Rishikesh Bajpai & Others vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 3116 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 25416 of 2018
 
Petitioner :- Rishikesh Bajpai & Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Others
 
Counsel for Petitioner :- Lalji Prasad Shukla
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners and the learned Additional Chief Standing Counsel for the State-respondents.

Learned counsel for the petitioners has submitted that in compliance of order of this Court, the petitioners have been provided the answer-sheets. He has further submitted that on perusal of the answer-sheets, it is found that the petitioners have obtained qualifying marks but still they have not been declared qualified.

Learned counsel for the petitioners was granted time to file the supplementary affidavit placing on record the relevant facts, but the same has not been filed.

Learned counsel for the petitioners may file supplementary affidavit placing on record the relevant submissions/ documents within a period of one week.

List this petition on 22.10.2018 as fresh.

Order Date :- 8.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]