Ramesh Kumar And Others vs District Judge, Varanasi
2012 Latest Caselaw 4653 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 8287 of 1997
 

 
Petitioner :- Ramesh Kumar And Others
 
Respondent :- District Judge, Varanasi
 
Petitioner Counsel :- Ashok Khare,Ajay Shankar,Mukesh Kumar,Rajjan Lal,Shambhu Nath
 
Respondent Counsel :- S.C.,K.R. Sirohi,Pradeep Kumar
 

 
Hon'ble Rajes Kumar,J.

The contention of the learned counsel for the petitioner is that the issue involved in the present writ petition is squarely covered by the judgment of this Court dated 2.3.2012 passed in Writ Petition No. 38899 of 1997, Anand Kumar Verma vs. District Judge, Varanasi and others.

Learned counsel for the respondent submitted that as per the judgment dated 30.11.1995 in Writ Petition No. 31053 of 1995, this Court while allowing the writ petition has observed that the select list is required to be treated as valid upto 18.6.1997, therefore, no appointment could be made on the basis of the said select list. This aspect of the matter has not been considered by the learned Single Judge in the order dated 2.3.2012 while issuing the direction to give appointment to the petitioner of the Writ Petition No. 38899 of 1997.

List this case in the next cause list.

Order Date :- 1.10.2012

OP