NIKHLESH JOHN JOSEPH Vs. STATE OF U.P.
LAWS(ALL)-2020-2-215
HIGH COURT OF ALLAHABAD
Decided on February 07,2020

Nikhlesh John Joseph Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

ROHIT RANJAN AGARWAL,J. - (1.) Heard Sri Arvind Kumar Pandey, learned counsel for petitioner, learned Standing Counsel for respondent nos. 1 to 4 and Sri Rishi Kant Singh, learned counsel for respondent no. 5.
(2.) Supplementary affidavit filed today is accepted and taken on record.
(3.) This writ petition has been filed assailing the validity of the order dated 02.02.2015 passed by the respondent no. 2, Regional Level Committee, Kanpur Region, Kanpur, whereby the financial approval has been denied to petitioner.;


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