State Of U.P. Thru Addl.Chief Secy. Home Lucknow And Anr. Vs Aakash Verma And 332 Others

Allahabad High Court, Lucknow Bench 27 Aug 2021 Special Appeal Defective No. 243, 244, 245, 246 Of 2021 (2021) 08 AHC CK 0085
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Special Appeal Defective No. 243, 244, 245, 246 Of 2021

Hon'ble Bench

Ritu Raj Awasthi, J; Dinesh Kumar Singh, J

Advocates

Lalta Prasad Misra, Manjeet Singh, Ishita Yadu

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 19
  • Uttar Pradesh Police Ministerial, Accounts, Confidential Assistant Cadre Service (First Amendment) Rules, 2016 - Rule 10, 10(a)(ii)

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2021) 08 AHC CK 0085
  • Coram: Ritu Raj Awasthi, J; Dinesh Kumar Singh, J
  • Bench: Division Bench
  • Advocates: Lalta Prasad Misra, Manjeet Singh, Ishita Yadu
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 19
  • Uttar Pradesh Police Ministerial, Accounts, Confidential Assistant Cadre Service (First Amendment) Rules, 2016 - Rule 10, 10(a)(ii)
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