Ashok Tiwari vs State Of U.P. And 3 Others
2018 Latest Caselaw 4190 ALL

Citation : 2018 Latest Caselaw 4190 ALL
Judgement Date : 7 December, 2018

Allahabad High Court

Ashok Tiwari vs State Of U.P. And 3 Others on 7 December, 2018

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 25869 of 2018
 

 
Petitioner :- Ashok Tiwari
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anil Kumar Shukla,Rati Bhan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Leave to amend the description of the second respondent is granted. Necessary correction be carried out forthwith.

Learned Standing Counsel appearing for the second respondent states that subject to all contentions on merits being left open, the claim of the petitioner for his promotion on the post of Sub Inspector shall be duly evaluated in accordance with law and disposed of with expedition and preferably within a period of three months from the date of presentation of a certified copy of this order.

Accordingly and without going into the merits of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 7.12.2018

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