Smt. Vandana & 19 Ors. vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3931 ALL

Citation : 2012 Latest Caselaw 3931 ALL
Judgement Date : 3 September, 2012

Allahabad High Court

Smt. Vandana & 19 Ors. vs State Of U.P. Through Prin. Secy. ... on 3 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4616 of 2012
 

 
Petitioner :- Smt. Vandana & 19 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Deptt. Lko. & O
 
Petitioner Counsel :- A.P.Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel contends that a new District namely C.S.M. Nagar was created and computer code for the same was changed. The petitioners applied as per the codes provided.

Let notice be issued to respondent nos.2 and 4, returnable in four weeks.

This court has been informed that respondents 1, 3 and 5 have been served through their counsel.

Order Date :- 3.9.2012

A.Nigam

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