Prassan Kumar vs State Of U.P. And 2 Others
2015 Latest Caselaw 2460 ALL

Citation : 2015 Latest Caselaw 2460 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Prassan Kumar vs State Of U.P. And 2 Others on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53787 of 2015
 

 
Petitioner :- Prassan Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Satish Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The learned Standing Counsel states that the reservation to be applied in respect of various posts of Members of Zila Panchayats for general election of Zila Panchayat 2015 in the State of Uttar pradesh, which has already been notified in the daily newspaper.

We would not be inclined to entertain grievance of petitioner at this stage.

Accordingly, the writ petition is dismissed.

Order Date :- 18.9.2015

Ashish Pd.

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