Vijay Yadav And Others vs State Of U.P. And Others
2011 Latest Caselaw 4882 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 49356 of 2011
 

 
Petitioner :- Vijay Yadav And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Siddharth Khare
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. RESTORATION/CORRECTION APPLICATION NO. 277079 OF 2011.

The application is allowed. The order dated 13.9.2011 is recalled.

Learned Standing Counsel is directed to file counter affidavit stating therein that when the physical test has been taken where the result of the physical test has been noted and if the candidate was not fit why it has not been communicated immediately or on the same day as provided under the Rule.

Put up on 17.10.2011 as unlisted.

27.9.2011

OP

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Case :- WRIT - A No. - 49356 of 2011

Petitioner :- Vijay Yadav And Others

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Siddharth Khare

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

The order dated 13.9.2011 is recalled.

For orders, see order of date passed on restoration application.

Order Date :- 27.9.2011

OP