State Of U.P. Thru. Prin. Sec. And 2 ... vs Narendra Singh And Anr.
2015 Latest Caselaw 2258 ALL

Citation : 2015 Latest Caselaw 2258 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

State Of U.P. Thru. Prin. Sec. And 2 ... vs Narendra Singh And Anr. on 10 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 629 of 2015
 

 
Appellant :- State Of U.P. Thru. Prin. Sec. And 2 Others
 
Respondent :- Narendra Singh And Anr.
 
Counsel for Appellant :- A.K. Goyal,S.C.
 
Counsel for Respondent :- S.K. Shukla
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

One of the grounds raised in the present appeal is that Hon'ble Single Judge, while accepting the candidature of the appellants for Special B.T.C. Course, 2007 vide order dated 19.3.2015 has failed to appreciate that the said B.T.C.Course, 2007 has been closed under the Government Order dated 11.12.2008. It is, therefore, submitted that the compliance of the order of the Hon'ble Single Judge to necessary lead to reopening of the B.T.C.Course , which has been quashed in the year 2008.

Counsel for appellants /respondent no.1 disputes the correctness of the stands so taken. He may file a counter affidavit within a week. Rejoinder affidavit may be within three days thereafter.

The matter shall come up before the Court on 24.9.2015.

Till the next date of listing, operation of the order of Hon'ble Single Judge dated 19.3.2015 shall remain stayed.

Order Date :- 10.9.2015

Ashish Pd.