UTTARANCHAL FOREST RANGERS ASSON Vs. STATE OF U P
LAWS(SC)-2006-9-120
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on September 25,2006

UTTARANCHAL FOREST RANGERS ASSON. (DIRECT RECRUIT) Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Dr. Ar. Lakshmanan, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals were filed against the final judgment and order dated 12.4.2004 passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Writ Petition No. 366(S/B) of 2002 whereby the High Court allowed the writ petition filed by Shri C.B. Chhimwal, respondent No.5 herein in S.L.P.(c) No. 7375 of 2005 and against the final judgment and order dated 26.11.2001 in W.P.(C) No. 610(S/B) of 1996 whereby the High Court allowed the writ petition filed by Shri Suresh Chandra Sharma and Shri Vijay Kumar Mishra, respondent Nos. 5 and 6 herein in S.L.P.(c) No. 1860/2006.;


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