Omendra Kr. Saxena & Others vs State Of U.P.& Another
2011 Latest Caselaw 919 ALL

Citation : 2011 Latest Caselaw 919 ALL
Judgement Date : 6 April, 2011

Allahabad High Court

Omendra Kr. Saxena & Others vs State Of U.P.& Another on 6 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 19901 of 2011
 

 
Petitioner :- Omendra Kr. Saxena & Others
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- S.M. Upadhyay
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned Standing Counsel has accepted notice on behalf of the respondent nos. 1 to 3. He prays for and is granted six weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List after eight weeks.

On the next date fixed, while filing counter affidavit, specific detail shall be furnished as to when last promotional exercise had been undertaken for promotion to the post of Collection Amin from amongst seasonal collection peons under 35% quota, and further when the promotional exercise had been undertaken, claim of the petitioner was considered or not.

Copy of this order be supplied to learned Standing Counsel for taking necessary action.

Order Date :- 6.4.2011

SRY