Union Of India & Others vs Satbeer Singh & Others
2011 Latest Caselaw 757 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL No. - 1793 of 2008
 

 
Petitioner :- Union Of India & Others
 
Respondent :- Satbeer Singh & Others
 
Petitioner Counsel :- Krishna Ji Shukla,Dr. Ashok Nigam, A.S.G.I.
 
Respondent Counsel :- Subhash Tripathi
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

1.The counsel for the appellants submits that;

(i) Respondents No. 2 and 3 were Respondents No. 5 and 6 in the writ petition and they were selected in the year 1996 whereas Petitioner-Respondent No. 1 was not selected in that year because of the bad entry.

(ii) The Petitioner-Respondent No.1 was selected in the year 1997 and he cannot be given the same benefits as given to Respondents No. 2 and 3.

(iii) The learned Single Judge has wrongly assumed that the Petitioner-Respondent No.1 was selected along with Respondents No. 2 and 3.

2. Admit.  Issue notice.

3. The respondent if he so desires, may file counter affidavit to special appeal by the next date.

4. Till further order of this Court, the operation of the order dated 2.8.2007 passed by the learned Single Judge in Writ Petition No.13824/2000, shall remain stayed.

Order Date :- 1.4.2011

Meenu