Triyugi Narain vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 3246 ALL

Citation : 2019 Latest Caselaw 3246 ALL
Judgement Date : 19 April, 2019

Allahabad High Court

Triyugi Narain vs State Of U.P. Thru Prin.Secy. ... on 19 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11206 of 2019
 
Petitioner :- Triyugi Narain
 
Respondent :- State Of U.P. Thru Prin.Secy. Revenue Lucknow And Ors.
 
Counsel for Petitioner :- Abhinandan Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Abhinandan Kumar Pandey, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

By means of this writ petition, the petitioner has submitted that the juniors to him have been regularized on the post of Collection Peon, whereas his candidature has been ignored for no cogent reason to that effect.

List this petition on 29.04.2019 as fresh to enable the learned Additional Chief Standing Counsel to seek complete instructions in the matter.

Order Date :- 19.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]