Allowed And Disposed Of vs No. 22
2021 Latest Caselaw 2900 HP

CWP No. 3269/2021

.

11.06.2021 Present: Mr. Yogesh Kumar Chandel, Advocate, for the

petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate

General, for respondents No.1 & 2.

Mr. Rajinder Thakur, Advocate, for respondent No.3.

(through video conference)

CMP No.6218/2021 Allowed and disposed of.

CWP No.3269/2021 & CMP No.6219/2021

Notice confined to respondents No.1 to 3 at this

stage. Mr. Ajay Vaidya, learned Senior Additional Advocate

General and Mr. Rajinder Thakur, Advocate, appear and

waive service of notice on behalf of respondents No.1, 2 & 3,

respectively. Short reply/instructions on behalf of the

appearing respondents, be filed by the next date, also

clarifying therein whether the judgment dated 18.12.2020,

passed by Hon'ble Apex court in Miscellaneous

Application No. 2641/2019 in Special Leave Petition

(Civil) No. 23223/2018, titled Saurav Yadav & Ors Vs.

State of Uttar Pradesh & Ors., particularly paragraphs

No. 22, 23, 24 and 33 thereof with respect to the horizontal

reservations, were complied with by the respondents or not

while preparing the result at Annexure P­4.

Learned Senior Additional Advocate General

.

submits that till the next date of hearing, appointment

letters will not be issued to respondents No.4 to 16, in case

the same have not been issued as on date.

List on 16th June, 2021.

Jyotsna Rewal Dua Vacation Judge 11th June, 2021 Rohit