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Ram Kumar vs State Of U.P. ...
2018 Latest Caselaw 719 ALL

Citation : 2018 Latest Caselaw 719 ALL
Judgement Date : 21 May, 2018

Allahabad High Court
Ram Kumar vs State Of U.P. ... on 21 May, 2018
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 14609 of 2018
 
Petitioner :- Ram Kumar
 
Respondent :- State Of U.P. Thru.Prin.Secy.Council Of Science & Tech.&Ors.
 
Counsel for Petitioner :- Shivam Sharma
 
Counsel for Respondent :- C.S.C.,Ajit Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shivam Sharma, learned counsel for the petitioner.

Notice for opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, whereas Sri Ajit Kumar, learned counsel has put in appearance for opposite party Nos.2 and 3.

Supplementary affidavit filed by Sri Shivam Sharma, learned counsel for the petitioner, is taken on record.

By means of this writ petition, the petitioner has assailed the order dated 19.04.2018 issued by the Director/ Secretary, Council of Science & Technology, U.P. whereby the representation of the petitioner has been rejected which was preferred by the petitioner in compliance of order dated 22.01.2018 passed by this Court in Writ Petition No.6485 (S/S/) of 2013. The petitioner has also prayed that the opposite parties be directed to consider the candidature of the petitioner for appointment forthwith. He has also submitted that in the impugned order dated 19.04.2018 the concerning opposite party has only averred in respect of not accepting the prayer of the petitioner for regularization, but it has no whereas been indicated in the impugned order as to why the petitioner may not be permitted to be reinstated in service despite the fact he has been approaching the authority concerned continuously and his writ petition was pending for disposal w.e.f. 2013, which was decided by the order of this Court dated 12.01.2018.

Let counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List this case in the week commencing 09.07.2018 as fresh.

The application for interim relief of the petitioner would be considered on the next date of listing.

Order Date :- 21.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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