Phool Mati vs The State Of U.P. Through Its Secy. ...
2017 Latest Caselaw 814 ALL

Citation : 2017 Latest Caselaw 814 ALL
Judgement Date : 17 May, 2017

Allahabad High Court

Phool Mati vs The State Of U.P. Through Its Secy. ... on 17 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6207 of 2001
 

 
Petitioner :- Phool Mati
 
Respondent :- The State Of U.P. Through Its Secy. Basic Education U.P.Civi
 
Counsel for Petitioner :- Ajeet Srivastava,R.C. Pandey
 
Counsel for Respondent :- N.K.Pandey,C.S.C.,Ghaus Beg
 

 
Hon'ble Vivek Chaudhary,J.

Sri Ajeet Srivastava, learned counsel for petitioner has sent illness slip. The case is adjourned for today.

List peremptorily in next cause list.

Order Date :- 17.5.2017

psd

(Vivek Chaudhary,J.)

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