Jay Prakash Upadhyay And Others vs State Of U.P. And Others
2011 Latest Caselaw 2848 ALL

Citation : 2011 Latest Caselaw 2848 ALL
Judgement Date : 19 July, 2011

Allahabad High Court

Jay Prakash Upadhyay And Others vs State Of U.P. And Others on 19 July, 2011

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 38550 of 2011
 

 
Petitioner :- Jay Prakash Upadhyay And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Pramod K. Sinha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Krishna Murari,J.

Heard learned counsel for the petitioners and learned Standing Counsel, who has accepted notice on behalf of the respondents. He prays for and is granted weeks' time to file counter affidavit. Petitioners will have t three weeks thereafter to file rejoinder affidavit.

Connect with writ petition no. 38559 of 2011.

List after expiry of the aforesaid period.

Considering the facts any selection and appointment to the post of Sub- Inspector, Civil Police ( Ranker) on the basis of written test held on 13.3.11 shall be subject to and abide by the result of this petition.

Order Date :- 19.7.2011

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