KAMAL KUMAR Vs. STATE OF U P & 3 ORS
LAWS(ALL)-2013-7-395
HIGH COURT OF ALLAHABAD
Decided on July 11,2013

KAMAL KUMAR Appellant
VERSUS
State Of U P And 3 Ors Respondents

JUDGEMENT

- (1.) Learned Standing counsel has accepted notice on behalf of respondent no. 1. Sri Shivam Yadav, Advocate has accepted notice on behalf of respondent nos. 2, 3 and 4.
(2.) Each one of the respondents is accorded four weeks time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks. List thereafter.
(3.) It has been contended on behalf of petitioners that selection process has been undertaken way back in the year 2002. Petitioner submits that he also applied for consideration of his candidature and thereafter called to face the selection committee on 04.09.2002. Petitioner submits that his selection has been finalized and he has been performing and discharging duty.;


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