Ram Suhawan Maurya & 7 Ors. vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 4634 ALL

Citation : 2012 Latest Caselaw 4634 ALL
Judgement Date : 28 September, 2012

Allahabad High Court

Ram Suhawan Maurya & 7 Ors. vs State Of U.P. Through Secy. Basic ... on 28 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5197 of 2012
 

 
Petitioner :- Ram Suhawan Maurya & 7 Ors.
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Daya Shankar Yadav,Rajesh Kumar Awasthi
 
Respondent Counsel :- C.S.C.,Ghaus Beg
 

 
Hon'ble Ajai Lamba,J.

Sri Ghaus Beg, learned counsel appearing for the respondent contends that the petitioner has no locus standi to file this writ petition, insomuch as the petitioner has participated in the selection process and now challenges the criteria laid down.

Sri Beg prays for short adjournment to cite law.

List on 17.10.2012.

Order Date :- 28.9.2012

A.Nigam

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