Meetu Singh And Another vs State Of U.P. And 4 Others
2017 Latest Caselaw 3545 ALL

Citation : 2017 Latest Caselaw 3545 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Meetu Singh And Another vs State Of U.P. And 4 Others on 23 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 35868 of 2017
 

 
Petitioner :- Meetu Singh And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pramod Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Pramod Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Through this writ petition prayer has been made to issue a writ of certiorari quashing the order dated 11.07.2015 and 19.06.2017 passed by Director Sports, Sports Directorate, Khel Bhawan, Lucknow as well as committee of Management, U.P. Sports Colleges Society, Lucknow, respectively.

Learned counsel for the petitioner states that the facts of this case are identical to the facts involved in Writ-A No.31562 of 2017 (Siddhartha Krishna And 4 Others vs State Of U.P. And 4 Other) in which an interim order has been granted by this Court.

The factum of similarity of the facts and law involved in this case could not be disputed by learned Standing Counsel. The petitioner is also entitled for the same relief which has been extended to the petitioners in Writ-A No. 31562 of 2017 for the reasons stated in the order dated 20.07.2016 passed in Writ-A No. 31562 of 2017.

Matter requires scrutiny.

Issue notice.

Notices on behalf of respondent Nos. 1, 2, 4 & 5 have been accepted by the office of the learned Chief Standing Counsel, therefore, notices need not be served to the aforesaid respondents.

Issue notice to the respondent No. 3 through registered posts, returnable at an early date.

Steps be taken within a period of two weeks.

List on the date fixed by the office in the notice.

Learned Standing Counsel prays for and is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed two weeks thereafter.

List thereafter.

As an interim measure, without prejudice to the rights and contentions of the parties, the respondents are directed to allow the petitioners to work on their respective posts till the next date of listing without being influenced by the impugned order dated 11.7.2017 and resolution dated 19.6.2017.

Order Date :- 23.8.2017

Swati