DR. ANURAGA KUREEL Vs. STATE OF U.P.
LAWS(ALL)-2017-5-75
HIGH COURT OF ALLAHABAD
Decided on May 09,2017

Dr. Anuraga Kureel Appellant
VERSUS
STATE OF U.P.,Dr. Anuraga Kureel v. State of U.P. Respondents

JUDGEMENT

RAJAN ROY,J. - (1.) Heard learned Counsel for the parties.
(2.) Both these writ petitions have been nominated for hearing by this Bench by the order of Hon'ble the Chief Justice.
(3.) In one of the writ petitions bearing No.28269 (MS) of 2016, the challenge is by the Committee of Management to the panel of selected candidates sent by the Board, wherein one of the selectees is Anurag Kureel, who has been selected for appointment as Lecturer (Logic) in the education Institution of the said petitioner against the reserved post of the Scheduled Caste.;


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