Dhirendra Singh vs State Of U.P. & Others
2011 Latest Caselaw 6142 ALL

Citation : 2011 Latest Caselaw 6142 ALL
Judgement Date : 24 November, 2011

Allahabad High Court

Dhirendra Singh vs State Of U.P. & Others on 24 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 65773 of 2011
 

 
Petitioner :- Dhirendra Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- A.R. Dwivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel, on the basis of the instruction, stated that the petitioner has been asked to join on the post of Sinchpal and not on the post of Sinchpal Paryavekshak, but till date the petitioner has not joined on any of the post.

Learned Standing Counsel is directed to file counter affidavit within two weeks. Rejoinder affidavit may be filed within one week.

Put up on 19.12.2011 as fresh.

Order Date :- 24.11.2011

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