Pankaj Kumar Tiwari vs State Of U.P. And 6 Others
2015 Latest Caselaw 742 ALL

Citation : 2015 Latest Caselaw 742 ALL
Judgement Date : 28 May, 2015

Allahabad High Court

Pankaj Kumar Tiwari vs State Of U.P. And 6 Others on 28 May, 2015

Bench: Arun Tandon, Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- SPECIAL APPEAL No. - 351 of 2015
 

 
Appellant :- Pankaj Kumar Tiwari
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Appellant :- Gaurav Sarkar,Radha Kant Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Surya Prakash Kesarwani,J.

The facts giving rise to the present Special appeal are more or less identical to that of Special Appeal No. 350 of 2015 which has been decided today i.e. 28.05.2015.

The Adhikari Pariksha Certificate of the petitioner on verification has been declared to be forged by the Vice Chancellor of the Gurukul Vishwa Vidyalaya Vrindavan, Mathura.

For the reasons as recorded in the Special Appeal No. 350 of 2015, this special appeal is also dismissed.

Order Date :- 28.5.2015

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