U.P. Registrar Kanungo Unions vs State Of U.P. And Others
2011 Latest Caselaw 1606 ALL

Citation : 2011 Latest Caselaw 1606 ALL
Judgement Date : 10 May, 2011

Allahabad High Court

U.P. Registrar Kanungo Unions vs State Of U.P. And Others on 10 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 29277 of 2009
 

 
Petitioner :- U.P. Registrar Kanungo Unions
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- J.H. Khan,Gulrez Khan,W.H. Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

As requested by learned standing counsel, time is accorded in order to enable him to obtain necessary instruction on the facet as to what is legal impediment in providing 9% promotion on the post of Naib Tehsildar from amongst substantively appointed Registrar Kannongo, as is provided under Rule 7 (2) (b) of the relevant Sewa Niyamawali, and as to when last exercise was undertaken for fulfilling the quota of Registrar Kanoongo.

List this case on 19th May, 2011.

Let a copy of this order be made available to the learned standing counsel.

Order Date :- 10.5.2011

SRY

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