Santosh Rawat vs State Of U.P. & Another
2012 Latest Caselaw 3133 ALL

Citation : 2012 Latest Caselaw 3133 ALL
Judgement Date : 20 July, 2012

Allahabad High Court

Santosh Rawat vs State Of U.P. & Another on 20 July, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 33474 of 2012
 

 
Petitioner :- Santosh Rawat
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Amit Shukla
 
Respondent Counsel :- C.S.C.,A.K. Yadav
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel appears on behalf of respondent no. 1 and Sri A.K. Yadav, Advocate appears on behalf of respondent no. 2. Both the respondents may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

The contention of the petitioner is that the answers of five questions provided by the respondents are incorrect, in fact, the answers given by the petitioner are correct.

In view of the above, let the Selection Board may refer the matter to the Expert Committee for the opinion and their report. Report shall be filed on the next date.

Order Date :- 20.7.2012