Vijay Shanker Yadav And 4 Others vs State Of U.P. And 3 Others
2016 Latest Caselaw 3069 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 24564 of 2016
 
Petitioner :- Vijay Shanker Yadav And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioners are five in number. They are seeking appointment on compassionate ground on the posts of the Sub-Inspector.

It is contended on behalf of the petitioners that the fresh rule, which has been made applicable vide notification dated 19.08.2015, is not applicable to them in view of the judgment of this Court in writ petition no. 34445 of 2015 (Vijay Shanker Yadav and 13 others Vs. State of U.P. and 2 others). It is stated that all the petitioners stood qualified in Physical Efficiency Test held on 06.04.2016.

It is lastly urged that in view of the facts that since the petitioners' right have been crystallized, they should not be denied from appearing in the written test which is to be held in the month of June, 2016.

Heard learned counsel for the petitioners and the learned Standing Counsel.

It is stated that the petitioners are only candidates with regard to the earlier litigation who have qualified their Physical Efficiency Test.

Matter needs consideration.

List this case on 26.07.2016.

Learned Standing Counsel may file counter affidavit by the next date.

Till the next date of listing, five posts shall not be filled up.

Having regard to the facts, it is provided that the petitioners may appear in the written test that will not prejudice  the interest of the petitioners.

Order Date :- 26.5.2016

AU