Smt.Shakuntala Nigam vs State Of U.P.& Others
2014 Latest Caselaw 9364 ALL

Citation : 2014 Latest Caselaw 9364 ALL
Judgement Date : 1 December, 2014

Allahabad High Court

Smt.Shakuntala Nigam vs State Of U.P.& Others on 1 December, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 31218 of 1991
 

 
Petitioner :- Smt.Shakuntala Nigam
 
Respondent :- State Of U.P.& Others
 
Counsel for Petitioner :- S.Dwivedi,S.K. Nigam,Santosh Nigam
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Rajan Roy,J.

After filing of this writ petition, the petitioner was removed from service.

Being aggrieved he has filed another writ petiton being Writ A No. 3227 of 1995.

List this case along with Writ A No. 3227 of 1995, in the next cause list.

Order Date :- 1.12.2014

M.A.A.

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