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Allahabad High Court

Kamlesh Kumar Singh And 15 Others vs State Of U.P. And Others on 30 June, 2021

Author: Anjani Kumar Mishra

Bench: Anjani Kumar Mishra





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 6365 of 2021
 
Petitioner :- Kamlesh Kumar Singh And 15 Others
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- Satendra Tirpathi,Satyendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.
 

Heard learned counsel for the petitioners and learned Standing counsel for the State-respondents.

Connect with Writ Petition No.4924 of 2021 on the date fixed therein.

In the aforenoted petition, the following interim order was quoted -

"This petition involves identical questions of fact and law as those involved in Writ-A No. 4924 of 2021.
Heard Mr. Ashok Khare, Senior Advocate assisted by Mr. Siddharth Khare, learned counsel for the petitioners and Mr. Vikram Bahadur Singh, learned Standing Counsel assisted by Mr. Sharad Chandra Upadhyay, learned State Law Officer appearing for the State.
Today Mr. Vikram Bahadur Singh, learned Standing Counsel appears on behalf of the State and there are no instructions from the State in the matter.
He is granted three weeks' time to file a counter affidavit.
In view of my orders of date passed in connected Writ-A No. 4924 of 2021, it is provided that on a provisional basis the petitioners' application form for the post of Sub-Inspector, who would be within the eligible limit as on 1st July, 2018, be accepted by the respondents forthwith and may be included in the recruitment process, but their result shall not be declared without leave of this Court. This order shall operate also subject to the condition provided in the order of date passed in Writ-A No. 4924 of 2021.
List along with connected Writ-A No. 4924 of 2021 on 15.06.2021 in the additional cause list before the appropriate Bench."

Upon hearing learned counsel for the parties and upon perusal of the record, the petitioner appears entitled to the same interim relief as quoted above.

It is ordered accordingly.

Order Date :- 30.6.2021 \ RKM