Ram Krishna Yadav vs State Of U.P. And Others
2014 Latest Caselaw 9528 ALL

Citation : 2014 Latest Caselaw 9528 ALL
Judgement Date : 3 December, 2014

Allahabad High Court

Ram Krishna Yadav vs State Of U.P. And Others on 3 December, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 66511 of 2010
 

 
Petitioner :- Ram Krishna Yadav
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Siddharth Khare,A.Khare
 
Counsel for Respondent :- C. S. C.,C.B. Prasad,V.K. Dwivedi
 

 
Hon'ble Abhinava Upadhya,J.

Earlier learned Standing Counsel was granted time to file supplementary counter affidavit but no such affidavit has been filed till date.

Learned counsel for the petitioner, however, submits that pursuant to re-determination of seats, 856 OBC seats have now been increased and the merit has also now been lowered to 110 for OBC Category yet the petitioner, who has obtained 111.9517 marks has not been considered.

Sri Siddharth Khare, learned counsel appearing for the petitioner seeks time to the aforesaid effect.

Earlier this Court had permitted the petitioner to delete the name of respondent no.5 on whose behalf Sri C.B.Prasad and Sri V.K.Dwivedi have filed vakalatnama and the name of respondent no.5 was deleted. As such, there is no necessity to show the name of Sri C.B.Prasad and Sri V.K.Dwivedi as counsel for respondent no.5.

List the matter in the next cause list.

Order Date :- 3.12.2014

SKM