NEERAJ BABU Vs. STATE OF U P
LAWS(ALL)-2018-2-222
HIGH COURT OF ALLAHABAD
Decided on February 02,2018

Neeraj Babu Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Ajai Lamba, J. - (1.) This order shall dispose of the above mentioned writ petitions by a common order as the issues raised in the petitions arise out of common facts and circumstances; and Government Order dated 23.7.2012 has been challenged in all these cases.
(2.) For reference to pleadings and record, Writ Petition No.4334(S/S) of 2012 Neeraj Babu versus State of U.P. and others is being taken up.
(3.) Petitioners have approached this Court with the plea that a writ in the nature of certiorari be issued quashing Government Order dated 23.7.2012.;


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