JAGDISH CHANDRA LOHUMI Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2020-2-465
HIGH COURT OF ALLAHABAD
Decided on February 26,2020

Jagdish Chandra Lohumi Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Power filed by Sri Amrendra Pratap Singh learned counsel on behalf of petitioner is taken on record.
(2.) Heard Sri A.P. Singh learned Senior counsel assisted by Sri Amrendra Pratap Singh learned counsel for petitioner and the learned State Counsel appearing on behalf of opposite parties.
(3.) Petitioner has challenged the punishment order dated 16th December,1996 imposing punishment of 50% reduction in pension of petitioner.;


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