Brijesh Mishra And 17 Others vs Union Of India And 3 Others
2016 Latest Caselaw 7311 ALL

Citation : 2016 Latest Caselaw 7311 ALL
Judgement Date : 29 November, 2016

Allahabad High Court

Brijesh Mishra And 17 Others vs Union Of India And 3 Others on 29 November, 2016

Bench: Arun Tandon, Sangeeta Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 56351 of 2016
 

 
Petitioner :- Brijesh Mishra And 17 Others
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Ravindra Narayan Singh,Amit Kumar Singh
 
Counsel for Respondent :- A.S.G.I.
 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the parties.

Learned counsel for the parties agree that the issue raised by means of the present writ petition stands decided under the judgement dated 17.09.2016, passed in Writ - C No. 44573 of 2016 - Shwetank Rao and Ors. Vs. Union of India and others. For the same reasons and same directions, this writ petition is also disposed of. The entire exercise may be completed on or before 28th February, 2017.

Order Date :- 29.11.2016.

Vinod.

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