Union Of India And 2 Others vs Awadhesh Singh Yadav And Another
2014 Latest Caselaw 2429 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 29464 of 2014
 

 
Petitioner :- Union Of India And 2 Others
 
Respondent :- Awadhesh Singh Yadav And Another
 
Counsel for Petitioner :- Satish Kumar Rai,R.B. Singhal
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

At the very outset learned counsel for the petitioner submits that in the similar set of facts to resolve the same issue writ petition i.e. Writ A No. 27101 has been entertained and interim protection has been given on 15.5.2014.

Copy of the order was placed before the court during course of argument.

In view of the aforesaid, connect this petition with the writ petition, referred above.

Issue notice to respondent no. 1. Steps will be taken within ten days.

List this petition, as directed above.

On the facts this court directs that until further orders operation of the impugned order dated 5.3.2014 in so far it directs refund of the amount shall remain stayed.

Order Date :- 2.7.2014

M.A.A.

( Rajan Roy, J.)       ( S.K. Singh, J. )