LAWS(UTN)-2010-7-229

FURQUAN AHMAD Vs. STATE OF UTTARAKHAND

Decided On July 15, 2010
FURQUAN AHMAD Appellant
V/S
STATE OF UTTARAKHAND THROUGH SECRETARY EDUCATION, DEHRADUN Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition was dismissed for want of prosecution vide order dated 9-6-2010.

(3.) The applicant-petitioners have prayed for recalling the dismissal order and to decide the writ petition on merits.