Sushil Kumar Srivastava vs State Of U.P. And Others
2011 Latest Caselaw 3242 ALL

Citation : 2011 Latest Caselaw 3242 ALL
Judgement Date : 28 July, 2011

Allahabad High Court

Sushil Kumar Srivastava vs State Of U.P. And Others on 28 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 42203 of 2011
 

 
Petitioner :- Sushil Kumar Srivastava
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Shyam Kumar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is working as a Seasonal Collection Amin since long. He is claiming appointment as a regular Collection Amin on the vacant post in view of the various Government Orders annexed along with the writ petition.

Let the learned Standing Counsel may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in the week commencing 4.9.2011.

Order Date :- 28.7.2011

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