Sarvesh Kumar vs State Of U.P.Thru Special Secy. ...
2019 Latest Caselaw 3047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 7642 of 2019
 
Petitioner :- Sarvesh Kumar
 
Respondent :- State Of U.P.Thru Special Secy. Basic Edu. Lucknow & Ors.
 
Counsel for Petitioner :- Dileep Kumar Singh Chauha
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri D.K.S. Chauhan, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

Learned counsel for the petitioner has drawn attention of this Court towards order dated 14.03.2019, whereby the direction for seeking instructions was issued to the opposite parties as to whether the ratio of the case of Vipin vs. State of U.P. & others reported in [2013] 7 ADJ 274 shall hold the field in the present controversy.

On being asked from learned counsel for the opposite parties as to whether the instructions have been received or not, he has submitted that he could not receive the instructions, therefore, he may be granted a week's further time to seek the instructions in the matter.

List this petition on 26.04.2019 within top ten cases to enable the learned counsel for the opposite parties to file the short counter affidavit particularly on the point as to whether the ratio of the case of Vipin (supra) shall be applicable in the instant case and, if so, as to why the direction for making payment of salary of the petitioner may not be issued.

Order Date :- 16.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]