Neelam Kumar & 19 Others vs State Of U.P. Thru. ...
2015 Latest Caselaw 4932 ALL

Citation : 2015 Latest Caselaw 4932 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Neelam Kumar & 19 Others vs State Of U.P. Thru. ... on 1 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7251 of 2015
 

 
Petitioner :- Neelam Kumar & 19 Others
 
Respondent :- State Of U.P. Thru. Prin.Secy.,Social Welfare & 4 Others
 
Counsel for Petitioner :- Ranjana Agnihotri
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Standing Counsel raised a preliminary objection specially with respect to petitioner No. 5 and 7, who is by caste "Kapoor" and "Ganguly" and submitted that they cannot be Scheduled Caste candidate.

Learned Counsel for the petitioner prays for and is granted two days' time to bring on record the Caste Certificate issued to the petitioner no. 5 and 7.

List thereafter.

Order Date :- 1.12.2015

Arvind

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