RAJESH SINGH Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2017-10-183
HIGH COURT OF ALLAHABAD
Decided on October 24,2017

RAJESH SINGH Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

SANGEETA CHANDRA,J. - (1.) Heard learned counsel for the petitioner, Sri Kaushal Kishore Mishra and Ms. Archana Tyagi, learned counsel appearing for the State respondents.
(2.) This writ petition has been filed by the petitioner challenging the order dated 4.2.2009 passed by the Settlement Officer, Consolidation, Moradabad dismissing the petitioner as Consolidation Lekhpal.
(3.) A further prayer has been made for commanding the respondents to reinstate the petitioner in service along with consequential benefits.;


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