Hari Kishan Shukla vs State Of U.P. Thru. Addl.Chief Secy. ...
2024 Latest Caselaw 18586 ALL

Citation : 2024 Latest Caselaw 18586 ALL
Judgement Date : 22 May, 2024

Allahabad High Court

Hari Kishan Shukla vs State Of U.P. Thru. Addl.Chief Secy. ... on 22 May, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38676
 

 
Court No. - 20
 

 
Case :- WRIT - A No. - 3978 of 2024
 

 
Petitioner :- Hari Kishan Shukla
 
Respondent :- State Of U.P. Thru. Addl.Chief Secy. Secondary Education And 4 Others
 
Counsel for Petitioner :- Harsha Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shree Prakash Singh,J.

Learned counsel for the petitioner has filed a defective affidavit in support of this writ petition, which is not permissible under the rules of the court.

In view of the aforesaid, the writ petition is dismissed with liberty to the petitioner to file a fresh petition at an appropriate stage.

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

Order Date :- 22.5.2024

AKS

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