AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges

    State Of Uttar Pradesh v. Chhotey Lal Pandey And Others

    1. We think, it is really unnecessary to go into the merits of this appeal. The orders of the Government of Uttar Pradesh identifying the backward classes for recruitment of posts of Munsifs were struck down on the ground that the backward classes had not been properly identified. We are told that subsequently another Commission had been appointed to go into that question and the Commission has submitted a report and it is stated to be under the consideration of the State Government. We, therefore, do not think it necessary to go into the merits of the appeal. The appeal is, therefore, dismissed. No costs.

    Use AI to get other relevant cases.

    Comments

    State Of Uttar Pradesh v. Chhotey Lal Pandey And Others
    (Aug 11, 1987)