Citation : 2021 Latest Caselaw 1129 ALL
Judgement Date : 19 January, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- SERVICE SINGLE No. - 6142 of 2015 Petitioner :- Om Prakash Mishra Respondent :- State Of U.P. Through Secy. Basic Edu. Deptt. Lko. & Ors. Counsel for Petitioner :- Om Prakash Nag,Ajay Kumar,Sanjay Misra Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya Hon'ble Irshad Ali,J.
1. Heard Sri Sanjay Mishra, learned counsel for the petitioner, learned Standing counsel for respondent No.1 and Sri Neeraj Chaurasiya, learned counsel for respondent Nos.2 & 3.
2. During course of finalization of judgment, it came into notice that the petitioner claims deemed approval on expiry of one month's period on submission of requisite papers for approval.
3. The provisions existing prior to amendment made on 05.12.2012 contains the provision of deemed approval or not is not clear from the record.
4. List this petition for further hearing on 24.02.2021.
Order Date :- 19.1.2021
Adarsh K Singh
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