Allahabad High Court
Gyan Das And Others vs State Of U.P. And Others on 24 June, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 38 Case :- WRIT - A No. - 36528 of 2010 Petitioner :- Gyan Das And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- R.N. Tiwari Respondent Counsel :- C.S.C.,Akhilesh Kumar Hon'ble Pankaj Mithal,J.
The Government Order dated 20.05.2010 and the Circular dated 28.5.2010 are under challenge in this writ petition.
The above Government Order and the Circular have earlier been challenged in a number of writ petitions which have been entertained and an interim order has been passed. One such interim order is dated 16.06.2010 passed in Writ Petition No. 35281 of 2010.
In view of the above, learned Standing Counsel is allowed three weeks' time to file counter affidavit. One week thereafter is allowed to the petitioners for filing rejoinder affidavit.
Connect with the Writ Petition No. 35281 of 2010 and list on the expiry of the above period.
Considering the interim order passed in the above referred writ petition, as an interim measure, it is hereby provided that the petitioners shall continue to work on the post held by them in District Institute of Education and Training (DIET), District, Basti/Badaun and shall be entitled to salary in accordance with law.
Order Date :- 24.6.2010 BK