HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - A No. - 23515 of 2010 Petitioner :- Dr. Sudha Prakash Respondent :- State Of U.P. & Others Petitioner Counsel :- A.K. Pandey,Shailendra Respondent Counsel :- C.S.C. Hon'ble Sunil Ambwani,J.
Hon'ble Manoj Misra,J.
The petitioner retired on attaining the age of superannuation on 30.6.2010.
On 5.5.2010, the Court did not grant any interim order to the petitioner for declaring the result of the Departmental Promotion Committee on the ground that the SLP (C) No. 6391 of 2008 (Prabha Tripathi vs. Ramesh & others) was pending, and that by an interim order dated 3.8.2009 the Supreme Court had directed that pending decision, the effect of the selection, if any, made in the meantime by DPC, shall remain stayed.
Shri Shailendra submits that the SLP (C) No. 6391 of 2008 has been decided on 13.10.2011, and since the earlier seniority list, which continued for a long period of time, was made final, there is no impediment in declaring the result of the DPC. The petitioner, however, will get only notional benefit.
Learned Standing Counsel will either seek instructions or file short counter affidavit within two weeks confining it to the objection, if any, for declaring the result of the DPC.
List on 14.12.2011.
Order Date :- 28.11.2011 RKP