SHIVENDRA PAL Vs. STATE OF U P
LAWS(ALL)-2006-7-227
HIGH COURT OF ALLAHABAD
Decided on July 19,2006

SHIVENDRA PAL Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) By means of this writ petition the petitioner has sought for quashing of the order/letter dated 23.12.2004 passed by the Director/Principal, Guru Govind Singh Sports College, Lucknow (respondent No. 2) besides a writ of mandamus commanding respondent No. 2 to continue him as a hostler sports college at Green Park, Kanpur in pursuance of certificates dated 23.8.2005 and 2.9.2005 granted to him and appended as Annexures-1 and 3 respectively to the writ petition.
(3.) By the aforesaid impugned order the petitioner has been restrained from taking training in the respondent-sports college.;


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