Justice (Retd.) Sanjay Misra Lokayukta U.P. Vs State Of Uttar Pradesh Thru. Prin. Secy. Rajya Sampati Vibhag & Ors
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Misc. Bench No. - 30961 Of 2017
Hon'ble Bench
Dr. Devendra Kumar Arora, J; Rajan Roy, J
Advocates
Dhruv Mathur, Pranav Agrawal, C.S.C.
Final Decision
Allowed
Acts Referred
- Constitution Of India, 1950 - Article 165
- Uttar Pradesh Lokayukta (Conditions of Service) Rules, 1981 - Rule 10
- Allotment of House under Control of the Estate Department Rules, 2016 - Rule 2(b), 3, 4, 5(i), 5(vii), 11, 11(2), 22, 23, 24
- High Court Judges Rules, 1956 - Rule 2A, 2B, 2C(A)
- Uttar Pradesh Lokayukta and Up-Lokayukta Act, 1975 - Section 3, 4, 5(5), 21, 21(1)(b), 21(2)(b)
- Allotment of Houses under Control of the Estate Department Act, 2016 - Section 2(e), 4, 9
- High Court Judges (Salaries and Conditions of Service) Act, 1954 - Section 22A, 24(1), 24(2)(ca)
- U.P. General Clauses Act, 1904 - Section 21
Judgement Text
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