PRAVEEN KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2018-9-232
HIGH COURT OF ALLAHABAD
Decided on September 28,2018

PRAVEEN KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SUDHIR AGARWAL, J. - (1.) Heard Sri H. N. Pandey, learned counsel for petitioner, learned Standing Counsel for respondent 1 and Sri P. K. Jain, Senior Advocate appearing on behalf of respondent 5.
(2.) Supplementary affidavit filed on behalf of petitioner is taken on record.
(3.) This writ petition is directed against order dated 04.06.2005 passed by respondent 2 i.e. District Inspector of School, Baghpat (hereinafter referred to as 'DIOS') directing Management of KHR Inter College, Khampur, Luhari, TehsilBaraut, DistrictBaghpat (hereinafter referred to as 'College') to terminate petitioner's service.;


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