PANKAJ TRIPATHI Vs. STATE OF U P PRIN SECY DEPT OF AGRICULTURE & ANR
LAWS(ALL)-2019-1-120
HIGH COURT OF ALLAHABAD
Decided on January 31,2019

Pankaj Tripathi Appellant
VERSUS
State Of U P Prin Secy Dept Of Agriculture And Anr Respondents

JUDGEMENT

Irshad Ali, J. - (1.) Short counter affidavit filed today may be taken on record.
(2.) Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Sameer Kalia, learned counsel for the petitioner and to the learned Additional Chief Standing Counsel on behalf of the respondents.
(3.) Factual matrix of the case is that Government of India floated a scheme known as National Mission for Sustainable Agriculture (N.M.S.A.) for testing of soil health and distribution of soil health cards.;


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