Vikash Kumar And 6 Others vs State Of U.P. And 7 Others
2016 Latest Caselaw 3208 ALL

Citation : 2016 Latest Caselaw 3208 ALL
Judgement Date : 30 May, 2016

Allahabad High Court

Vikash Kumar And 6 Others vs State Of U.P. And 7 Others on 30 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 23258 of 2016
 

 
Petitioner :- Vikash Kumar And 6 Others
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended by the learned Standing Counsel that seven posts were reserved for the Ex.Serviceman, out of them, five posts have been filled up and two posts are still vacant.

In view of the above, two post shall be kept reserved till the next date of listing and the appointment of respondent nos. 4 to 8 shall abide the result of the writ petition.

Learned Standing Counsel appears for respondent nos. 1 to 3.

Issue notice to respondent nos. 4 to 8 returnable on 25.07.2016. The notice will indicate that the respondents may file their counter affidavits on or before the next date fixed.

Steps be taken within ten days.

List this case on 15.07.2016

Order Date :- 30.5.2016