Prashant Kumar vs State Of U.P. Through Principal ...
2012 Latest Caselaw 5933 ALL

Citation : 2012 Latest Caselaw 5933 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Prashant Kumar vs State Of U.P. Through Principal ... on 6 December, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 63510 of 2012
 

 
Petitioner :- Prashant Kumar
 
Respondent :- State Of U.P. Through Principal Secretary And Ors.
 
Petitioner Counsel :- L.K.Dwivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded ne month's time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List thereafter on 11.01.2013.

It has been sought to be contended on behalf of the petitioner that in the present case 2% reservation has been provided for physically handicapped and Ex-servicemen in the advertisement dated 16.06.2008 has not at all been adhered to. While filing counter affidavit specific reply be furnished as to whether the aforementioned reservation quota meant for physically handicapped and Ex-servicemen as stated in the advertisement dated 16.06.2008 has been adhered to or not in favour of the said incumbents.

Order Date :- 6.12.2012

SRY