Satya Prakash vs State Of U.P. Thro. Basic ...
2022 Latest Caselaw 8466 ALL

Citation : 2022 Latest Caselaw 8466 ALL
Judgement Date : 28 July, 2022

Allahabad High Court

Satya Prakash vs State Of U.P. Thro. Basic ... on 28 July, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - C No. - 1005038 of 2011
 

 
Petitioner :- Satya Prakash
 
Respondent :- State Of U.P. Thro. Basic Education U.P. Civil Secrtariat
 
Counsel for Petitioner :- Himanshu Raghave
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and the learned Standing Counsel.

The present petition has been filed with the prayer that the petitioner may be permitted to undergo the Special BTC Training in view of the judgment dated 17.09.2004.

The counsel for the petitioner states that he has no instructions in the matter. Even otherwise, with the passage of time, the relief cannot be granted.

The writ petition stands dismissed.

Order Date :- 28.7.2022

VNP/-

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