Sunil Kumar Singh vs State Of U.P. And 3 Others
2016 Latest Caselaw 6677 ALL

Citation : 2016 Latest Caselaw 6677 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Sunil Kumar Singh vs State Of U.P. And 3 Others on 26 October, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 49645 of 2016
 

 
Petitioner :- Sunil Kumar Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Deepak Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Neeraj Tiwari
 
Hon'ble Ashwani Kumar Mishra, J.

On the basis of instructions received, it is stated that petitioner had not annexed copy of his Scheduled Caste Certificate, and therefore he was treated as General Category.

Let a counter affidavit be filed in the matter by the opposite party within two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List on 23rd November, 2016.

Order Date :- 26.10.2016

Vinod.

Download the LatestLaws.com Mobile App