DEEPAK KUMAR Vs. STATE OF U.P.AND OTHERS
LAWS(ALL)-2008-5-207
HIGH COURT OF ALLAHABAD
Decided on May 19,2008

DEEPAK KUMAR Appellant
VERSUS
State Of U.P.And Others Respondents

JUDGEMENT

RAKESH TIWARI, J. - (1.) COUNTER affidavit and rejoinder affidavit have been exchanged. Heard the petitioner in person and the Standing Counsel.
(2.) THE petitioner has passed High School Examination in 1995 and Intermediate Examination in 1997 conducted by the Board of High School and Intermediate Examination, U.P.„ Allahabad. The name of petitioner's father is Sharan Singh but it appears that due to inadvertence, it has wrongly been written on the High School certificate of the petitioner as Saran Singh.
(3.) THE father of the petitioner is stated to be dead. After his death, a letter was issued by the Assistant Accounts Officer (Pension), Krishi Nideshalaya to the Treasury Officer for releasing pension to the mother of the petitioner showing name of the petitioner's father as Sharan Singh.;


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