State Of U.P. And 3 Ors. vs Narendra Kumar Mishra And Anr.
2013 Latest Caselaw 4946 ALL

Citation : 2013 Latest Caselaw 4946 ALL
Judgement Date : 6 August, 2013

Allahabad High Court

State Of U.P. And 3 Ors. vs Narendra Kumar Mishra And Anr. on 6 August, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 42589 of 2013
 

 
Petitioner :- State Of U.P. And 3 Ors.
 
Respondent :- Narendra Kumar Mishra And Anr.
 
Counsel for Petitioner :- M.S. Pipersenia
 
Counsel for Respondent :- S.N. Tripathi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Heard Sri M.S. Pipersenia, learned counsel for the petitioner and Sri S.N. Tripathi, learned counsel for the respondent no. 1.

The contention of the petitioner is that for the promotion on the post of Clerk typing examination is essential and the view taken by the Tribunal that typing examination is not necessary, is not justified. He placed reliance on the decision of the Division Bench of this Court in the case of Superintending Engineer, Jhansi Lalitpur Circle, P.W.D. Jhansi and others Vs. Anoop Kumar Rathore, reported in 2010 (1) AWC 214.

The matter requires consideration.

Learned counsel for the respondent may file counter affidavit within a week. Rejoinder affidavit may be filed within another one week.

List in week commencing 2.9.2013. Till the next date of listing, the operation of the order of the Tribunal dated 5.2.2013 passed in Claim Petition No. 1750 of 2010, Narendra Kumar Vs. State of U.P. and others, shall remain stayed.

Order Date :- 6.8.2013