Allahabad High Court
Avinash Chandra S/O Sri J.P.Srivastava ... vs U.P.Public Services Commission ... on 20 December, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- MISC. BENCH No. - 1347 of 2009 Petitioner :- Avinash Chandra S/O Sri J.P.Srivastava And Others Respondent :- U.P.Public Services Commission Through Its Secretary & Ors Petitioner Counsel :- Vivek Raj Singh Respondent Counsel :- C.S.C.,I.P.Singh,Rajnish Kumar Hon'ble Devi Prasad Singh,J.
Hon'ble Vedpal,J.
We have perused the report submitted by the Registrar in pursuance of the order, passed by this Court.
Report of the Registrar as well as its annexures be kept on record.
Sri Rajnish Kumar learned counsel for the U.P. Public Service Commission, learned Standing Counsel as well as counsel for the petitioner submit that copy of the report be provided to them so that they may file objection .
On the request of learned counsel for the respondents as well as learned counsel for the petitioner, let photostat copy of the report be provided to them within a week, so that they may file objection in next two weeks. However, annexures shall remain in sealed cover and their copies shall be provided, if required, on the next date of listing.
List on 20.1.2011.
Order Date :- 20.12.2010 Tripathi