Satish Chandra Tripathi vs State Of U.P. & 4 Others
2013 Latest Caselaw 7530 ALL

Citation : 2013 Latest Caselaw 7530 ALL
Judgement Date : 18 December, 2013

Allahabad High Court

Satish Chandra Tripathi vs State Of U.P. & 4 Others on 18 December, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 69736 of 2013
 

 
Petitioner :- Satish Chandra Tripathi
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- K. Ajit,Pramod Kumar Singh
 
Counsel for Respondent :- C.S.C,K.N. Mishra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri K.N. Mishra, learned counsel for the respondents, states that the petitioner is not a Class I and II Officer and is a Class III employee and, therefore, the petition is cognizable by the learned Single Judge.

On the request of learned counsel for the petitioner, put up tomorrow as fresh.

Order Date :- 18.12.2013

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