Abhnesh Singh vs State Of U P Thr.Secy Technical ...
2013 Latest Caselaw 1065 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3910 of 2009
 

 
Petitioner :- Abhnesh Singh
 
Respondent :- State Of U P Thr.Secy Technical Education U P Civil Sectt
 
Petitioner Counsel :- R S Tripathi,Adhyatm Singh
 
Respondent Counsel :- C.Sc..
 

 
Hon'ble Pankaj Mithal,J.

Petitioners have challenged the advertisement dated 25.6.2009 by which the post on which they were working were advertised to be filled up by direct recruitment.

Learned counsel for the petitioner initially urged that despite the order of the Court dated 20.3.2013 staying the advertisement appointments were made.

In response to the above Sri Jilani informs that the sanction given to the said appointments by the Director for payment of salary has been withdrawn.

Learned Standing counsel placing reliance on annexure CA-5 has submitted that the very appointment of the petitioner which was temporary and on contract basis has been cancelled vide order dated 19.6.2009 and therefore unless the said order is challenged, the petitioner is not entitle to any relief.

Learned counsel for the petitioners prays for seeking instructions and if necessary to challenge the above order also either by of filing a fresh petition or amending the present writ petition.

List after two weeks.

In the meantime, he may do the needful as may be advised.

The District Minority Welfare Officer, Unnao is present today. His presence is exempted unless specifically required.

Order Date :- 17.4.2013

SKS