Jabir Thru Pairokar Sabir vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 4948 ALL

Citation : 2014 Latest Caselaw 4948 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Jabir Thru Pairokar Sabir vs State Of U.P. Thru Prin. Secy. ... on 25 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1231 of 2008
 

 
Petitioner :- Jabir Thru Pairokar Sabir
 
Respondent :- State Of U.P. Thru Prin. Secy. Karagar & Anr.
 
Counsel for Petitioner :- S.K. Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

None appears to press the petition.

Heard learned A.G.A.

Vide order dated 12.5.2014 the authority concerned has been directed to take final decision of Form-A within two months, it is directed that in case the authority concerned takes the decision on Form-A in pursuance of the order dated 12.5.2014, its decision shall be communicated to the petitioner forthwith.

Accordingly this petition is disposed of.

Order Date :- 25.8.2014

RPD

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