Bishambar Singh vs State Of U.P. & Others
2012 Latest Caselaw 5684 ALL

Citation : 2012 Latest Caselaw 5684 ALL
Judgement Date : 21 November, 2012

Allahabad High Court

Bishambar Singh vs State Of U.P. & Others on 21 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 26742 of 2000
 

 
Petitioner :- Bishambar Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Deo Raj,B.K. Narain,D. Rai,Dhruv Narain,K.N.Mishra,V.M. Zaidi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner has filed the supplementary affidavit dated 8.7.2007 on 10.7.2007 annexing a copy of the order dated 5.7.1995 issued by the Tehsildar Bijnor by which the petitioner's appointment has been made permanent against the substantive vacancy fallen on account of retirement of Sri Mitan Singh, Collection Amin. The other documents have also been filed along with the supplementary affidavit. No reply has been filed by the respondent.

Let the learned Standing Counsel may file reply within a period of two weeks.

List in the week commencing 3.12.2012.

Order Date :- 21.11.2012

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