Manoj Kumar Singh vs State Of U.P. And Another
2011 Latest Caselaw 4699 ALL

Citation : 2011 Latest Caselaw 4699 ALL
Judgement Date : 16 September, 2011

Allahabad High Court

Manoj Kumar Singh vs State Of U.P. And Another on 16 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 44398 of 2011
 

 
Petitioner :- Manoj Kumar Singh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Kshetresh Chandra Shukla
 
Respondent Counsel :- C.S.C.,Pushpendra Singh
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner states that the issue involved in the present writ petition is similar to the isue involved in Civil Misc. Writ Petition No. 63240 of 2009 in which counter and rejoinder affidavits have been exchanged. Therefore, the present writ petition may also be connected along with the said writ petition.

Put up on 27.9.2011 as fresh. Learned counsel for the petitioner may inform the learned counsel for the U.P. Public Service Commission about the date in writing.

Order Date :- 16.9.2011

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