Smt.Bhagwati Devi Kanya ... vs State Of U.P.Thru Secy.Madhyamik ...
2014 Latest Caselaw 5092 ALL

Citation : 2014 Latest Caselaw 5092 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Smt.Bhagwati Devi Kanya ... vs State Of U.P.Thru Secy.Madhyamik ... on 26 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6500 of 2005
 

 
Petitioner :- Smt.Bhagwati Devi Kanya Uchchattar Madhyamik Vidyalaya
 
Respondent :- State Of U.P.Thru Secy.Madhyamik Shiksha,Lucknow & 4 Others
 
Counsel for Petitioner :- Virendra Singh Chandel
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

It is submitted by learned counsel for the petitioner that he is not having any instruction.

Therefore, it is disposed of for want of instruction.

Order Date :- 26.8.2014

RPD

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