Chhotelal Giri vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7949 ALL

Citation : 2014 Latest Caselaw 7949 ALL
Judgement Date : 31 October, 2014

Allahabad High Court

Chhotelal Giri vs State Of U.P. And 3 Ors on 31 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 58016 of 2014
 

 
Petitioner :- Chhotelal Giri
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Sudhakar Pandey
 
Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Rajan Roy,J.

Supplementary affidavit filed today is taken on record.

The petitioner is aggrieved by the non-discloser of the reasons for his non-selection and the vague reason given on the website. A copy of the downloaded information is annexed as Annexure-8 to this writ petition.

The petitioner may submit a representation before respondent no. 4 within a period of one week. In such event, respondent no. 4 shall disclose the reason in writing to the petitioner for non-selection of the petitioner in terms of Annexure-8 to the writ petition within two days from the date of receipt of the representation.

With the aforesaid observations, the writ petition is disposed of.

Order Date :- 31.10.2014

SKS