Manoj Kumar Pathak vs State Of U.P.Through Prin. Secy. ...
2013 Latest Caselaw 2406 ALL

Citation : 2013 Latest Caselaw 2406 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Manoj Kumar Pathak vs State Of U.P.Through Prin. Secy. ... on 20 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 386 of 2011
 

 
Petitioner :- Manoj Kumar Pathak
 
Respondent :- State Of U.P.Through Prin. Secy. Deptt. Of Home U.P.Civil
 
Petitioner Counsel :- Nishant Srivastava,Komal Prasad Tiwari,M.P.Raju,Rama Kant Dixit,Vivek Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner wants to withdraw this petition with liberty to the petitioner to file an appeal under Rule 20 of U.P. Police Officers (Subordinate Ranks) Rules 1991.

In view of above, this petition is dismissed as withdrawn with liberty, as prayed for.

Order Date :- 20.5.2013

A.Nigam

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