Ram Milan vs State Of U.P.Through Secy. Basic ...
2017 Latest Caselaw 481 ALL

Citation : 2017 Latest Caselaw 481 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Ram Milan vs State Of U.P.Through Secy. Basic ... on 11 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 8698 of 2010
 

 
Petitioner :- Ram Milan
 
Respondent :- State Of U.P.Through Secy. Basic Education Civil Sectt. Lko.
 
Counsel for Petitioner :- Som Kartik
 
Counsel for Respondent :- C.S.C.,A.M.Tripathi,Abhishek Tiwari
 

 
Hon'ble Vivek Chaudhary,J.

The petitioner has filed amendment application bringing on record the order passed by which his representation has been rejected.

The amendment application is allowed.

Necessary correction be made by the learned counsel for petitioner within a period of one week. The amended writ petition copy will also be filed within the said period. Respondents may file reply to the amended writ petition within ten days thereafter.

List thereafter.

Order Date :- 11.5.2017

psd

(Vivek Chaudhary,J.)

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