Julie Singh vs Union Of India Throu Chairman ...
2014 Latest Caselaw 2339 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2971 of 2014
 

 
Petitioner :- Julie Singh
 
Respondent :- Union Of India Throu Chairman Staff Selection And Ors.
 
Counsel for Petitioner :- Saket Gupta
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for the petitioner appeared. 

Shri I.S. Faruqi, learned Assistant Solicitor General appeared and accepted notices for opposite parties no. 1 to 3.

By filing this writ petition the petitioner has prayed to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to revaluate the petitioner answer sheet and to provide the correct marks to the petitioner. 

In view of relief claimed at this stage, no mandamus for interim relief is required. 

Counter affidavit may be filed filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List after six weeks before the appropriate Bench.

Heard learned counsel for the petitioner as well as Shri I.S. Faruqi, learned Assistant Solicitor General on application for interim relief.

Any appointment on the basis of present requirement shall be subject to the final order to be passed by this Court in this writ petition. 

Order Date :- 19.6.2014

R.U.