Allahabad High Court
Smt. Pushpa Singh vs Union Of India And Others on 27 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 43392 of 2010 Petitioner :- Smt. Pushpa Singh Respondent :- Union Of India And Others Petitioner Counsel :- Bachcha Singh Respondent Counsel :- A. S. G. I. Hon'ble Shishir Kumar,J.
Sri Radha Mohan Pandey accepts notice on behalf of the respondents. He may file counter affidavit specifically stating that from the date of making application of the petitioner, no appointment under 5% quota has been made under the Dying in Harness Rules. Further rule to this effect may also be produced before this Court or annexed to the counter affidavit that in case the application is not processed or appointment within a period of three years from the date of application is not provided, the chapter will be treated to be closed.
List after the expiry of the aforesaid period.
Order Date :- 27.7.2010 V.Sri/-