CONSTABLE EX-174 T.P. ANAND KISHORE Vs. STATE OF U P
LAWS(ALL)-2010-9-344
HIGH COURT OF ALLAHABAD
Decided on September 21,2010

Constable Ex -174 T.P. Anand Kishore Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Jitendra Kumar, learned Counsel for the Petitioner and learned standing counsel for all the Respondents.
(2.) The Petitioner is a dismissed Constable of the U.P. Police Service. He has come up against the order of dismissal dated 31st July. 2006 as affirmed by the appellate and revisional orders dated 4.9.2006 and 31.10.2006 respectively.
(3.) A counter-affidavit has been filed by the Respondents to which a reply has been filed by the Petitioner and an additional supplementary-affidavit has been filed on 17.5.2010 after service on the learned Chief Standing Counsel.;


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