Allahabad High Court
Yogendra Prasad Gupta & Others vs State Of U.P. & Others on 4 January, 2010
Author: Kashi Nath Pandey
Bench: Kashi Nath Pandey
Court No. - 36 Case :- WRIT - A No. - 71579 of 2009 Petitioner :- Yogendra Prasad Gupta & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- G.K. Singh,V.K. Singh Respondent Counsel :- C.S.C. Hon'ble Satya Poot Mehrotra,J.
Hon'ble Kashi Nath Pandey,J.
Issue notice pending admission.
Notice on behalf of the respondent nos.1,2 and 3 has been accepted by the learned Standing counsel.
Notices will be issued to the respondent nos. 4,5 and 6 fixing the next date fixed in the matter.
Counter affidavit on behalf of the respondents may be filed within four weeks.
Rejoinder affidavit may be filed by the next date fixed in the matter. List this case on 15.2.2010.
Heard on the question of grant of interim relief. Having regard to the facts and circumstances of the case, and having considered the submissions made by Sri R.N.Singh, learned Senior Counsel assisted by Sri G.K.Singh, learned counsel appearing for the petitioners and the learned Standing Counsel for the respondent nos. 1 , 2 and 3, it is directed that the promotion, if any, made pursuant to the order dated 24.10.2009 passed by this Court in Civil Misc. Writ Petition No. 19307 of 2002, will be subject to the result of the present Writ Petition. Order Date :- 4.1.2010 aks