Brijesh Rabat vs State Of U.P. And Others
2011 Latest Caselaw 1030 ALL

Citation : 2011 Latest Caselaw 1030 ALL
Judgement Date : 13 April, 2011

Allahabad High Court

Brijesh Rabat vs State Of U.P. And Others on 13 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 21263 of 2011
 

 
Petitioner :- Brijesh Rabat
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.K. Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned Standing counsel has accepted notice on behalf of respondent nos. 1,2,3 and 4.

Eight weeks time is accorded to the learned Standing counsel for filing counter affidavit.

List thereafter.

On the next date fixed by filing counter affidavit, specific details shall be furnished by respondent nos. 2,3 and 4 as to what exercise has been undertaken by them till date as is provided for under U.P. Collection Amin Service Rules, 1974 in terms of Rule 5 wherein opportunity has been provided to fill up 35% of the vacancies from amongst Seasonal Collection Amin.

Order Date :- 13.4.2011

SRY

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