Neeti Shahi D/O Sri Tej Pratap ... vs State Of U.P.Through Secretary ...
2015 Latest Caselaw 3038 ALL

Citation : 2015 Latest Caselaw 3038 ALL
Judgement Date : 8 October, 2015

Allahabad High Court

Neeti Shahi D/O Sri Tej Pratap ... vs State Of U.P.Through Secretary ... on 8 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4822 of 2009
 
Petitioner :- Neeti Shahi D/O Sri Tej Pratap Singh
 
Respondent :- State Of U.P.Through Secretary Secondary Education & Others
 
Counsel for Petitioner :- H.G.S.Parihar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It is informed by the Counsel for the petitioner that the controversy as involved in the present case has been referred to larger Bench in Writ Petition No. 655/14/SS; Abhishek Tripathi Vs. State of U.P. and others and as such the writ petition may be listed after the verdict is pronounced.

Accordingly, list this case after pronouncement of the verdict by the larger Bench.

Order Date :- 8.10.2015

MH/-

Download the LatestLaws.com Mobile App