Pradeep Kumar Yadav And 2 Others vs Union Of India And 5 Others
2014 Latest Caselaw 4218 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 41158 of 2014
 

 
Petitioner :- Pradeep Kumar Yadav And 2 Others
 
Respondent :- Union Of India And 5 Others
 
Counsel for Petitioner :- Ashish Kumar,Dhirendra Kr. Dwivedi,Manish Goyal
 
Counsel for Respondent :- Govind Saran
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

On the facts, submission as made and the grounds so taken in the memo of writ petition, we are of the view that matter needs disposal after getting response from the respondents.

Learned Addl. Solicitor General of India has accepted notice on behalf of respondent no. 1.

Sri Govind Saran, learned Advocate appeared on behalf of respondents 1 to 4.

We are not issuing notice to respondent no. 5, and that may be seen later on.

Counter affidavit may be  filed by the next date.

List this petition after six weeks.

It is made clear that this court has not granted any stay as on date.

Order Date :- 8.8.2014

M.A.A.

( Dinesh Maheshwari, J.)      ( S.K. Singh, J. )