HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 66116 of 2011 Petitioner :- Indresh Kumar Yadav Respondent :- Union Of India Thru Its Home Secretary & Others Petitioner Counsel :- Shamsuddin Khan Respondent Counsel :- A.S.G.I. Hon'ble Rajes Kumar,J.
Sri Shesh Mani Mishra, Advocate, has filed his Parcha on behalf of all the respondents, the same may be placed on record.
The contention of the petitioner is that the petitioner has been allotted Roll No. 3007023452 and the petitioner appeared in the written examination as well as in the physical efficiency test on the said roll number. It is wrong to say that the petitioner has been allotted Roll No. 3007023453.
The claim of the respondent is not substantiated by any of the document while the petitioner has annexed the documents along with the writ petition to show that he has been allotted Roll No.3007023452.
Sri Shesh Mani Mishra, learned counsel appearing on behalf of the respondents, prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List in the second week of January, 2012.
Order Date :- 18.11.2011 OP