Kanhaiya Bux Singh vs State Of U.P.Through Its Secy. ...
2015 Latest Caselaw 719 ALL

Citation : 2015 Latest Caselaw 719 ALL
Judgement Date : 27 May, 2015

Allahabad High Court

Kanhaiya Bux Singh vs State Of U.P.Through Its Secy. ... on 27 May, 2015

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 6842 of 2010
 

 
Petitioner :- Kanhaiya Bux Singh
 
Respondent :- State Of U.P.Through Its Secy. Secondary Education Civil Sec
 
Counsel for Petitioner :- M.S.Rathore
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Ritu Raj Awasthi,J.

Mr. Rajeev Kumar Srivastava, Advocate has put in appearance on behalf of the petitioner and files Vakalatnama, the same is taken on record.

Learned counsel for the petitioner submits that the writ petition has not become infructuous. The petitioner is still working on the post in question and no regularly selected candidate has joined in his place.

He prays for and is allowed a week's time to file affidavit to this effect.

List in the month of July, 2015.

Order Date :- 27.5.2015

Arjun/-

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