Dr. Anis Ahmad vs State Of U.P. And 4 Others
2017 Latest Caselaw 2463 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30397 of 2017
 

 
Petitioner :- Dr. Anis Ahmad
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Raghwendra Prasad Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

The controversy involved in the present petition, according to the learned counsel for the petitioners, is also pending consideration before Lucknow Bench of this Court in writ petition Service Bench No.19967 of 2016 - Dr. (Smt)Shashi Pandey and 8 others Vs. State of U.P. and others in which the interim order has been passed vide order dated 26th August, 2016 after recording reasons.

Following the same reasons, we entertain the present petition and extend the same benefit to the petitioner.

Learned Standing Counsel may file counter affidavit within a month. Petitioner will have two weeks thereafter to file rejoinder affidavit.

List after expiry of the aforesaid period.

Till the next date of listing, the recovery pursuant to the impugned order dated 16.06.2017, Annexure 6 to the writ petition, shall remain stayed in so far as it relates to the petitioner.

Order Date :- 17.7.2017

Swati