Sandeep Kumar Srivastava vs State Of U.P.Throu Its ...
2019 Latest Caselaw 174 ALL

Citation : 2019 Latest Caselaw 174 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Sandeep Kumar Srivastava vs State Of U.P.Throu Its ... on 26 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 4989 of 2012
 

 
Petitioner :- Sandeep Kumar Srivastava
 
Respondent :- State Of U.P.Throu Its Prin.Secy.Secondary Edu.Lko.And Ors.
 
Counsel for Petitioner :- B.K.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

This Court on 19.09.2012 had directed the Director, Secondary Education, Lucknow to have an enquiry conducted as regards allegations made in para 23 of the petition and also whether the selected candidate was eligible to be appointed as Lecturer (Physical Education).

No counter affidavit has been filed.

Sri Arpit Shukla, learned State Counsel prays for and is granted a week's time to seek instructions regarding the compliance of the order dated 19.09.2012 passed by this Court and to produce the copy of the enquiry report and the decision, if any, taken in pursuance thereof, on the next date of listing.

List on 07.03.2019..

Order Date :- 26.2.2019

psd