Dr. Shiv Shankar Pal vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 6070 ALL

Citation : 2013 Latest Caselaw 6070 ALL
Judgement Date : 25 September, 2013

Allahabad High Court

Dr. Shiv Shankar Pal vs State Of U.P.& 4 Ors. on 25 September, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 52843 of 2013
 

 
Petitioner :- Dr. Shiv Shankar Pal
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- Anit Saxena,Ramesh Chandra Tiwari
 
Counsel for Respondent :- C.S.C.,V.P.Mathur
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

The contention of the petitioner is that the rejection of candidature of the petitioner on the ground that B.H.M.S. (Graded Degree) is not in Schedule of HCC Act, 1973 is incorrect. Annexure-12 is the Schedule wherein B.H.M.S. (Graded Degree) of Babasaheb Bhim Rao Ambedkar Bihar University, Muzaffarpur is placed in the Schedule from 1986 onwards.

Sri M.N. Singh, Advocate, has put in appearance on behalf of respondent nos. 4 and 5. He requested that the matter may be taken up day after tomorrow to enable him to seek instruction.

Put up day after tomorrow i.e. on 27.9.2013 as fresh.

Order Date :- 25.9.2013