HARIDAS Vs. DIRECTOR STATE PROJECT, U.P. EDUCATION FOR ALL PROJECT (SARV SIKSHA ABHYAN), STATE PROJECT OFFICE, LUCKNOW AND ANR.
LAWS(SC)-2017-1-76
SUPREME COURT OF INDIA
Decided on
January 20,2017
HARIDAS
Appellant
VERSUS
Director State Project, U.P. Education For All Project (Sarv Siksha Abhyan), State Project Office, Lucknow And Anr.
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Permission to file special leave petitions is granted in CC Nos. 1054-1055/2017.
(2.) Delay condoned. Leave granted.
(3.) In the nature of order we propose to pass in these matters it is not necessary to issue notice to the respondents.;
(2.) Delay condoned. Leave granted.
(3.) In the nature of order we propose to pass in these matters it is not necessary to issue notice to the respondents.;
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