tiwari And Anr.
 
Respondent :- State Of U.P. Thorugh Its Secy.Secondary Edu.Lucknow And Ors
 
Petitioner Counsel :- Mahendra Singh Rathore
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shabihul Hasnain,J.

Heard learned counsel for the petitioner.

Learned counsel for the petitioner restricts his prayer to the extent that his representation, annexed as Annexure No. 12 may be decided by the opposite parties.

Without entering into the merits of the case, court directs the opposite party no. 5 to decide the representation of the petitioner, annexed as Annexure no. 12 to the writ petition, by a reasoned and speaking order in accordance with law in a month from the date a certified copy of this order is placed before him.

With the above observation the writ petition is finally disposed of.

Order Date :- 30.10.2012/Om.