Neel Kamal Prasad vs State Of U.P. And Others
2011 Latest Caselaw 4317 ALL

Citation : 2011 Latest Caselaw 4317 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

Neel Kamal Prasad vs State Of U.P. And Others on 2 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 50209 of 2011
 

 
Petitioner :- Neel Kamal Prasad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- V.K.Singh,G.K.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that he has been appointed as a Constable in the year 2006. The entire selection has been cancelled by the Government but the same has been set aside by this Court and S.L.P. against the said order has been dismissed. Therefore, the petitioner services will be considered from the year 2006. In this way, five years service have been completed and, therefore, in view of the condition mentioned in the Government Order, the petitioner is entitled for leave.

On the request of learned Standing Counsel, put up on 6.9.2011 as fresh. Meanwhile, she may seek instruction in the matter.

Order Date :- 2.9.2011