Shailendra Singh Chauhan & ... vs State Of U.P. Thru Secy. Deptt. Of ...
2014 Latest Caselaw 2250 ALL

Citation : 2014 Latest Caselaw 2250 ALL
Judgement Date : 10 June, 2014

Allahabad High Court

Shailendra Singh Chauhan & ... vs State Of U.P. Thru Secy. Deptt. Of ... on 10 June, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2915 of 2014
 

 
Petitioner :- Shailendra Singh Chauhan & Another
 
Respondent :- State Of U.P. Thru Secy. Deptt. Of Agriculture U.P. & 4 Ors
 
Counsel for Petitioner :- Narendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for the petitioners and learned standing counsel.

Learned standing counsel informs that instruction has been received from opposite parties no. 1 to 5 in which he has been informed that petitioners are being considered for the post in question and they have been called for interview on 13.6.2014.

In view of above, I am of the view that no cause of action survives in the writ petition. Hence the writ petition is disposed off accordingly.

Order Date :- 10.6.2014

R.U.

Download the LatestLaws.com Mobile App