GIRRAJ KISHORE Vs. STATE OF U P
LAWS(ALL)-1998-7-80
HIGH COURT OF ALLAHABAD
Decided on July 24,1998

GIRRAJ KISHORE Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

M.KATJU,J. - (1.) HEARD the learned counsel for the petitioners.
(2.) THE petitioners were appointed on an honorary post. In my opinion a person holding an honorary post has no legal right to challenge the termination order. The petition is dismissed.;


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