Allahabad High Court
Lal Bahadur Gautam And 2 Ors. vs State Of U.P. And 5 Ors. on 26 November, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 81 Case :- WRIT - A No. - 9609 of 2020 Petitioner :- Lal Bahadur Gautam And 2 Ors. Respondent :- State Of U.P. And 5 Ors. Counsel for Petitioner :- Shri Krishna Mishra Counsel for Respondent :- C.S.C.,Aalok Kumar Srivastava,Avneesh Tripathi Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner, Sri H.P. Dubey for respondent Nos. 5 and 6 and the learned Standing Counsel.
Undisputedly the petitioner has preferred an earlier writ petition being Writ-A No. 13168 of 2019 claiming regularisation. The advertisement which is impugned in the instant writ petition is assailed on the ground that till such time as the claim of the petitioner for regularisation is considered, the post should not be filled by way of direct recruitment. In that view of the matter it shall be open to the petitioner to move an appropriate amendment application in the pending writ petition. The Court finds no justification to entertain a separate writ petition in this respect. In view of the aforesaid the Court leaves it open to the petitioner to assail the impugned action by way of amendment in the pending writ.
Accordingly this writ petition shall stand dismissed with liberty as aforesaid.
Order Date :- 26.11.2020 faraz