Bhupdenra & 4 Others vs State Of U.P. Thru Secy. In The ...
2016 Latest Caselaw 885 ALL

Citation : 2016 Latest Caselaw 885 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Bhupdenra & 4 Others vs State Of U.P. Thru Secy. In The ... on 17 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 2895 of 2012
 

 
Petitioner :- Bhupdenra & 4 Others
 
Respondent :- State Of U.P. Thru Secy. In The Deptt. Of Irrigation & 2 Ors
 
Counsel for Petitioner :- D.M. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel prays for and is granted 10 days' time to file supplementary counter affidavit giving the details of the vacancies which were accrued during the life time of the select list.

List this case on 11.4.2016. On that date, the record, as directed earlier, shall be produced.

Order Date :- 17.3.2016

Santosh/-

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