JAI PRAKASH TIWARI Vs. STATE OF U.P.
LAWS(ALL)-2019-11-428
HIGH COURT OF ALLAHABAD
Decided on November 22,2019

JAI PRAKASH TIWARI Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Manish Kumar, learned Senior Advocate assisted by Sri Ajay Pratap Singh, Advocate for the petitioner, Dr. Uday Veer Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri J.B.S. Rathour, learned counsel for the opposite party No.4.
(2.) Learned counsel for the petitioner has filed the supplementary affidavit, today in the Court, the same is taken on record.
(3.) In compliance of order dated 19.11.2019, Sri J.B.S. Rathour has produced the copy of letter dated 21.11.2019 preferred by the District Basic Education Officer, Sultanpur addressing to his counsel wherein the authority has indicated that at the time of suspension of the petitioner he was serving on the post of Personal Assistant Grade-II. The letter dated 21.11.2019 is taken on record.;


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