SHYAM LAL Vs. STATE OF U.P.
LAWS(ALL)-2019-8-246
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on August 26,2019

SHYAM LAL Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for respondents.
(2.) By means of the present petition, the petition has prayed for a mandamus commanding respondent no.4 to conduct disciplinary inquiry against respondent no.5.
(3.) A specific averment has been made in paragraph 4 of the petition that the petitioner is a complainant.;


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