Vinod Kumar And Others vs State Of U.P. Through Principal ...
2012 Latest Caselaw 3867 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4553 of 2012
 

 
Petitioner :- Vinod Kumar And Others
 
Respondent :- State Of U.P. Through Principal Secy. Deptt. Of Basic & Ors.
 
Petitioner Counsel :- Rajendra Pratap Singh
 
Respondent Counsel :- C.S.C.,Rajiv Singh Chauhan
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that the petitioners were duly selected as Shiksha Mitras in the year 2007.  Respondents are not giving approval and appointment to the selected candidates in view of a government order dated 02.6.2010 (Annexure-5).  The action of the respondents is clearly illegal in view of what has been held by Division Bench of this court in 2011(1) UPLBEC 386, Km. Sonika Verma v. State of U.P. (para 8).

Learned counsel for respondent no.4 prays for time to file counter affidavit.

State counsel would represent respondent nos.1 to 3 and, therefore, service is complete.

List after four weeks.

In the meantime, let counter reply, particularly in regard to observations made above, be filed.

Order Date :- 30.8.2012

A.Nigam