Sitesh Kumar Srivastava vs Union Of India Through Its ...
2015 Latest Caselaw 4337 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5079 of 2009
 

 
Petitioner :- Sitesh Kumar Srivastava
 
Respondent :- Union Of India Through Its Secretary,
 
Counsel for Petitioner :- Ashwani Kumar,Abhishek Yadav
 
Counsel for Respondent :- A.S.G.,Ajay Kumar Singh,Raj Kumar Singh
 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Ashwani Kumar, Counsel for the petitioner submits that the petitioner has been denied compassionate appointment despite the fact that the petitoner has secured 30 marks on the basis of qualification and other requirements whereas persons securing 26.28 and 23 marks, whose names are mentioned in Annexure -12 to the writ petition.

Sri Ajay Kumar Singh, Counsel for the respondent prays for a week's time to prepare the brief.

Accordingly, the case is adjourned and list the matter on 7.12.2015.

Counsel for the respondents shall also seek instructions in respect of the submissions advanced by the Counsel for he petitioner.

Order Date :- 19.11.2015

MH/-