DHEERENDR KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2019-11-140
HIGH COURT OF ALLAHABAD
Decided on November 14,2019

Dheerendr Kumar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Following orders were passed in the matter on 1.11.2019:- "Controversy raised in the present writ petition has already been adjudicated by this Court in Writ Petition No. 14687 of 2018, vide order dated 8.10.2018, which is reproduced hereinafter:- "Rejoinder affidavit filed today is taken on record.
(2.) Heard the learned counsel for the petitioner and the learned standing counsel appearing on behalf of the State respondents.
(3.) Learned standing counsel has pointed out the affidavit filed by the Additional Director, Medical Health and Family Welfare, Azamgarh dated 28.8.2018 and also the affidavit filed by the Secretary of the Recruitment Board dated 25.9.2018.;


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