Rajesh Kumar Pandey vs State Of U.P. Thru Secy. Basic ...
2013 Latest Caselaw 696 ALL

Citation : 2013 Latest Caselaw 696 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Rajesh Kumar Pandey vs State Of U.P. Thru Secy. Basic ... on 10 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 9700 of 2006
 

 
Petitioner :- Rajesh Kumar Pandey
 
Respondent :- State Of U.P. Thru Secy. Basic Education & 3 Ors.
 
Petitioner Counsel :- Dharam Raj Mishra,Amrendra Nath Tripathi
 
Respondent Counsel :- C.S.C.,Ghaus Beg
 

 
Hon'ble Pankaj Mithal,J.

The second part of the paragraph 3 of the order dated 2.4.2013 beginning with "there is no discrepancy" and ending with "fake document" be deleted and substituted as follows:-

"No discrepancy in the procedure followed for appointment of the petitioner has been pointed out except that the letter appointing Basic Shiksha Adhikari as an observer is a fake document".

In addition to the above in the last but one paragraph the word District Inspector of Schools be deleted and substituted by District Basic Education Officer.

Application no. 34025 of 2013 is allowed.

Order Date :- 10.4.2013

SKS