Arvind Kumar vs Union Of India And Others
2011 Latest Caselaw 4979 ALL

Citation : 2011 Latest Caselaw 4979 ALL
Judgement Date : 30 September, 2011

Allahabad High Court

Arvind Kumar vs Union Of India And Others on 30 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 57177 of 2011
 

 
Petitioner :- Arvind Kumar
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Satyendra Singh
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that he could not receive the information about the medical examination and when he requested for the medical examination, the same has been denied.

On 29.9.2011, learned Standing Counsel was directed to seek instruction. He submitted that the instruction could not be received.

In view of the above, put up on 12.10.2011 as fresh. Meanwhile, learned Standing Counsel may seek instruction and place the record by which the information has been given to the petitioner calling upon him for medical examination.

Order Date :- 30.9.2011

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