Provicial Child Development ... vs State Of U.P.Through The Chief ...
2019 Latest Caselaw 385 ALL

Citation : 2019 Latest Caselaw 385 ALL
Judgement Date : 1 March, 2019

Allahabad High Court

Provicial Child Development ... vs State Of U.P.Through The Chief ... on 1 March, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE BENCH No. - 9 of 2013
 

 
Petitioner :- Provicial Child Development Project Officers'Welfare Associa
 
Respondent :- State Of U.P.Through The Chief Secy.Civil Sectt.Lko.& Others
 
Counsel for Petitioner :- Amarendra Kumar Bajpai
 
Counsel for Respondent :- C.S.C.,A.S.G.,Deepanshu Dass
 

 
Hon'ble Rajnish Kumar,J.

Sri Amarendra Kumar Bajpai, learned counsel for the petitioner submitted that this writ petition was decided by a Division Bench of this Court and thereafter, the respondents had challenged the order before the Hon'ble Supreme Court and the Hon'ble Supreme Court has remanded the matter by the judgment and order dated 01/12/2014 to this Court. Therefore, the matter should be heard by a Division Bench.

In view of above, lay before the Hon'ble the Chief Justice/Senior Judge.

Order Date :- 1.3.2019

psd