HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 26 Case :- WRIT - A No. - 22261 of 2005 Petitioner :- Naseem Ahmad Respondent :- State Of U.P. & Others Petitioner Counsel :- Subodh Kumar Respondent Counsel :- C.S.C. Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner and the learned Standing Counsel.
Learned counsel for the partitioner states that during the subsisting claim of the petitioner no appointment could have been made as the petitioner's appointment has not been put at naught at any point of time except for the reason that the writ petition questioning the minority status of the institution was filed. The said writ petition has been dismissed on 19.8.2004, therefore, the claim of the petitioner has revived after dismissal of the writ petition. Submission is that the appointment of the partitioner has not been questioned by any person at any point of time.
In this view of the matter, it is directed that the salary of the post in question shall not be paid to any person till the next date of listing.
Issue notice to respondent no.6 returnable at an early date.
List after service.
Order Date :- 26.4.2011 BLY