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Brajesh Kumar Pandey And Another vs State Of U.P. And 4 Others
2017 Latest Caselaw 3140 ALL

Citation : 2017 Latest Caselaw 3140 ALL
Judgement Date : 9 August, 2017

Allahabad High Court
Brajesh Kumar Pandey And Another vs State Of U.P. And 4 Others on 9 August, 2017
Bench: Ran Vijai Singh, Ifaqat Ali Khan



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 32300 of 2017
 

 
Petitioner :- Brajesh Kumar Pandey And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Mishra,Abhishek Mishra
 
Counsel for Respondent :- C.S.C.,Archana Singh,Satendra Tirpathi
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Supplementary affidavit has been filed by learned counsel for the petitioner, which is taken on record.

We have heard Sri Alok Mishra alongwith Sri Abhishek Mishra, learned counsel for the petitioner, Sri H. N. Singh, learned Senior Counsel assisted by Smt. Archana Singh, learned counsel appearing for respondent no.3 and Sri Satendra Tripathi, learned counsel appearing for respondent no.4.

Through this writ petition prayer has been made to issue writ of certiorari quashing the impugned selection list dated 22.06.2017 (Subject Geography Post-Assistant Professor) declared by the respondent no.3 against Advertisement No.46 dated 19.03.2014.

Sri Singh who appears for respondent at the very outset submitted that similar controversy is engaging attention of this Court in writ petition no.15940 of 2017 (Deep Mala Bhardwaj vs. State of U.P. and others) in which counter affidavit has been called for. Factum of this has not been disputed by the learned counsel for the petitioner.

List this case alongwith record of writ petition no.15940 of 2017 (Deep Mala Bhardwaj vs. State of U.P. and others), learned counsel for the respective respondents may file counter affidavit.

Order Date :- 9.8.2017

Swati

 

 

 
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