KRISHNA KUMAR Vs. STATE OF UTTAR PRADESH & ORS
LAWS(SC)-2018-11-103
SUPREME COURT OF INDIA
Decided on November 20,2018

KRISHNA KUMAR Appellant
VERSUS
State of Uttar Pradesh And Ors Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Leave granted.
(2.) The grievance is with regard to the allocation of the appellant to the State of Uttarakhand on reorganization of the State in terms of the Uttar Pradesh Reorganization Act, 2000.
(3.) In the nature of the order we propose to pass in this case, it may not be necessary to go into the factual matrix.;


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