Sashikant vs State Of U.P. Thru Prin.Secy. Home ...
2019 Latest Caselaw 44 ALL

Citation : 2019 Latest Caselaw 44 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Sashikant vs State Of U.P. Thru Prin.Secy. Home ... on 22 February, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5155 of 2019
 
Petitioner :- Sashikant
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Anr.
 
Counsel for Petitioner :- Malti Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Ms. Malti Mishra, learned counsel for the petitioner.

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

The submission of learned counsel for the petitioner is that despite getting marks for which the petitioner should have been considered for medical examination, he has not been called for medical examination for the post of a Constable in U.P. Police.

List this petition on 05.03.2019 as fresh to enable the learned Additional Chief Standing Counsel to seek complete instructions in the matter.

Order Date :- 22.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]