Shesh Nath Singh And 3 Ors. vs Suhas L.Y., Collector/ D.M.
2014 Latest Caselaw 1304 ALL

Citation : 2014 Latest Caselaw 1304 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Shesh Nath Singh And 3 Ors. vs Suhas L.Y., Collector/ D.M. on 28 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2618 of 2013
 

 
Applicant :- Shesh Nath Singh And 3 Ors.
 
Opposite Party :- Suhas L.Y., Collector/ D.M.
 
Counsel for Applicant :- Ramesh Chand Tiwari
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 14.3.2014 an affidavit of compliance has been filed by the Sri Suhas L.Y., District Magistrate, Jaunpur which is taken on record. It is stated in the affidavit that so far as applicant nos. 2 and 3 are concerned the order dated 30.30.2012 passed in Writ A No. 22196 of 2011 (Rakesh Kumar Dubey vs. State of U.P. and others) has been complied with and appointment letters have been issued so far as applicant nos. 1 and 4 are concerned they have become over age and letter has been written to the State Government for relaxation of age.

On the reqeust of learned standing counsel list this case on 27th May, 2014.

Order Date :- 28.4.2014

samz