Ajay Kumar Mishra vs State Of U.P. And 2 Others
2014 Latest Caselaw 89 ALL

Citation : 2014 Latest Caselaw 89 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Ajay Kumar Mishra vs State Of U.P. And 2 Others on 24 March, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 16940 of 2014
 

 
Petitioner :- Ajay Kumar Mishra
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ashok Khare,Siddharth Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioner has relied upon a decision in the case of Surya Kant Kardam Vs. State of Karnataka and others, 2002(9) SCC445.

Learned Standing Counsel prays for and is allowed one month time to file counter affidavit explaining therein as to why the petitioner was denied appointment on Class III post on compassionate ground on account of large number of persons already working against supernumerary posts of Class-III and was given appointment on Class IV post and why thereafter compassionate appointments were given to other persons against Class-III supernumerary posts.

List thereafter.

Order Date :- 24.3.2014

SKM