PANKAJ KUMAR Vs. HON'BLE HIGH COURT OF JUDICATURE AT ALLAHABAD
LAWS(ALL)-2010-3-152
HIGH COURT OF ALLAHABAD
Decided on March 30,2010

PANKAJ KUMAR Appellant
VERSUS
HON'BLE HIGH COURT OF JUDICATURE AT ALLAHABAD Respondents

JUDGEMENT

- (1.) Supplementary counter-affidavit filed today on behalf of respondent Nos. 1 to 3 be taken on record.
(2.) Heard, Sri K. Shahi, learned Counsel for the petitioners, Sri Rajiv Gupta, learned Counsel for High Court and District Court at Saharanpur and learned standing counsel for the State-respondent .
(3.) These two writ petitions have been filed by four petitioners in all. The facts of both the writ petitions with regard to appointment of all the petitioners are identical. Therefore, a common order is being passed. The facts on record of Civil Misc. Writ Petition No. 41816 of 2005 are being treated to be the leading case.;


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