Prem Lata Mishra vs The Director Bal Vikas Sewa Evem ...
2014 Latest Caselaw 2293 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2945 of 2014
 

 
Petitioner :- Prem Lata Mishra
 
Respondent :- The Director Bal Vikas Sewa Evem Pushtahar U.P. Lko & Anr
 
Counsel for Petitioner :- Sudhir Pande
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Akhtar Husain Khan,J.

Learned standing counsel has accepted notice for opposite parties no.1 and 2. 

Heard learned counsel for the petitioner as well as learned standing counsel.

By filing  this writ petition the petitioner has prayed  to issue a writ, order or direction in the nature of mandamus directing the opposite party no.1 to consider the case of the petitioner for promotion to the post of Mukhya Sewika within the stipulated period.

In view of relief claimed by the petitioner I am of the view that  the interim order is not required at this stage. 

Learned standing  may file counter affidavit within four weeks. The petitioner may file rejoinder affidavit within two weeks thereafter. 

List in the month of August, 2014 for hearing.

In the meantime, opposite party no.1 may decide the representation of the petitioner.     

Order Date :- 13.6.2014

R.U.