Allahabad High Court
H.C. 15 C.P. Udai Pratap Upadhyay ... vs State Of U.P. And Others on 19 July, 2011
Bench: Krishna Murari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 38559 of 2011 Petitioner :- H.C. 15 C.P. Udai Pratap Upadhyay And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Veer Singh,V.K. Mishra Respondent Counsel :- C.S.C. Hon'ble Krishna Murari,J.
Heard learned counsel for the petitioners and learned Standing Counsel who has accepted notice on behalf of the respondents. He prays for and is granted weeks' time to file counter affidavit. Petitioners will have t three weeks thereafter to file rejoinder affidavit.
Connect with writ petition no. 38550 of 2011.
List after expiry of the aforesaid period.
Considering the facts any selection and appointment to the post of Sub- Inspector, Civil Police ( Ranker) on the basis of written test held on 13.3.11 shall be subject to and abide by the result of this petition.
Order Date :- 19.7.2011 SM