Himlata Yadav vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7943 ALL

Citation : 2014 Latest Caselaw 7943 ALL
Judgement Date : 31 October, 2014

Allahabad High Court

Himlata Yadav vs State Of U.P. And 3 Ors on 31 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 57904 of 2014
 

 
Petitioner :- Himlata Yadav
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Harendra Yadav
 
Counsel for Respondent :- C.S.C.,R.C. Upadhyay
 

 
Hon'ble Rajan Roy,J.

Sri Nadeem who is said to be the counsel for the Basic Education Officer (Respondent no. 3) is not present.

He is directed to seek instructions as to under what circumstances, the resolution of the Gram Lok Shiksha Samiti has not been implemented and the reasons thereof.

List this matter on 17.11.2014 as fresh case.

Learned counsel for petitioner shall inform Sri Nadeem , learned counsel for respondent no. 3 as also respondent no. 3 about this order.

Order Date :- 31.10.2014

SKS

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