Rakesh Kumar Srivastava vs The State Of U.P. Thru. The Prin. ...
2019 Latest Caselaw 2724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9183 of 2019
 
Petitioner :- Rakesh Kumar Srivastava
 
Respondent :- The State Of U.P. Thru. The Prin. Secy. Panchayati Raj & Ors
 
Counsel for Petitioner :- Umesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri U.K. Srivastava, learned counsel for the petitioner has filed supplementary affidavit, today in the Court, the same is taken on record.

Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.SA-2 to the supplementary affidavit filed today, which is an order dated 14.03.2019 passed in Writ Petition No.7440 (S/S)( of 2019; Amir Chandra Dubey vs. State of U.P. & others, whereby this Court has granted interim protection to Sri Amir Chandra Dubey that he shall prefer a representation to the Competent Authority and till the disposal of the representation, he shall not be relieved from Pratapgarh.

Since this Court has taken notice of the fact that on account of election notification the opposite party No.3 has not been allowed to join at Kannauj and he is still discharging his duties at Pilibhit, therefore, order of status-quo was granted in favour of the petitioner.

Let the counter affidavit be filed within a period of four weeks. Rejoinder affidavit, if any, may be filed within a period of two weeks thereafter.

List this petition after expiry of the aforesaid period.

Till the next date of listing, the interim protection so granted to the petitioner, shall be maintained.

Order Date :- 9.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]