Allahabad High Court
Nav Chetna Samaj Sudhar Evam Kalyan Jan ... vs State Of U.P. & Ors. on 16 June, 2010
Bench: Devi Prasad Singh, Yogendra Kumar Sangal
Court No. - 27
Case :- MISC. BENCH No. - 5747 of 2010
Petitioner :- Nav Chetna Samaj Sudhar Evam Kalyan Jan Samiti { P.I.L. }
Respondent :- State Of U.P. & Ors.
Petitioner Counsel :- Km. Madhurima Bhargawa
Respondent Counsel :- C.S.C.
Hon'ble Devi Prasad Singh,J.
Hon'ble Yogendra Kumar Sangal,J.
Learned CSC has accepted notice on behalf of O.P. No.1 and 2. Issue notice to O.P. No.3 and 4 fixing 15.7.2010.
Serious allegations have been raised against the respondent No.4 with submission that ignoring his past misconduct, respondent No.1 to 3 are likely to appoint him again, on the post of Director.
In spite of the fact that there are serious adverse material against the respondent No.4, the respondents are proceeding to appoint him, this Court may set aside the same in due course if the appointment is made it shall be subject to further orders passed by this Court.
The petitioner may file appropriate affidavit in terms of amended Rules of the Court, before the date fixed.
Order Date :- 16.6.2010 Rajneesh)