Sandeep Kumar Srivastava vs State Of U.P.Throu Its ...
2012 Latest Caselaw 4259 ALL

Citation : 2012 Latest Caselaw 4259 ALL
Judgement Date : 19 September, 2012

Allahabad High Court

Sandeep Kumar Srivastava vs State Of U.P.Throu Its ... on 19 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4989 of 2012
 

 
Petitioner :- Sandeep Kumar Srivastava
 
Respondent :- State Of U.P.Throu Its Prin.Secy.Secondary Edu.Lko.And Ors.
 
Petitioner Counsel :- B.K.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Issue notice to respondent nos.7 and 8, returnable in three weeks.

Standing Counsel would represent respondent nos.1 to 6.

List after four weeks.

In the meantime, the Director, Secondary Education, Lucknow, is directed to have an enquiry conducted as regards allegations made in para 23 of the petition and also whether the selected candidate i.e. respondent no.8 was eligible to be appointed as Lecturer (Physical Education).

Counter affidavit, if any, be filed within three weeks.

Order Date :- 19.9.2012

A.Nigam

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