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Kalpana Misra vs The High Court Of Judicature At ... on 1 July, 2016

Bench: Jagdish Singh Khehar, Arun Mishra

     WP(C)No.322/2016                                 1

     ITEM NO.67                              COURT NO.3                 SECTION X

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                                  Writ Petition(s)(Civil) No(s).322/2016

     KALPANA MISRA & ORS.                                                 Petitioner(s)

                                                    VERSUS

     THE HIGH COURT OF JUDICATURE AT ALLAHABAD
     THROUGH REGISTRAR GENERAL & ORS.                                     Respondent(s)

     (With appln.(s) for exemption from filing O.T. and interim stay and
     permission to file additional documents and permission to file
     synopsis and list of dates and office report)

     Date : 01/07/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                             HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                  Mr.Dushyant Dave, Sr.Adv.
                                        Mr.S.R.Singh, Sr.Adv.
                                        Mr.Avnish Singh, Adv.
                                        Mr.Ankur Yadav, Adv.
                                        Ms. Asha Gopalan Nair, Adv.(NP)

     For Respondent(s)                  Ms.Preetika Dwivedi, Adv.

                         Upon hearing the counsel the Court made the following
                                          O R D E R

Having heard learned counsel for the rival parties, we are of the view, that the petitioners should have approached the High Court under Article 226 rather than approached this Court under Article 32 of the Constitution of India. In view of the above, liberty is granted to the petitioners to move the High Court under Article 226 of the Constitution of India within three weeks Signature Not Verified Digitally signed by from today.

Date: 2016.07.02 12:30:59 TLT

After the pleadings are complete, we would request the Reason: High Court to dispose of the matter on merits within a period of four months from today.

The instant petition stands disposed of in the above terms.

As a sequel to the above, all pending interlocutory applications also stand disposed of.

 (SATISH KUMAR YADAV)                                            (RENUKA SADANA)
     AR-CUM-PS                                                     COURT MASTER