Shailendra Kumar Pal & Others vs State Of U.P. & Others
2016 Latest Caselaw 2992 ALL

Citation : 2016 Latest Caselaw 2992 ALL
Judgement Date : 25 May, 2016

Allahabad High Court

Shailendra Kumar Pal & Others vs State Of U.P. & Others on 25 May, 2016

Bench: Amreshwar Pratap Sahi, Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- SPECIAL APPEAL No. - 967 of 2003
 

 
Appellant :- Shailendra Kumar Pal & Others
 
Respondent :- State Of U.P. & Others
 
Counsel for Appellant :- K.R. Sirohi,A.K.Dubey,A.K.S.Solanki
 
Counsel for Respondent :- C.S.C.,A.K. Rai,Aseem Kumar Rai,B.N. Mishra,P.N. Ojha,R.V. Mishra,S.C. Kushwaha,V.D. Chauhan
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Pramod Kumar Srivastava,J.

Three appeals are connected with each other, namely, the present appeal, Special Appeal No. 1641 of 2009 and Special Appeal (Def.) No. 983 of 2004 that has been printed in today's cause list of our determination. The other two appeals have not been printed in the cause list, namely, Special Appeal No. 967 of 2003 and Special Appeal No. 1641 of 2009. It is therefore, appropriate that all the three appeals are shown in the cause list correctly alongwith their complete particulars as well as the names of the respective counsel appearing in all the three appeals.

It is also relevant to record that in this appeal no. 967 of 2005, an interim order was passed on 29th September, 2003 that is recorded on the memo of the appeal and the order-sheet indicates the extension of the interim order upto 27th January, 2004. The order-sheet thereafter does not indicate any order except the matter being listed and being passed over on one ground or the other. Special appeal no. 967 of 2003 was after five years listed in 2015 and has now been placed before us without its particulars having been mentioned in cause list alongwith the other appeal.

In this background, learned Standing Counsel who is present for the State in Special Appeal (Def.) No. 983 of 2004 and Special Appeal No. 1641 of 2009 shall collect all appropriate information from the District Magistrate, Jyotiba Phule Nagar about the status of the employment of the candidates in whose favour the learned Single Judge has delivered the judgment dated 4.9.2003 and file an appropriate affidavit in that regard immediately upon reopening of the High Court in the 1st week of July, 2016.

List this case on 4th July, 2016 with all the connected appeals alongwith their correct particulars as well as names of the respective counsel appearing in all the three appeals

Order Date :- 25.5.2016

Sanjeev