Sri Ram And Others vs State Of U.P. And Others
2011 Latest Caselaw 3368 ALL

Citation : 2011 Latest Caselaw 3368 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

Sri Ram And Others vs State Of U.P. And Others on 1 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 42926 of 2011
 

 
Petitioner :- Sri Ram And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ranjeet Saxena
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioners submitted that this Court in Civil Misc. Writ Petition No. 55480 of 2009 has specifically observed that the petitioners have been discriminated in the matter of considering them for out of promotion qua Sri Vijay Prakash merely on the ground that he was leading the team being senior most in the police party and the petitioners have been completely ignored by the Director General of Police in the order and no reason has been given for such discrimination.

Learned Standing Counsel prays for and is granted two weeks time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List in the week commencing 29.8.2011.

Order Date :- 1.8.2011