Ashish Lal Soni vs State Of U.P. Through Secy. ...
2014 Latest Caselaw 9073 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 6735 of 2014
 

 
Petitioner :- Ashish Lal Soni
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Shashank Shekhar Parihar,Meenakshi Singh
 
Counsel for Respondent :- C.S.C.,Anurag Srivastava
 

 
Hon'ble Manoj Kumar Gupta,J.

It is submitted that the issue whether the Management has right to make appointment against substantive vacancies till a regularly selected candidate recommended by the Selection Board joins the institution, is under consideration by a Larger Bench of this Court.

In view of the above, list this writ petition after two months awaiting the decision of the Larger Bench.

Notice on behalf of respondent nos. 1, 2 and 3 has been accepted by learned standing counsel and  on behalf of respondent no.4 by Sri Anurag Srivastava.

Issue notice to respondent no.5 by registered post.

Steps to be taken within a week.

In the meantime, all the respondents  may also file counter affidavit.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

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