Radhey Ram Pal And Another vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 971 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 391 of 2014
 

 
Appellant :- Radhey Ram Pal And Another
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Appellant :- Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.,R.P. Shukla,V.B. Mishra
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Vivek Kumar Birla,J.

The only issue is about the genuineness of the certificate which are in favour of the appellant.

Learned counsel appearing for the appellant states that they were allotted Roll Nos. 532 of 1994 and 631 of 1994 for the course Shiksha Shasti (B.Ed.) from Sampurnanand Vishwavidyalaya, Varansi.

This is just a factual issue about which two reports of the university are referred but that is seriously disputed . In order to do complete justice Sri V.B. Misra, learned counsel who appeared for respondents is directed to produce before the court tabulation sheet or any other document to demonstrate the allotment of roll number for the aforesaid course in the year 1994.

As requested, put up this matter on 24th April, 2014, as fresh.

Order Date :- 17.4.2014

M.A.A.