Allahabad High Court
Ajeet Kumar Singh And 2 Others vs State Of U.P. And 6 Others on 5 November, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 55 Case :- WRIT - A No. - 15363 of 2019 Petitioner :- Ajeet Kumar Singh And 2 Others Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Amit Kumar Srivastava Counsel for Respondent :- C.S.C.,Nisheeth Yadav Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioners, learned standing counsel for respondent Nos. 1 and 2 and Sri Nisheeth Yadav, learned counsel for respondent Nos. 3 & 4.
Present petition has been filed by the petitioners to command respondent Nos. 3 & 4 to promote the petitioners on the post of Head Master in Primary School or Assistant Teacher in Junior High School in the light of earlier order passed by this Court.
Sri Nisheeth Yadav, learned counsel for respondent Nos. 3 & 4 submitted that this petition is not maintainable as this is the second petition for the same cause of action which is apparent from the prayer itself. Petitioners have earlier filed Writ-A No. 31773 of 2017 which was disposed of and thereafter they have filed Contempt Application (Civil) No. 916 of 2018 which was also disposed of vide order dated 25.4.2018. This petition is filed for compliance of order dated 20.07.2017 passed in Writ-A No. 31773 of 2017, which is not maintainable.
The facts raised by Sri Nisheeth Yadav, learned counsel for respondent Nos. 3 & 4 could not be disputed by learned counsel for the petitioners.
Under such circumstances, writ petition is dismissed with liberty to the petitioners to approach appropriate forum, if so advised.
Order Date :- 5.11.2019 Sartaj