PYAREY LAL CHAMAR Vs. STATE OF U.P.
LAWS(ALL)-2020-1-356
HIGH COURT OF ALLAHABAD
Decided on January 28,2020

Pyarey Lal Chamar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri D.S.P. Singh, learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1, 2 and 3.
(2.) Though caveat has been filed on behalf of respondent nos. 5, 6 and 7, no one has put in appearance on their behalf.
(3.) This writ petition has been filed by petitioner assailing the order dated 18.03.2014, passed by Additional Director Education (Secondary), rejecting the representation of petitioner.;


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