Inder Kumar vs State Of U.P. And Another
2019 Latest Caselaw 2716 ALL

Citation : 2019 Latest Caselaw 2716 ALL
Judgement Date : 9 April, 2019

Allahabad High Court

Inder Kumar vs State Of U.P. And Another on 9 April, 2019

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 4700 of 2019
 

 
Petitioner :- Inder Kumar
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Rakesh Tripathi
 
Counsel for Respondent :- C.S.C.,Yogendra Singh Bohra
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Sri Y.S. Bohra appearing on behalf of respondent no.2 has pointed out various discrepancies in the present petition. The relation of the petitioner with the deceased though has been mentioned but it has not been disclosed as to whether the deceased employee was unmarried at that point of time.

The Basic Education Officer, Hathras is a necessary party, who has not been impleaded.

At this stage, learned counsel for the petitioner prays for and is granted permission to withdraw the present petition with liberty to file a fresh petition with correct details.

Dismissed as withdrawn with the liberty as aforesaid.

Order Date :- 9.4.2019

Harshita