Manish Kumar Yadav And 49 Ors. vs State Of U.P. Thru Adll. Chief ...
2019 Latest Caselaw 3526 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6540 of 2019
 
Petitioner :- Manish Kumar Yadav And 49 Ors.
 
Respondent :- State Of U.P. Thru Adll. Chief Secy. Home Lucknow And Ors.
 
Counsel for Petitioner :- Sameer Kalia,Rajat Rajan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Sameer Kalia, Advocate for the petitioners and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

In compliance of earlier order of this Court, Dr. Udai Veer Singh, learned Additional Chief Standing Counsel has produced the copy of instructions dated 24.04.2019, the same is taken on record.

As per the aforesaid instructions, the authority concerned has categorically indicated that in terms of orders dated 30.03.2019 ad 11.04.2019 the requisite exercise in respect of verification of the documents and medical verification is being carried out and the selected candidates may be sent for training only after final decision in the issue in question is taken by this Court.

List this petition on the date fixed.

Order Date :- 25.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]