Allahabad High Court
Dr. Neeraj Shukla & Others vs State Of U.P. & Others on 14 July, 2010
Bench: Sunil Ambwani, Kashi Nath Pandey
Court No. - 29 Case :- WRIT - A No. - 54870 of 2009 Petitioner :- Dr. Neeraj Shukla & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- G.K. Singh,Shailendra Singh,V.K. Singh Respondent Counsel :- C.S.C.,B.P. Singh,Pushpendra Singh,V.P. Varshney Hon'ble Sunil Ambwani,J.
Hon'ble Kashi Nath Pandey,J.
Put up on 19.7.2010 to enable the learned standing counsel to file reply.
Time was earlier granted in October 2009 to the learned standing counsel to obtain instruction. The State has not cared to give reply to the averments made in the writ petition that the respondents are only filling up resereved vacancies illegally treating them to be backlog.
We make it clear that if no counter affidavit is filed by Monday, we may have to issue interim orders staying the interviews.
Order Date :- 14.7.2010 nethra