Allahabad High Court
State Of U.P.Thr.Secy Basic Education ... vs Rakesh Kumar Verma on 20 July, 2010
Author: F.I. Rebello
Bench: Ferdino Inacio Rebello, Devi Prasad Singh
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 365 of 2008 Petitioner :- State Of U.P.Thr.Secy Basic Education Inre 3582 Miss 2004 Respondent :- Rakesh Kumar Verma Petitioner Counsel :- C.S.C Respondent Counsel :- V.K.Verma Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Devi Prasad Singh,J.
This special appeal is directed against the judgment and order dated 12.12.2007 passed by the learned Single Judge, disposing of Writ Petition No.3582 (M/S) of 2004, following the Division Bench judgment in Special Appeal No.364 of 2004: Shashi Sharma Vs. State of U.P. & Others (decided on 26.10.2007).
We have been informed that the State has gone in appeal against the said Division Bench judgment in Shashi Sharma (supra) and that judgment has been stayed by the Supreme Court and the appeal is pending.
In the light of that, the matter is adjourned sine die.
List this matter after the aforesaid matter is decided by the Supreme Court.
Order Date :- 20.7.2010 RKK/-
(F.I. Rebello, CJ) (Devi Prasad Singh, J)