STATE OF UTTAR PRADESH Vs. CHHOTEY LAL PANDEY
LAWS(SC)-1987-8-72
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on August 11,1987

STATE OF UTTAR PRADESH Appellant
VERSUS
Chhotey Lal Pandey Respondents

JUDGEMENT

- (1.) We think, it is really unnecessary to go into the merits of this appeal. The orders of the government of Uttar Pradesh identifying the backward classes for recruitment of posts of Munsifs were struck down on the ground that the backward classes had not been properlyidentified. We are told that subsequently another Commission had been appointed to go into that question and the Commission has submitted a report and it is stated to be under the consideration of the State government. We, therefore, do not think it necessary to go into the merits of the appeal. The appeal is, therefore, dismissed. No costs.;


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