Deep Chand vs State Of U.P. And Others
2011 Latest Caselaw 3572 ALL

Citation : 2011 Latest Caselaw 3572 ALL
Judgement Date : 5 August, 2011

Allahabad High Court

Deep Chand vs State Of U.P. And Others on 5 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 39766 of 2011
 

 
Petitioner :- Deep Chand
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M.V.Verma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

It is the case of the petitioner that he is working on the post of Seasonal Collection Peon since 1991 and is entitled to be absorbed under the Uttar Pradesh Collection Peon's Service Rules, 2004. His case is being examined under Rule 5 of the aforesaid Rules. He claims that he is disabled person and, therefore, he is entitled for the reservation quota of disability under Rule 6 of the said Rules, which has been denied by the Collector by the impugned order.

I find substance in the argument of learned counsel for the petitioner, which requires consideration.

Learned Standing Counsel may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in the week commencing 12.9.2011.

Order Date :- 5.8.2011