Meraj Ahmad vs State Of U.P. Through ...
2015 Latest Caselaw 4418 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5408 of 2001
 

 
Petitioner :- Meraj Ahmad
 
Respondent :- State Of U.P. Through Secy.Panchyat Raj And 2ors.
 
Counsel for Petitioner :- Shyam Mohan,A.R.Khan,N.K.Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Jay Shanker Shukla, Advocate filed Vakalatnama on behalf of opposite party no.4, the same is taken on record.

Office is directed to print the name of Sri Jay Shanker Shukla, Advocate as counsel for the opposite party no.4.

Sri Jay Shanker Shukla, learned Counsel for the opposite party no.4 informs that there are two more writ petitions having forged appointment letters of the same institution and in the interest of justice these two petition may also be heard together with the present writ petition.

Appreciating the request of the learned Counsel for the opposite party no.4, list this case along with the record of writ petition no. 1179 (SS) of 1999:Rashid Alli Vs. State of U.P. and others and 443 (SS) of 2007 Ajay Kumar Verma Vs. State of U.P. .

If Opposite party no.4 files Counter Affidavit within two weeks, he did not appear on the next date.

List thereafter.

Order Date :- 20.11.2015

Arvind