Sonam Verma vs State Of U.P. Thru. Secy. Deptt. Of ...
2017 Latest Caselaw 7735 ALL

Citation : 2017 Latest Caselaw 7735 ALL
Judgement Date : 6 December, 2017

Allahabad High Court

Sonam Verma vs State Of U.P. Thru. Secy. Deptt. Of ... on 6 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 29256 of 2017
 

 
Petitioner :- Sonam Verma
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Of Law & Others, Civil Sect
 
Counsel for Petitioner :- Vikrant Prakash,Dinesh Chandra,Divyanshu Yadav
 
Counsel for Respondent :- C.S.C.,Upendra Nath Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Supplementary affidavit filed on behalf of petitioner is taken on record.

After being made queries regarding the qualification of petitioner in the computers advertised in the advertisement, learned counsel for petitioner fairly submitted that the petitioners does not possess the qualification as mentioned in the advertisement and he may be permitted not to press the petition.

In view of the above, the writ petition is dismissed as not pressed.

Order Date :- 6.12.2017

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