Dharma Chandra Mishra vs State Of U.P.& 7 Ors.
2013 Latest Caselaw 970 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 20742 of 2013
 

 
Petitioner :- Dharma Chandra Mishra
 
Respondent :- State Of U.P.& 7 Ors.
 
Petitioner Counsel :- Santosh Kumar Pandey,S.P.Singh Parmar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard learned counsel for the petitioner and Sri Vimlesh Kumar Rai, learned Standing Counsel.

The learned Standing Counsel is directed to seek instruction and may file counter affidavit giving details on the following points:

(1) What was the sanctioned strength and when the petitioner has been appointed?

(2) Whether the appointment of the petitioner was against the sanctioned strength?

(3) Whether the appointment of the petitioner was made in accordance to law by a competent authority?

(4) When the institution came in grant-in-aid in 1989 whether the name of the petitioner has been forwarded for approval and if not why?

List on 2.5.2013.

Copy of the order be provided to the learned Standing Counsel.

Order Date :- 16.4.2013

OP