Akhilesh Kumar Mishra vs State Of U.P.And Others
2012 Latest Caselaw 5524 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 58662 of 2012
 

 
Petitioner :- Akhilesh Kumar Mishra
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- N.C.Tripathi
 
Respondent Counsel :- C.S.C.,Santosh Kumar Mishra
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1, 2 and 3. Issue notice to respondent No.4. Sri Santosh Kumar Mishra, Advocate has entered appearance on behalf of respondent No.5

Each one of the respondents is accorded one month's time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter along with record of writ petition No.53694 of 2012, Raj Narain Mishra vs. State of U.P. and others on the date fixed in the aforesaid case.

Against this very impugned order, one Raj Narain Mishra has filed writ petition No.53694 of 2012, wherein this Court taking into account that at the point of time when seniority dispute is to be adjudicated, the question of validity of the appointment cannot be gone into, has proceeded to pass the interim order. following the same set of reasoning, till the next date of listing, operation of the impugned order dated 14.09.2012, in so far as it relates to the petitioner, is directed to be kept in abeyance.

Order Date :- 7.11.2012

SRY