Ram Chandra Shukla & Ors. vs State Of U.P Thru.Prin.Secy. Cane ...
2019 Latest Caselaw 2364 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9053 of 2019
 
Petitioner :- Ram Chandra Shukla & Ors.
 
Respondent :- State Of U.P Thru.Prin.Secy. Cane Devp. & Sugar Industries &
 
Counsel for Petitioner :- Vaibhav Srivastava
 
Counsel for Respondent :- C.S.C.,Sudhanshu Chauhan
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vaibhav Srivastava, learned counsel for the petitioners.

Notices on behalf of opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, while Sri Sudhanshu Singh Chauhan, learned counsel has accepted notice on behalf of opposite party No.3, who has put in appearance on his behalf.

By means of this writ petition, the petitioner who is an employee of Co-operative Society, has prayed the benefit of fitment/ regularization and other service benefits.

Sri Sudhanshu Singh Chauhan,learned counsel for the opposite party No.3, has placed reliance upon the judgment of Hon'ble Apex Court in re: General Manager, Kisan Sahkari Chini Mills Ltd. Sultanpur, U.P. vs. Satrughan Nishad and others reported in (2003) 8 SCC 639 submitting that the writ petition is not maintainable in the light of the aforesaid dictum of Hon'ble Apex Court.

Sri Chauhan prays for and is granted two weeks' time to file the counter affidavit including the objection regarding maintainability of the writ petition. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition on 25.04.2019 as fresh.

Order Date :- 2.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]