Rudra Nath Tripathi vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 263 ALL

Citation : 2017 Latest Caselaw 263 ALL
Judgement Date : 8 May, 2017

Allahabad High Court

Rudra Nath Tripathi vs State Of U.P. And 3 Ors. on 8 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 56766 of 2016
 

 
Petitioner :- Rudra Nath Tripathi
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Ved Prakash Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

The petitioner is an employee of the State Government and thus, the instant writ petition is not cognizable by this Bench.

Office is directed to list the instant matter before the Bench hearing the writ petition of the government servant pertaining to service matter.

(Manoj Kumar Gupta, J.)

Order Date :- 8.5.2017

skv

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