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Ashok Kumar Pandey vs State Of U.P. Thru. Its Addl. Chief Secy. ...
2024 Latest Caselaw 15989 ALL

Citation : 2024 Latest Caselaw 15989 ALL
Judgement Date : 7 May, 2024

Allahabad High Court

Ashok Kumar Pandey vs State Of U.P. Thru. Its Addl. Chief Secy. ... on 7 May, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35168
 
Court No. - 20
 

 
Case :- WRIT - A No. - 3519 of 2024
 

 
Petitioner :- Ashok Kumar Pandey
 
Respondent :- State Of U.P. Thru. Its Addl. Chief Secy. Secondary Education Lko. And 6 Others
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shree Prakash Singh,J.
 

1. Affidavit filed in support of the memo of the writ petition is defective as the same is against the rules of the Court.

2. Resultantly, the writ petition is dismissed with liberty to the petitioner to file a fresh.

3. Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the petitioner forthwith.

4. Consigned to records.

Order Date :- 7.5.2024

Mayank

 

 

 
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