Sunil Kumar Shahi vs State Of U.P. & Others
2011 Latest Caselaw 1434 ALL

Citation : 2011 Latest Caselaw 1434 ALL
Judgement Date : 29 April, 2011

Allahabad High Court

Sunil Kumar Shahi vs State Of U.P. & Others on 29 April, 2011

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 56117 of 2009
 

 
Petitioner :- Sunil Kumar Shahi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Gyanendra Kr. Singh,Pramod Kr. Gupta
 
Respondent Counsel :- C.S.C.,Pushpendra Singh
 
Hon'ble Sudhir Agarwal, J.

List revised. None appeared on behalf of petitioner. However, I have perused the record.

Petitioner has sought a writ of mandamus commanding the respondents 3 and 4 to accept his application for the post of Drug/ Medicines Inspector submitted in pursuance of advertisement dated 10.10.2009.

From the very nature of relief sought in writ petition, in my view, the writ petition must have rendered infructuous by efflux of time.

Dismissed.

Dt. 29.4.2011

PS-56117/09

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