Jai Prakash Pandey & 3 Ors. vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 4581 ALL

Citation : 2012 Latest Caselaw 4581 ALL
Judgement Date : 27 September, 2012

Allahabad High Court

Jai Prakash Pandey & 3 Ors. vs State Of U.P. Through Secy. Basic ... on 27 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5171 of 2012
 

 
Petitioner :- Jai Prakash Pandey & 3 Ors.
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Deptt. Lko. & Ors.
 
Petitioner Counsel :- Praveen Kumar Tiwari
 
Respondent Counsel :- C.S.C.,P.K.Singh Bisen
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that process for selection of Assistant Block Coordinator/Subject Expert has been concluded. Result, however, has not been declared without any reason nor the selection has not been cancelled.

Sri Pradeep Kumar Singh Bisen, Advocate, has put in appearance for respondent no.3 and prays for time to file counter affidavit.

Respondent nos.1 to 3 would be represented by the State counsel.

Let the counter affidavit be filed within three weeks.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List thereafter.

Order Date :- 27.9.2012

A.Nigam