Pradeep Kumar And Another vs State Of U.P. And 2 Ors
2014 Latest Caselaw 6952 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52128 of 2014
 

 
Petitioner :- Pradeep Kumar And Another
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Nitinjay Pandey
 
Counsel for Respondent :- C.S.C.,Daya Ram Yadav
 

 
Hon'ble Rajan Roy,J.

Learned counsel for the petitioner is permitted to implead the Director, Antrik Lekha Pariksha, UP, Lucknow as respondent no. 4 in the writ petition.

The submission of the counsel for the petitioners is that in pursuance to the direction issued by this court on 05.09.2013 in the earlier writ petition filed by the petitioner, an order has been passed by the Finance Controller, Basic Shiksha Parisad, Allahabad (Respondent no. 2) on 26.12.1013 referring the order to the appointing authority i.e. the Director, Antrik Lekha Pariksha, UP, Lucknow for finalising the seniority matter, but the said officer is sitting over the matter for the past more than 8 months.

Considering the facts and circumstances of the case, the writ petition is disposed of with a direction to Respondent no. 4 to consider and dispose of the matter as referred to him by respondent no. 2 vide letter dated 26.12.2013, within a period of two months from the date of certified copy of this order is produced before him.

Order Date :- 24.9.2014

SKS