Allahabad High Court
Union Of India & Others vs Amar Nath Singh & Others on 4 January, 2010
Author: Kashi Nath Pandey
Bench: Kashi Nath Pandey
Court No. - 36 Case :- WRIT - A No. - 71680 of 2009 Petitioner :- Union Of India & Others Respondent :- Amar Nath Singh & Others Petitioner Counsel :- Saral Srivastava Hon'ble Satya Poot Mehrotra,J.
Hon'ble Kashi Nath Pandey,J.
Sri Saral Srivastava, learned counsel for the petitioners submits that against the order dated 12.8.2009 passed by the Central Administrative Tribunal which is impugned in the present Writ Petition, the respondent no.3 has already filed a Writ Petition being Civil Misc. Writ Petition No. 60757 of 2009.
Connect with the aforementioned Writ Petition No. 60757 of 2009. Issue notice pending admission.
Sri Saral Srivastava , learned counsel for the petitioners states that the respondent no.2 is the proforma respondent , therefore, notice need not be sent to the respondent no.2.
Notice will be issued to the respondent nos. 1 and 3 fixing 16.2.2010. Counter affidavit on behalf of the respondent nos. 1 and 3 may be filed within four weeks.
Rejoinder affidavit may be filed by the next date fixed in the matter. List this case along with the aforementioned Writ Petition No. 60757 of 2009 on 16.02.2010.
Order Date :- 4.1.2010 aks