Shahid Jamal vs State Of U.P. And 4 Others
2016 Latest Caselaw 903 ALL

Citation : 2016 Latest Caselaw 903 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Shahid Jamal vs State Of U.P. And 4 Others on 17 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 12204 of 2016
 

 
Petitioner :- Shahid Jamal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Dharmaveer Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner has challenged the selection of respondent no.5 on the ground that he does not possess the essential qualification.

Learned Standing Counsel has accepted notice on behalf of State functionaries.

Issue notice to respondent nos. 4 and 5. Steps be taken within ten days. Notice will indicate that the respondents may file their counter affidavits within two weeks from the date of receipt of the notice.

Learned Standing Counsel may also file a counter affidavit within the same period.

List after expiry of the aforesaid period.

Order Date :- 17.3.2016

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