SARVESH KUMAR UPADHYAY Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-12-171
HIGH COURT OF ALLAHABAD
Decided on December 10,2015

Sarvesh Kumar Upadhyay Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Shri Satya Priya Upadhyay, Learned Counsel For The petitioner and Shri H.C. Pathak, learned Standing Counsel for the Staterespondent.
(2.) These Writ Petitions Have Been Filed, Interalia, Praying For A writ, order or direction in the nature of certiorari quashing the selection list issued by the respondent no.3 on 21.10.2013 (Annexure No.3 to the writ petition) pursuant to the advertisement dated 9.7.2013 for the recruitment of seven posts of Cook/Kahar. The petitioner has also prayed for a writ, order or direction in the nature of mandamus commanding the respondent no.3 not to issue the appointment letters or not to permit for joining of anyone on the post of Cook/Kahar in pursuance to the Section List dated 21.10.2013.
(3.) Learned Counsel For The Petitioner States That The Petitioner does not want to file supplementary rejoinder affidavit in reply to the supplementary counter affidavit filed by the respondents.;


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