Sunil Kumar Gond vs State Of U.P. And 3 Others
2016 Latest Caselaw 1591 ALL

Citation : 2016 Latest Caselaw 1591 ALL
Judgement Date : 20 April, 2016

Allahabad High Court

Sunil Kumar Gond vs State Of U.P. And 3 Others on 20 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 17624 of 2016
 

 
Petitioner :- Sunil Kumar Gond
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Nikhil Kumar Yadav,Prashant
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The grievance of the petitioner is that he had applied for appointment on the post of Safari Karmi in pursuance of the advertisement dated 16.06.2008. He qualified the test and his name has been included in the select list. Copy of the select list on record as Annexure-9 to the writ petition. Petitioner's name figures at serial number 39.

It is contended that without any justifiable reason, the appointment letter has not been issued to the petitioner so far.

Learned Standing Counsel may seek instruction in the matter.

List this case on 16.05.2016 among top ten cases with liberty to make a mention on the next date to take up the case out of turn.

Order Date :- 20.4.2016