MRADUL MISHRA Vs. CHAIRMAN U.P. PUBLIC SERVICE COMMISSION ALLAHABAD & ANR.
LAWS(SC)-2018-7-115
SUPREME COURT OF INDIA
Decided on
July 16,2018
Mradul Mishra
Appellant
VERSUS
Chairman U.P. Public Service Commission Allahabad And Anr.
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) The challenge in this appeal is to a judgment and order dated 11th April, 2017 passed by the Division Bench of the Allahabad High Court in Service Bench No.7475 of 2017.;
(2.) Leave granted.
(3.) The challenge in this appeal is to a judgment and order dated 11th April, 2017 passed by the Division Bench of the Allahabad High Court in Service Bench No.7475 of 2017.;
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