Principal Dr. Ram Krishna Mishra ... vs State Of U.P. Through Secy. ...
2014 Latest Caselaw 9060 ALL

Citation : 2014 Latest Caselaw 9060 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Principal Dr. Ram Krishna Mishra ... vs State Of U.P. Through Secy. ... on 24 November, 2014

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 6725 of 2014
 

 
Petitioner :- Principal Dr. Ram Krishna Mishra Maharaja Inter College Ayod
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Sanjay Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

After some argument, learned counsel for petitioner submitted that the petitioner may be permitted to withdraw the writ petition with liberty to file fresh writ petition with proper reliefs.

Prayer made is allowed. Writ petition is dismissed as not pressed with liberty aforesaid.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

skv

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