Aqbal Bahadur Singh vs State Of U.P.Through Its Prin. ...
2018 Latest Caselaw 1420 ALL

Citation : 2018 Latest Caselaw 1420 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Aqbal Bahadur Singh vs State Of U.P.Through Its Prin. ... on 6 July, 2018

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SERVICE SINGLE No. - 6466 of 2011
 

 
Petitioner :- Aqbal Bahadur Singh
 
Respondent :- State Of U.P.Through Its Prin. Secy. Co-Operative Lko.& Ors.
 
Counsel for Petitioner :- Shivendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Learned Standing Counsel points out that by means of the instant writ petition, the petitioner has challenged the vires of the U.P. Cooperative Collection Fund and the Amins and Other Staff Service Rules, 2002.

Consequently, list this petition before the appropriate Court dealing with vires matter.

Order Date :- 6.7.2018

Rakesh

(Abdul Moin, J.)

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