Allahabad High Court
Nagendra Bahadur Singh vs State Of U.P.Through ... on 27 May, 2015
Bench: Ritu Raj Awasthi
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- SERVICE SINGLE No. - 6728 of 2010 Petitioner :- Nagendra Bahadur Singh Respondent :- State Of U.P.Through Secy.Secondary Edu. Lucknow & Ors Counsel for Petitioner :- Lakshman Singh Counsel for Respondent :- C.S.C. Hon'ble Ritu Raj Awasthi,J.
Mr.Deependra Singh holding brief of Mr.Lakshman Singh, learned counsel for petitioner submits that the writ petition has not become infructuous. The petitioner is still working on the post in question and no regularly selected candidate has joined in his place.
He prays for and is allowed a week's time to file affidavit to this effect.
List in the month of July, 2015.
Order Date :- 27.5.2015 Arjun/-