Sanjay Pratap Singh vs State Of U.P. Through Its Secy. ...
2015 Latest Caselaw 721 ALL

Citation : 2015 Latest Caselaw 721 ALL
Judgement Date : 27 May, 2015

Allahabad High Court

Sanjay Pratap 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. - 6807 of 2010
 

 
Petitioner :- Sanjay Pratap Singh
 
Respondent :- State Of U.P. Through Its Secy. Secondary Edu. Lucknow & Ors
 
Counsel for Petitioner :- Mahendra Singh Rathore,Onkar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

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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