KAPIL DEV YADAV Vs. STATE OF U.P.
LAWS(ALL)-2013-5-363
HIGH COURT OF ALLAHABAD
Decided on May 16,2013

Kapil Dev Yadav Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) The petitioners, who are 6 in number, seek quashing of the order of the Director of Education, Secondary dated 02.12.2010.
(2.) The facts in short, as on record, are as follows:
(3.) Samrat Ashok Uchchattar Madhyamik Vidyalaya Karhana, District Sant Kabir Nagar is a recognized and aided High School. The provisions of the U.P. Intermediate Education Act and those of U.P. Act No. 24 of 1971 are fully applicable to the teachers and staff of the said institution.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.