Allahabad High Court
Dr. Suresh Chandra Yadav vs Union Of India And Others on 3 August, 2010
Bench: Sunil Ambwani, Kashi Nath Pandey
Court No. - 29 Case :- WRIT - A No. - 44980 of 2010 Petitioner :- Dr. Suresh Chandra Yadav Respondent :- Union Of India And Others Petitioner Counsel :- Siddharth Khare,Sri. Ashok Khare Respondent Counsel :- C. S. C.,A.S.G.I.(2010/1538) Hon'ble Sunil Ambwani,J.
Hon'ble Kashi Nath Pandey,J.
Heard Sri Ashok Khare, learned counsel for the petitioner. Learned standing counsel appears for the respondents.
It is stated by the standing counsel that there were four posts available for the year 2009-10 for which renewals were considered and the petitioners were not found suitable. The petitioner has worked upto 31.3.2010. Subsequently 50 more posts were sanctioned for the year 2010-11. These new posts were not open for renewal. The petitioner can apply afresh for these posts.
Let a counter affidavit be filed by the respondents within two weeks. Rejoinder affidavit within one week thereafter.
Connect with writ petition No. 40184 of 2010 and list on 31.8.2010.
Order Date :- 3.8.2010 nethra