HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - A No. - 38650 of 2015 Petitioner :- Deepak Varshney Respondent :- Union Of India And 8 Others Counsel for Petitioner :- H.K. Sharma,Manu Sharma Counsel for Respondent :- A.S.G.I.,Ikram Ahmad Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Connect with Writ Petition No. 3729 of 2015.
Notice on behalf of respondent no.1 has been accepted by Sri Abrar Ahmad, Advocate. Respondents no. 2, 3 and 4 are represented by Sri Ikram Ahmad, Advocate.
Issue notice to respondents no. 5 to 9 fixing 31st July, 2015 as the date. Steps be taken by speed post within a week. All the respondents may file counter by the next date.
Various illegalities have been pointed out with regard to the appointment of respondents no.5 to 9. So far as the respondent no.9 is concerned, it is stated that his appointment is in violation of the judgment of the Apex Court in the case of P.Suseela and others Vs. University Grants Commission and others in SLP (Civil) No. 36023-36032 of 2010 decided on 16.3.2015.
It is stated that respondent no.9 had not qualified the NET/SLET examination.
We direct that till the next date of listing, status quo with regard to the post after his promotion shall be maintained.
List on 31.7.2015.
Order Date :- 15.7.2015/Ashish Pd.