Kamlakar Vikarmaditya vs State Of U.P.Through ...
2017 Latest Caselaw 6250 ALL

Citation : 2017 Latest Caselaw 6250 ALL
Judgement Date : 3 November, 2017

Allahabad High Court

Kamlakar Vikarmaditya vs State Of U.P.Through ... on 3 November, 2017

Bench: Vikram Nath, Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 26369 of 2017
 
Petitioner :- Kamlakar Vikarmaditya
 
Respondent :- State Of U.P.Through Prin.Secy.Nagar Vikas Lko.And Ors.
 
Counsel for Petitioner :- Abdul Samad
 
Counsel for Respondent :- C.S.C.,Aprajita Bansal
 

 
Hon'ble Vikram Nath,J.

Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner, Shri Manish Mishra, learned Standing Counsel for the State-respondents and Ms. Aprajita Bansal, learned counsel for the respondent No.3.

The elections of the Municipal Local Bodies have already been notified. As such, we are not inclined to entertain this petition relating to the reservation of the posts.

The Writ Petition is accordingly dismissed.

Order Date :- 3.11.2017

Arnima

(Abdul Moin, J.) (Vikram Nath, J.)

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