Allahabad High Court
State Of U.P.Thr.Prin.Secy.Basic ... vs C/M Rajarshi Ram Pal Singh Vaidic Bal ... on 17 July, 2017
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SPECIAL APPEAL No. - 791 of 2013 Appellant :- State Of U.P.Thr.Prin.Secy.Basic Shiksha & Ors. Respondent :- C/M Rajarshi Ram Pal Singh Vaidic Bal Mandir Thr.Manager &An Counsel for Appellant :- Standing Counsel,Kshemendra Shukla Counsel for Respondent :- Manish Kumar,B.S.Pandey Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. It is stated that against the Division Bench judgment of this Court in Smt Susheela Srivastava Vs. State of U.P and others, reported in 1999(2) LBESR 190 (All) which has been followed by learned Single Judge in the judgment impugned in this appeal, special leave to appeal has been preferred and matter is still sub-judice before Supreme Court.
2. In view thereof, list after the judgment of Smt Susheela Srivastava Vs. State of U.P and others, reported in 1999(2) LBESR 190 (All) (supra) pending in Supreme Court.
Order Date :- 17.7.2017 Pachhere/-