STATE OF U P THRU SECRETARY SECONDARY EDUCATION AND 5 ORS Vs. MANGALI PRASAD VERMA AND 2 ORS
LAWS(ALL)-2017-9-35
HIGH COURT OF ALLAHABAD
Decided on
September 13,2017
STATE OF U P THRU SECRETARY SECONDARY EDUCATION AND 5 ORS
Appellant
VERSUS
MANGALI PRASAD VERMA AND 2 ORS
Respondents
JUDGEMENT
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(1.) Heard learned counsel for the parties.
(2.) This intra-Court Appeal is directed against the judgment and order of the learned Single Judge dated 20.12.2012 passed in Writ Petition No.17819 of 2007.
(3.) Facts relevant for deciding the present appeal are as under.;
(2.) This intra-Court Appeal is directed against the judgment and order of the learned Single Judge dated 20.12.2012 passed in Writ Petition No.17819 of 2007.
(3.) Facts relevant for deciding the present appeal are as under.;
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