Sharad Pratap Singh vs State Of U.P. And Another
2014 Latest Caselaw 7264 ALL

Citation : 2014 Latest Caselaw 7264 ALL
Judgement Date : 7 October, 2014

Allahabad High Court

Sharad Pratap Singh vs State Of U.P. And Another on 7 October, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Amendment Application No.25076 of 2014
 
In
 

 
Case :- WRIT - A No. - 11520 of 2009
 

 
Petitioner :- Sharad Pratap Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- P.S. Baghel,Gaurav Singh,Gautam Baghel,H.N.Singh,R.P. Singh,V.K.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this amendment application, the petitioner is seeking regularisation on the post of Inspector by virtue of Government Order dated 24.7.2003 and it is also prayed that by amendment the said Government Order be taken on record.

The amendment application is allowed. Necessary incorporation be made by the counsel for the petitioner within ten days.

Learned standing counsel may file counter affidavit to the amended writ petition and also to the supplementary affidavit filed on 22.7.2014 within three weeks.

List thereafter.

Order Date :- 7.10.2014

SKS