Vinod Kumar Singh & Others vs State Of U.P. & Another
2012 Latest Caselaw 3559 ALL

Citation : 2012 Latest Caselaw 3559 ALL
Judgement Date : 16 August, 2012

Allahabad High Court

Vinod Kumar Singh & Others vs State Of U.P. & Another on 16 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 32242 of 2012
 

 
Petitioner :- Vinod Kumar Singh & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Seemant Singh
 
Respondent Counsel :- C.S.C.,A.K. Yadav
 

 
Hon'ble V.K. Shukla,J.

Supplementary affidavit filed today is taken on record.

In the present case, it is reflected that final result has already been declared on 25.05.2012, and the petitioners are challenging the entire selection. Once the selected candidates have not been impleaded and arrayed as party respondents, the writ petition is bad for non-joinder of necessary parties. Confronted with this situation, Sri Seemant Singh, learned counsel for the petitioner requests that some reasonable time may be accorded to him, so as to enable him to move impleadment application.

Request made is accepted. Ten days' time is accorded to him for this purpose. List this case after ten days on 30.08.2012.

Order Date :- 16.8.2012

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Vinod Kumar Singh & Others vs State Of U.P. & Another
2012 Latest Caselaw 3559 ALL

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Vinod Kumar Singh & Others vs State Of U.P. & Another2012 Latest Caselaw 3559 ALL

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Vinod Kumar Singh & Others vs State Of U.P. & Another
2012 Latest Caselaw 3559 ALL