Rajneesh Kumar & 2 Ors. vs State Of U.P. Through District ...
2012 Latest Caselaw 3959 ALL

Citation : 2012 Latest Caselaw 3959 ALL
Judgement Date : 4 September, 2012

Allahabad High Court

Rajneesh Kumar & 2 Ors. vs State Of U.P. Through District ... on 4 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4651 of 2012
 

 
Petitioner :- Rajneesh Kumar & 2 Ors.
 
Respondent :- State Of U.P. Through District Magistrate Sitapur & Ors.
 
Petitioner Counsel :- Lalla Ji Maurya
 
Respondent Counsel :- C.S.C.,R.N.Gupta
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that enquiry has been conducted as regards mode of advertisement/publication for the post of Gram Rozgar Sevak and it has been found vide Annexure-6 that there was no proper publication. Despite such facts, persons appointed as Gram Rozgar Sevaks in July, 2011 are sought to be continued for session 2012-13.

Issue notice to respondent no.5, returnable in four weeks.

Respondent nos.1 to 4 would be represented by Sri Pankaj Patel, learned Government Advocate.

In the meantime, any action taken by respondent no.1 shall remain subject to decision of this writ petition.

Order Date :- 4.9.2012

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Rajneesh Kumar & 2 Ors. vs State Of U.P. Through District ...
2012 Latest Caselaw 3959 ALL

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Rajneesh Kumar & 2 Ors. vs State Of U.P. Through District ...2012 Latest Caselaw 3959 ALL

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Rajneesh Kumar & 2 Ors. vs State Of U.P. Through District ...
2012 Latest Caselaw 3959 ALL