Allahabad High Court
State Of U.P. Thru Prin. Secy. Home & Ors. vs Jasveer Singh S/O Laxmna Singh & Anr. on 11 January, 2010
Author: Sunil Ambwani
Bench: Sunil Ambwani
Court No. - 4 Case :- SERVICE BENCH No. - 19 of 2010 Petitioner :- State Of U.P. Thru Prin. Secy. Home & Ors. Respondent :- Jasveer Singh S/O Laxmna Singh & Anr. Petitioner Counsel :- Standing Counsel Respondent Counsel :- C.S.C. Hon'ble Sunil Ambwani,J.
Hon'ble Vedpal,J.
Learned Standing Counsel states that the judgment of the learned Single Judge in Udai Pal Singh's case was reversed by the Division Bench. The Tribunal erred in law in relying upon the judgment of learned Single Judge in allowing the writ petition and quashing the censure entry. The review petition on the ground that the judgment has been reversed has been rejected.
Issue notice to respondent No.1. Steps in a week. List after six weeks.
Order Date :- 11.1.2010 SP/