Ashok Kumar Tyagi vs State Of U.P. & 5 Others
2015 Latest Caselaw 4014 ALL

Citation : 2015 Latest Caselaw 4014 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Ashok Kumar Tyagi vs State Of U.P. & 5 Others on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62475 of 2015
 

 
Petitioner :- Ashok Kumar Tyagi
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Dr. Neel Kamal Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Against the order impugned dated 14.8.2015 passed by the respondent no.2 (Board of Revenue), the petitioner may be insisted upon to seek his remedy before the U.P. Public Services Tribunal at the first instance.

The writ petition is dismissed with liberty to the petitioner to approach the Tribunal.

Order Date :- 6.11.2015

Ashish Pd.

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