Roopak Kumar vs State Of U.P. And 3 Others
2016 Latest Caselaw 2945 ALL

Citation : 2016 Latest Caselaw 2945 ALL
Judgement Date : 24 May, 2016

Allahabad High Court

Roopak Kumar vs State Of U.P. And 3 Others on 24 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 13334 of 2016
 

 
Petitioner :- Roopak Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Desh Ratan Chaudhary
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

On 28.03.2016, the learned Standing Counsel was granted time to file counter affidavit.

It is stated that he has informed the authority concerned on 27.04.2016 along with the copy of the writ petition but he has not received any instruction.

Learned counsel for the petitioner has filed a supplementary affidavit, which is taken on record.

In the supplementary affidavit, it is stated that in spite of the order passed by this Court, the petitioner has not been sent for the training.

This Court has already passed an interim order in favour of the petitioner. It does not need to be reiterated again. The said interim order is extended till the next date of listing.

List this case on 23.08.206 by that time learned Standing Counsel may file counter affidavit.

Order Date :- 24.5.2016