Hemant Kumar & 18 Ors. vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 632 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2122 of 2014
 

 
Petitioner :- Hemant Kumar & 18 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Medical Health &
 
Counsel for Petitioner :- Narendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.,A.S.G.,Saurabh Lavania
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notices on behalf of opposite party nos. 1, 5, 6, 7, 8, 9, & 10 has been accepted by learned Chief Standing Counsel whereas notices on behalf of opposite party nos. 2 and 3 has been accepted by learned Assistant Solicitor General of India and notice on behalf of opposite party no.4 has been accepted by Mr. Saurabh Lavania, Advocate.

Mr. Manoj Singh, learned Central Government Counsel has put in appearance on behalf of opposite party no.2 and 3.

Learned counsel for the petitioners submitted that the controversy involved in the instant writ petition is drawing attention of this court in Writ Petition No.1453 (SS) of 2014 wherein the court vide interim order dated 25.3.2014 has provided that the petitioners shall be allowed to continue after 31st March, 2014 and necessary formalities with regard to approval of their engagement, sanction of project implementation plan and availability of finance etc. shall be done by the authorities, concerned and they shall be paid emoluments regularly provided their work and conduct is satisfactory.

List along with Writ Petition No.1453 (SS) of 2014.

In the meantime, the respondents shall file counter affidavit.

The petitioners shall be entitled to get the benefit of order dated 25.3.3014 passed in Writ Petition No.1453 (SS) of 2014.

Order Date :- 7.4.2014

Vijay