Neelam Singh vs State Of U.P. And 5 Ors
2014 Latest Caselaw 7944 ALL

Citation : 2014 Latest Caselaw 7944 ALL
Judgement Date : 31 October, 2014

Allahabad High Court

Neelam Singh vs State Of U.P. And 5 Ors on 31 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 58017 of 2014
 

 
Petitioner :- Neelam Singh
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- V.K. Dwivedi,C.B. Prasad
 
Counsel for Respondent :- C.S.C.,A.K. Yadav
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the petitioner, Sri A.K. Yadav, learned counsel for respondent no. 2 and learned standing for the State-Respondents.

The issue involved in this writ petition is as to whether reservation would be applicable to the selection of "Prerak" or not.

Prima facie the impugned order contains contradictory recitals in this regard at page 26 of the writ petition.

Learned standing counsel may produce the relevant records including government order referred in the impugned order relating to the selection of "Prerak".

List this matter on 11.11.2014 as fresh.

Order Date :- 31.10.2014

SKS

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