Mohd. Ayub Khan vs District Magistrate Hardoi & Ors.
2014 Latest Caselaw 4393 ALL

Citation : 2014 Latest Caselaw 4393 ALL
Judgement Date : 13 August, 2014

Allahabad High Court

Mohd. Ayub Khan vs District Magistrate Hardoi & Ors. on 13 August, 2014

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 4202 of 2014
 

 
Petitioner :- Mohd. Ayub Khan
 
Respondent :- District Magistrate Hardoi & Ors.
 
Counsel for Petitioner :- Arun Kumar Katiyar
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Arun Kumar Katiyar, learned counsel for the petitioner and Sri Ajay Kumar, learned standing counsel for the respondents.

The petitioner is a complainant and has filed this writ petition seeking a direction in the nature of mandamus to the respondents to make enquiries with regard to the respondent no.4, who was appointed on the post of Siksha Mitra in the Primary School, Gram Shiksha Samiti, Gram Panchayat, Mohitpur, District Hardoi in 2006 as stated in para 3 of the writ petition.

This writ petition at the behest of a complainant is not maintainable and is accordingly dismissed.

Order Date :- 13.8.2014

N Tiwari

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Mohd. Ayub Khan vs District Magistrate Hardoi & Ors.
2014 Latest Caselaw 4393 ALL

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Mohd. Ayub Khan vs District Magistrate Hardoi & Ors.2014 Latest Caselaw 4393 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Mohd. Ayub Khan vs District Magistrate Hardoi & Ors.
2014 Latest Caselaw 4393 ALL