Ram Bilas vs State Of U.P. & Others
2013 Latest Caselaw 734 ALL

Citation : 2013 Latest Caselaw 734 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Ram Bilas vs State Of U.P. & Others on 10 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1457 of 1994
 

 
Petitioner :- Ram Bilas
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.S. Pandey,Dr. L.P. Misra,P.K Jaiswal,Riyaz Ahmad,Sangram Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the parties are directed to prepare a short date-wise synopsis of the government orders and circulars under which the grant-in-aid to the primary section and direction for adjustment of teachers in the institution concerned who have done B.T.C. Training by correspondence instead of sending them to another institution were extended.

Put up on 12.4.2013.

Order Date :- 10.4.2013

R.U.

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