Ziledar Vishwakarma vs State Of U.P. Through Secy. ...
2014 Latest Caselaw 9120 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 6741 of 2014
 

 
Petitioner :- Ziledar Vishwakarma
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Sanjay Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

On oral prayer made by learned counsel for the petitioner, he is permitted to implead, U.P. Secondary Education Service Selection Board, Allahabad, as respondent no.5 to the writ petition. He also undertakes to serve copy of the writ petition on the counsel representing the Board.

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.

Notice on behalf of respondent no. 1, 2 and 3 has been accepted by learned standing counsel.

Issue notice to respondent no.4 by registered post.

Steps to be taken within a week.

List this writ petition after two months awaiting the decision of the Larger Bench.

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

On the next date of listing, name of Sri Anurag Srivastava, shall be shown as one of the counsel for the respondents.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

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