Anil Kumar vs State Of U.P. Thru Secreatry ...
2014 Latest Caselaw 836 ALL

Citation : 2014 Latest Caselaw 836 ALL
Judgement Date : 11 April, 2014

Allahabad High Court

Anil Kumar vs State Of U.P. Thru Secreatry ... on 11 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 4992 of 2006
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P. Thru Secreatry Education Seconbdary & 4 Ors
 
Counsel for Petitioner :- Vijay Kumar Mishra,H.G S Parihar
 
Counsel for Respondent :- C S C,H S Jain
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The instant writ petition has been listed in the cause list under the heading "likely to be infructuous" and objections, if any, may be filed in the Registry Section.

Case called out.

An objection has been raised by the learned counsel for the petitioner that the instant writ petition has not become infructuous.

In view of the above, list this case for hearing before appropriate Court.

Order Date :- 11.4.2014

Tanveer/-

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