Pramod Kumar Niranjan vs The State Of U.P. And Others
2011 Latest Caselaw 5711 ALL

Citation : 2011 Latest Caselaw 5711 ALL
Judgement Date : 14 November, 2011

Allahabad High Court

Pramod Kumar Niranjan vs The State Of U.P. And Others on 14 November, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 64008 of 2011
 

 
Petitioner :- Pramod Kumar Niranjan
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- D.K.Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appears for respondent Nos. 1, 2 and 3. Issue notice to respondent No.4 by registered post. Steps may be taken within a week.

The respondents may file the counter affidavit within a period of six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this petition for admission/hearing in the week commencing 9th January, 2012.

The joining of the petitioner on the Class IV post shall be subject to the decision of the writ petition.

Order Date :- 14.11.2011

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