LAWS(ALL)-2012-9-6

YOGENDRA KUMAR Vs. STATE OF U P

Decided On September 05, 2012
YOGENDRA KUMAR Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Rejoinder affidavit filed today is taken on record.

(2.) Heard Sri N.L. Pandey, learned counsel for the petitioner, Sri B.P. Singh for respondents no.3, 4 and 5 and Sri Yatindra for respondent no.2.

(3.) By this petition, the petitioner has challenged the order dated 27.07.2012 passed by District Basic Education Officer, Bulandshahar, whereby the representation of the petitioner is rejected, which has been decided in pursuance of order dated 9.04.2012 and modified order dated 24.04.2012 passed by this Court in Writ Petition No.63951 of 2006 earlier filed by the petitioner.