SHIV LAL YADAV; RANJEET KUMAR; VINAY KUMAR Vs. STATE OF U P & ORS
LAWS(ALL)-2013-7-430
HIGH COURT OF ALLAHABAD
Decided on July 22,2013

Shiv Lal Yadav; Ranjeet Kumar; Vinay Kumar Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Writ Petition No.5103 of 2013 has been filed by Shiv Lal Yadav with a prayer that the respondents should cancel the recognition granted to the three Intermediate Institutions which have been arrayed as respondent Nos. 6 to 8 and an inquiry be conducted regarding the forgery committed by respondent No.9-Ram Kishor Yadav in obtaining recognition for these Intermediate Institutions.
(2.) Writ Petition No.5106 of 2013 has been filed by Ranjeet Kumar with a prayer that the respondents should cancel the recognition granted to the respondent Intermediate Institution and hold an inquiry regarding the forgery committed by respondent No.7-Ram Kishor Yadav in obtaining the said recognition.
(3.) Writ Petition No.5108 of 2013 has been filed by Vinay Kumar with a prayer that the respondents should cancel the recognition granted to the Junior High School and conduct an inquiry regarding the forgery committed by respondent No.7-Ram Kishor Yadav in obtaining the said recognition.;


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