Neha Rana vs State Of U.P. And 3 Others
2015 Latest Caselaw 5704 ALL

Citation : 2015 Latest Caselaw 5704 ALL
Judgement Date : 23 December, 2015

Allahabad High Court

Neha Rana vs State Of U.P. And 3 Others on 23 December, 2015

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 69346 of 2015
 

 
Petitioner :- Neha Rana
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Girdhar Prasad Tripathi
 
Counsel for Respondent :- C.S.C.,Shyam Krishna Gupta
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

1. Learned counsel for Basic Shiksha Adhikari states that he has received instruction that the petitioner has been selected for appointment and appropriate steps for her appointment are underway.

2. In view of the said statement, the cause of auction does not survive. The writ petition is accordingly disposed of as infructuous.

Order Date :- 23.12.2015

LBY

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