Km.Shikha Singh vs State Of U.P.Thr.Secy Madhyamic ...
2015 Latest Caselaw 5283 ALL

Citation : 2015 Latest Caselaw 5283 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Km.Shikha Singh vs State Of U.P.Thr.Secy Madhyamic ... on 9 December, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- MISC. SINGLE No. - 3052 of 2008
 

 
Petitioner :- Km.Shikha Singh
 
Respondent :- State Of U.P.Thr.Secy Madhyamic Education And 2 Ors
 
Counsel for Petitioner :- Rakesh K Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahendra Dayal,J.

This writ petition was filed in the year 2008 with the direction to the opposite parties to produce the answer books and evaluate them.

Since the period of 7 years have passed, therefore, the writ petition has rendered infructuous by efflux of time.

The writ petition is dismissed as infructuous.

Order Date :- 9.12.2015

Muk

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