Ghanshyam Sharma vs Up Public Service Tribunal & ...
2012 Latest Caselaw 5085 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 35521 of 1995
 

 
Petitioner :- Ghanshyam Sharma
 
Respondent :- Up Public Service Tribunal & Others
 
Petitioner Counsel :- R.P. Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that he has been appointed against the substantive post as a Junior Clerk. In the appointment letter, it is mentioned that the appointment is temporary and till the regular appointment is made. The appointment letter is Annexure-5 to the writ petition. The submission is that on a similar situation the Tribunal has allowed the claim of Ms. Sadhana Shukla but the petitioner claim has been illegally rejected though the petitioner also stands on similar footing.

Learned Standing Counsel states that he has filed counter affidavit on 27.7.1998. The same is not on record.

Office is directed to place the same on record and list the case in the next cause list. Learned Standing Counsel may also inquire whether the order of the Tribunal allowing the claim of Ms. Sadhana Shukla has been challenged or not.

Order Date :- 12.10.2012

OP