Santosh Kumar Pachauri And 2 ... vs Director Of Education (Basic) And ...
2014 Latest Caselaw 1959 ALL

Citation : 2014 Latest Caselaw 1959 ALL
Judgement Date : 22 May, 2014

Allahabad High Court

Santosh Kumar Pachauri And 2 ... vs Director Of Education (Basic) And ... on 22 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 28661 of 2014
 

 
Petitioner :- Santosh Kumar Pachauri And 2 Others
 
Respondent :- Director Of Education (Basic) And 2 Others
 
Counsel for Petitioner :- Indra Raj Singh
 
Counsel for Respondent :- C.S.C.,C.K. Rai
 

 
Hon'ble Abhinava Upadhya,J.

Learned Standing Counsel represents respondent no.1. Sri C.K.Rai, learned counsel represents respondents no.2 and 3.

Learned counsel for the respondents has relied upon decision in the case of Rajesh Kumar and others Vs. State of U.P. and others reported in 2014 (4) ADJ 461 to hold that the certificate of Madhya Pradesh Buniyadi Praman Patra Pariksha is not equivalent to BTC.

The matter requires consideration.

The respondents may file counter affidavit within one month.

List thereafter.

Order Date :- 22.5.2014

SKM

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