Nitesh Kumar And Others vs State Of U.P. And Others
2011 Latest Caselaw 4999 ALL

Citation : 2011 Latest Caselaw 4999 ALL
Judgement Date : 10 October, 2011

Allahabad High Court

Nitesh Kumar And Others vs State Of U.P. And Others on 10 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 47332 of 2011
 

 
Petitioner :- Nitesh Kumar And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Pradeep Kumar,Praveen Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel filed an affidavit annexing a copy of the order dated 14.9.2011 passed by the Chief Engineer by which he has cancelled the impugned advertisement. In this view of the matter so far as relief nos. 1 & 2 are concerned, the same have become infructuous.

Learned counsel for the petitioner submitted that so far as relief no. 3 is concerned, nothing has been said in the affidavit. Therefore, learned Standing Counsel is required to file counter affidavit in respect of relief no. 3.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit.

Learned counsel for the petitioner has filed reply to the affidavit filed by the respondents. The same may be placed on record.

Order Date :- 10.10.2011