Kamlesh Kumar Srivastava vs State Of U.P. & Others
2011 Latest Caselaw 6598 ALL

Citation : 2011 Latest Caselaw 6598 ALL
Judgement Date : 20 December, 2011

Allahabad High Court

Kamlesh Kumar Srivastava vs State Of U.P. & Others on 20 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 73912 of 2011
 

 
Petitioner :- Kamlesh Kumar Srivastava
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ramesh Chand Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted eight weeks' time to file counter affidavit. while filing counter affidavit specific reply be submitted in regard to averments made in paragraph 16 of the writ petition, and further details be also furnished as to whether any exercise has been undertaken by the respondents as is provided under U.P. Collection Amin Service Rules, 1974 as amended for absorption seasonal collection Amins under 35% quota.

Let a copy of this order be made available to learned standing counsel for its compliance.

List after eight weeks.

Order Date :- 20.12.2011

SRY