Ravi Kumar vs State Of U.P. And Another
2016 Latest Caselaw 2822 ALL

Citation : 2016 Latest Caselaw 2822 ALL
Judgement Date : 19 May, 2016

Allahabad High Court

Ravi Kumar vs State Of U.P. And Another on 19 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 23263 of 2016
 

 
Petitioner :- Ravi Kumar
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Surendra Pal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is stated that the services of the petitioner's father were terminated. He had filed a writ petition no. 15033 of 2003 (Anil Kumar v. State of U.P. and others) wherein the following interim order was passed on 08.04.2003.

"Learned Standing Counsel has accepted notice on behalf of all the respondents. He prays for and is granted four weeks' time to file a counter affidavit. List the writ petition for admission/hearing immediately thereafter.

Until further orders, the effect and operation of the impugned order dated 10.03.2003 passed by the Chief Medical Superintendent, District Hospital, Pilibhit (Annexure '12' to the writ petition) shall remain stayed. Petitioner will be entitled to work and shall be paid his salary regularly."

It is stated that the said interim order was complied with and the petitioner's father was regularly working and he was paid his salary etc. Unfortunately, he died in harness. The petitioner claims appointment on compassionate ground.

Learned Standing Counsel may file counter affidavit.

Tag this writ petition with writ petition no.15033 of 2003 (Anil Kumar v. State of U.P. and others) and list this case before the appropriate bench on 08.08.2016.

Order Date :- 19.5.2016