RAJINDER PAL SINGH Vs. STATE OF U P THRU PRIN SECY TECHNICAL EDUCATION LKO & 3 ORS
LAWS(ALL)-2017-4-467
HIGH COURT OF ALLAHABAD
Decided on April 27,2017

RAJINDER PAL SINGH Appellant
VERSUS
State Of U P Thru Prin Secy Technical Education Lko And 3 Ors Respondents

JUDGEMENT

Shri Narayan Shukla, J. - (1.) Heard Mr. Sandeep Dixit, learned counsel for the petitioner, learned Additional Advocate General, Mr. Atul Kumar Dwivedi, learned counsel for the respondent No.3, Mr. Sharad Srivastava, learned counsel for the respondent No.2 as well as Dr. L.P. Mishra, learned counsel for the respondent No.4.
(2.) Both the above writ petitions are based on common facts, therefore, those are decided by following common judgment and order.
(3.) The Institute of Engineering and Technology, Lucknow (in short institute) which has been given the status of University and has been named as Dr. A.P.J. Abdul Kalam, Technical University, Lucknow.;


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