PUNAM YADAV Vs. STATE OF U P
LAWS(ALL)-2008-2-235
HIGH COURT OF ALLAHABAD
Decided on February 04,2008

PUNAM YADAV Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) HEARD learned Counsel for the parties.
(2.) THIS petition has been filed by three girls student for change of the centre. According to the learned Counsel for the petitioners the centre allotted to them is about 13 k. m. away.
(3.) LEARNED Counsel for the petitioners has relied upon the Government order dated 5. 10. 2007 and that aforesaid Government Order provides that either swa-kendra provided to the girls student or allotted centre nearby.;


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