Sahadov And 23 Ors. vs State Of U.P.
2013 Latest Caselaw 1324 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 314 of 2003
 

 
Petitioner :- Sahadov And 23 Ors.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Balram Yadav,D.N.Tripathi
 
Respondent Counsel :- C.S.C.,H P Gupta,Kuldeep Pati Tripathi,Manik Sinha,N.K. Seth
 

 
Hon'ble Pankaj Mithal,J.

The affidavit filed by learned counsel for the petitioner is taken on record.

Application No. Nil of 2013 is disposed of.

Office may allot the number to the above application.

In pursuance to the order dated 2.4.2013 Sri Manik Sinha, learned counsel for the University has filed personal affidavit of the Registrar of the University stating that as on date 45 posts of Class IV employees are available in the University and that steps are being taken to regularize the services of the employees working.

He prays for a suitable time to do the needful.

In view of the above, University is permitted to complete the regularization process on the above 45 vacant posts of class IV employees within a period of three months from today. 

List this petition after three months.

Order Date :- 25.4.2013

SKS