Moti Lal vs State Of U.P.Through Its Secy ...
2017 Latest Caselaw 1116 ALL

Citation : 2017 Latest Caselaw 1116 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Moti Lal vs State Of U.P.Through Its Secy ... on 24 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1483 of 2003
 

 
Petitioner :- Moti Lal
 
Respondent :- State Of U.P.Through Its Secy Basic Education
 
Counsel for Petitioner :- Ram Lakhan Vishwakarma,A K Pandey,Alok Kumar Misra,I P Singh
 
Counsel for Respondent :- C.S.C.,Devendra Kumar Singh
 

 
Hon'ble Vivek Chaudhary,J.

On request of learned counsel for petitioner, list peremptorily in next cause list.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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