Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Akhilesh Chandra Upadhyay vs Union Of India And 2 Ors
2014 Latest Caselaw 6881 ALL

Citation : 2014 Latest Caselaw 6881 ALL
Judgement Date : 23 September, 2014

Allahabad High Court
Akhilesh Chandra Upadhyay vs Union Of India And 2 Ors on 23 September, 2014
Bench: Rajan Roy



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51121 of 2014
 

 
Petitioner :- Akhilesh Chandra Upadhyay
 
Respondent :- Union Of India And 2 Ors
 
Counsel for Petitioner :- Mohd. Atik Ahmad
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the petitioner Sri Gyan Prakash, Asstt. Solicitor General assisted by Sri Anand Tiwari for the respondents.

The  matter is cognizable by the Armed Force Tribunal, Lucknow. The petitioner may approach to the said Tribunal.

The writ petition is dismissed on the ground of alternative remedy.

Order Date :- 23.9.2014

SKS

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter