Kumari Sapna vs Staff Selection Commissio And ...
2012 Latest Caselaw 5392 ALL

Citation : 2012 Latest Caselaw 5392 ALL
Judgement Date : 31 October, 2012

Allahabad High Court

Kumari Sapna vs Staff Selection Commissio And ... on 31 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54138 of 2012
 

 
Petitioner :- Kumari Sapna
 
Respondent :- Staff Selection Commissio And Another
 
Petitioner Counsel :- Sujeet Kumar,Chchaya Gupta
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

Sri Himanshu Singh, learned counsel appearing on behalf of the respondent states that he has received instruction that though the petitioner was found fit in review medical test but in the final merit list his marks was below cut off marks therefore, the petitioner has not been selected.

Let the respondent may file counter affidavit in this regard within a period of two weeks.

List in the week commencing 26.11.2012.

Order Date :- 31.10.2012

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