Citation : 2018 Latest Caselaw 478 ALL
Judgement Date : 10 May, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 12762 of 2018 Petitioner :- Uday Kumar And Ors. Respondent :- U.P. Subordinate Service Selection Commission Thru.Secy.&Ors Counsel for Petitioner :- Sameer Kalia,Rajat Rajan Singh Counsel for Respondent :- Gaurav Mehrotra,I.M. Pandey Hon'ble Rajesh Singh Chauhan,J.
Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Rajat Ranjan Singh, learned counsel for the petitioners.
Notice for opposite party No.1 has been accepted by Sri Gaurav Mehrotra, learned counsel and notice for opposite party No.2 has been accepted by Sri I.M. Pandey, learned counsel, whereas notice for opposite party No.7 has been accepted by the office of the learned Chief Standing Counsel.
Issue notices to the opposite party Nos.3 to 6 returnable at an early date as well as through the Courier Services impanelled with the Registry of this Court. Addresses of the private opposite parties shall be provided by the U.P. Subordinate Services Selection Commission, Vibhuti Khand, Gomti Nagar, Lucknow to the learned counsel for the petitioners by Saturday i.e. 12.05.2018 for service upon the private opposite parties.
Let necessary steps be taken within a week.
Let counter affidavits be filed by the opposite parties within two weeks.
List this case on 30.05.2018 as fresh.
Till the next date of listing, the opposite party Nos.1 and 2 shall not give effect to the revised result dated 28.04.2018 issued by the opposite party No.1.
Order Date :- 10.5.2018
Suresh/
[Rajesh Singh Chauhan,J.]
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