Omveer Yadav And Another vs State Of U.P.Through ...
2017 Latest Caselaw 6278 ALL

Citation : 2017 Latest Caselaw 6278 ALL
Judgement Date : 3 November, 2017

Allahabad High Court

Omveer Yadav And Another 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. - 26378 of 2017
 
Petitioner :- Omveer Yadav And Another
 
Respondent :- State Of U.P.Through Prin.Secy.Local Bodies Lko.And Ors.
 
Counsel for Petitioner :- Prem Shanker Pandey,Ashutosh Bajpai
 
Counsel for Respondent :- C.S.C.,Aprajita Bansal
 

 
Hon'ble Vikram Nath,J.

Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioners, Mrs. Anupma Singh, learned Standing Counsel for the State-respondents and Ms. Aprajita Bansal, learned counsel for the respondent No. 4.

The elections of the Local Body in the State have already been notified on 27.10.2017. As such, we are not inclined to entertain this petition relating to the reservation of the posts for such elections.

The Writ Petition is accordingly dismissed.

Order Date :- 3.11.2017

Arnima

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