C/M, Nehru Inter College & Another vs State Of U.P. & Others
2014 Latest Caselaw 8256 ALL

Citation : 2014 Latest Caselaw 8256 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

C/M, Nehru Inter College & Another vs State Of U.P. & Others on 11 November, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 10327 of 2009
 

 
Petitioner :- C/M, Nehru Inter College & Another
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- T.N. Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Sri T.N.Tiwari, learned counsel appearing for the petitioners prays for and is allowed two weeks' time to file supplementary affidavit bringing on record as to what is the strength of the students in the institution, i.e., for the session 2014-2015 upto High School level for the purpose of considering the genuineness of the demand of creation of further post of teachers in the institution.

List thereafter.

Order Date :- 11.11.2014

SKM

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