Sri Niwas Sharma & Others vs State Of U.P. & Others
2012 Latest Caselaw 673 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 63564 of 2008
 

 
Petitioner :- Sri Niwas Sharma & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vimlendu Tripathi,Rahul Sripat
 
Respondent Counsel :- C.S.C.,Pushpendra Singh
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

The Original records have been produced by the learned counsel  for the respondents.

The contention of leaned counsel for the petitioner was that those   seventeen  respondents  were not qualified  and yet  they have been promoted ignoring the claim of the petitioner for the post of Assistant Engineer. It is submitted that the promotion  was to be carried out from the post of Junior Engineer to the post of Assistant Engineer only on the basis of A.C.R.

The seal of the original records  has been opened in the Court. We have perused the result of General candidates ( Degree holder) and well as (Diploma holder). The same may be perused by Shri Rahul Sripat, learned counsel for the petitioner during the course of day.

Learned counsel for the respondents  shall prepare  three sets of these result today during the course of day which shall be kept on record. The original records  thereafter be returned  to the office  By Shri Gautam Baghel, learned counsel for the respondents  who has  produced  the record.

List after two weeks. 

Order Date :- 23.4.2012

R