WASIB Vs. STATE OF U P

JUDGEMENT

(1.) Counter, Rejoinder and Supplementary affidavits filed today, are taken on record.

(2.) Learned counsel for the appellant is permitted to correct the prayer clause during the course of the day.

(3.) Heard learned counsel for the appellant, learned counsel for the opposite party no.2 and learned A.G.A. for the State. Perused the record.