U P SHIKSHA AND EDUCATION BOARD Vs. RAJENDER PRASAD GUPTA
LAWS(SC)-1996-2-176
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
February 26,1996
UTTAR PRADESH SHIKSHA AND EDUCATION BOARD
Appellant
VERSUS
RAJENDER PRASAD GUPTA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the High Court of Allahabad, Lucknow Bench made on March 9, 1994 in Special Appeal No. 36(SB) of 1993.;
(2.) Heard counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the High Court of Allahabad, Lucknow Bench made on March 9, 1994 in Special Appeal No. 36(SB) of 1993.;
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