Mishri Lal Verma S/O Jaikaran ... vs State Of U.P. Through Prin. Secy. ...
2011 Latest Caselaw 5889 ALL

Citation : 2011 Latest Caselaw 5889 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Mishri Lal Verma S/O Jaikaran ... vs State Of U.P. Through Prin. Secy. ... on 17 November, 2011

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 8298 of 2011
 

 
Petitioner :- Mishri Lal Verma S/O Jaikaran Prasad
 
Respondent :- State Of U.P. Through Prin. Secy. Agriculture Deptt. Lko. &
 
Petitioner Counsel :- Surendra Pratap Singh,Rajendra Pratap Singh
 
Respondent Counsel :- C.S.C.,N.C.Mehrotra
 

 
Hon'ble Abhinava Upadhya,J.

Heard Sri Surendra Pratap Singh, learned counsel for the petitioner and Sri N.C.Mehrotra, learned counsel appearing for the respondents.

By means of this writ petition the petitioner has claimed that in view of Advertisement dated 27.10.2008 (annexure-1 to the writ petition) for selection to the post of Secretary Grade II in the Mandi Parishad, he is entitled to the relaxation as given under General Condition No.3.

According to the learned counsel for the petitioner, the said relaxation has not been granted to the petitioner and, therefore, his candidature has illegally been rejected on the ground of age limit.

Let counter affidavit be filed within three weeks. The petitioner shall have one week thereafter to file rejoinder affidavit.

List thereafter.

Order Date :- 17.11.2011

SKM