Smt. Archana Devi & Others vs State Of U.P. & Others
2012 Latest Caselaw 4989 ALL

Citation : 2012 Latest Caselaw 4989 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Smt. Archana Devi & Others vs State Of U.P. & Others on 9 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 52769 of 2012
 

 
Petitioner :- Smt. Archana Devi & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vidya Dhar Yadav,Vimal Kumar
 
Respondent Counsel :- C.S.C.,S.N. Ahmad,Sanjay Chaturvedi
 

 
Hon'ble V.K. Shukla,J.

In the present case claim of the petitioner has been non-suited by making precise mention that at no point of time petitioners had ever been appointed after following the procedure as prescribed in 1978 Rules. Confronted with this situation, learned counsel for the petitioner comes out with a prayer that reasonable time be accorded for filing supplementary affidavit, giving therein full facts and figures qua the procedure adhered to at the point of time when exercise for appointment of the petitioner had been undertaken.

Request made is accepted. List this case after ten days.

Order Date :- 9.10.2012

SRY