Krishna Pal Signh vs State Of U.P. Thru. Its Principal ...
2013 Latest Caselaw 6872 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 60208 of 2013
 

 
Petitioner :- Krishna Pal Signh
 
Respondent :- State Of U.P. Thru. Its Principal Sec. And 3 Others
 
Counsel for Petitioner :- Saurabh Tiwari,Sahab Tiwari,Smt. Sita Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

The petitioner is Executive Officer in Nagar Palika Parishad, Mathura and his appointing authority is the State of U.P., while the District Magistrate has passed the impugned order awarding adverse entry, which is patently without jurisdiction.

Learned counsel for the petitioner states that the petitioner's promotion is due and on account of this adverse entry, his promotion will be affected.

Prima facie, we are satisfied with the contention of learned counsel for the petitioner.

Let the learned Standing Counsel seek instruction.

Put up on Tuesday (12.11.2013) as fresh.

Till the next date of listing, the effect of the impugned letter no. 834/L.B.C./2013 dated 25.9.2013 (Annexure-8) shall not be given.

Order Date :- 6.11.2013

OP