Sompal Singh vs State Of U.P. And Others
2011 Latest Caselaw 3151 ALL

Citation : 2011 Latest Caselaw 3151 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Sompal Singh vs State Of U.P. And Others on 27 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41527 of 2011
 

 
Petitioner :- Sompal Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Deepak Kumar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that the petitioner appeared in the written examination of 2001 held for the post of Van Daroga but till date the result has not been declared. The respondent has also not given any reason for non-declaration of the result.

Learned Standing Counsel is directed to seek instruction in the matter.

Put up on 1.8.2011 as fresh.

Order Date :- 27.7.2011

Download the LatestLaws.com Mobile App