Gyan Prakash Chaudhary vs State Of U.P. And 2 Others
2016 Latest Caselaw 3671 ALL

Citation : 2016 Latest Caselaw 3671 ALL
Judgement Date : 1 July, 2016

Allahabad High Court

Gyan Prakash Chaudhary vs State Of U.P. And 2 Others on 1 July, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 29714 of 2016
 

 
Petitioner :- Gyan Prakash Chaudhary
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

The argument of the counsel for the petitioner is that although in the final result 11 posts have been found to be reserved for dependents of Freedom Fighters but in the result only 8 persons were selected in the aforesaid category. Thus three posts are still lying in the aforesaid reserved category.

The Standing Counsel may take instruction in the matter.

Put up as fresh before appropriate Bench on 12.7.2016.

Order Date :- 1.7.2016

Rahul /-

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