Allahabad High Court
Pramod Kumar Singh & Others vs State Of U.P. & Others on 2 February, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 5133 of 2010 Petitioner :- Pramod Kumar Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- S.K. Mishra Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
The petitioners claim that they are entitled to be accommodated against the vacancies available in their respective categories.
The petitioners have not filed any details but they allege that in case the waiting list is implemented against the vacancies available, the petitioners would be accommodated.
Let the claim of the petitioners be examined by the respondent no.4 who shall proceed to pass an appropriate order as expeditiously as possible preferably within a period of 3 months from the date of production of a certified copy of this order before him.
The writ petition stands disposed of accordingly.
Order Date :- 2.2.2010 mna