Deepak Kumar vs State Of U.P. Through Secy. ...
2014 Latest Caselaw 9115 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 6665 of 2014
 

 
Petitioner :- Deepak Kumar
 
Respondent :- State Of U.P. Through Secy. Madhyamik Edu. Lko. & Ors.
 
Counsel for Petitioner :- Pt. S.Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Ref. Amendment application

Application is allowed.

For detailed orders, see order of the date passed on the order sheet.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

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Case :- SERVICE SINGLE No. - 6665 of 2014

Petitioner :- Deepak Kumar

Respondent :- State Of U.P. Through Secy. Madhyamik Edu. Lko. & Ors.

Counsel for Petitioner :- Pt. S.Chandra

Counsel for Respondent :- C.S.C.

Hon'ble Manoj Kumar Gupta,J.

Ref. Amendment application

This is an application seeking amendment  in the writ petition. The amendment sought  is essentially a  challenge laid to the Regulation - 101, Ch.III of Intermediate Education Act, 1921.

It is contended by learned counsel for the petitioner that the amendment sought is necessary to decide the real controversy involved in the writ petition.

Learned standing  counsel has no objection to the amendment application being allowed.

In view of the above,  amendment application is allowed. Counsel for petitioner is permitted to carry out amendment  within three days.

Connect and list alongwith writ petition no.6594 (SS) of 2014 in the next cause list, wherein same controversy is involved.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

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