Girish Chandra Tewari vs State Of U.P.Through ...
2017 Latest Caselaw 286 ALL

Citation : 2017 Latest Caselaw 286 ALL
Judgement Date : 8 May, 2017

Allahabad High Court

Girish Chandra Tewari vs State Of U.P.Through ... on 8 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5395 of 2001
 

 
Petitioner :- Girish Chandra Tewari
 
Respondent :- State Of U.P.Through Secy.Secondery Education And 5 Ors.
 
Counsel for Petitioner :- Dr.L.P.Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

The counsel for petitioner Dr. L.P. Misra states that in the present writ petition prayer no. (b) a declaration seeking Section 33-E of the U.P. Secondary Board Act, 1982 is said to be illegal and unconstitutional.

Since the petitioner challenges virus of Section 33-E of the aforesaid Act, it is now entertainable by a Division Bench.

Put up before the appropriate Court.

Order Date :- 8.5.2017

psd

(Vivek Chaudhary,J.)

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