Rahul vs State Of U.P. Thru Secy. Home And ...
2015 Latest Caselaw 4150 ALL

Citation : 2015 Latest Caselaw 4150 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Rahul vs State Of U.P. Thru Secy. Home And ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 8717 of 2010
 

 
Petitioner :- Rahul
 
Respondent :- State Of U.P. Thru Secy. Home And Others
 
Counsel for Petitioner :- Amitabh Tripathi,Shishir Pradhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Counsel for the petitioner states that with a view to verify the marks obtained by the petitioner, OMR sheet be summoned. On the other hand, Standing Counsel stats that as the OMR sheet has been weeded out, it is not possible to produce the same. At this stage, Counsel for the petitioner states that the writ petition was filed in the year 2010 itself and as such it is wrong to say that OMR sheet has been weeded out.

In these circumstances, Standing Counsel is directed to bring on record the decision by which it has been decided to weed out the OMR sheets.

List this case in the next month.

Order Date :- 17.11.2015

MH/-