Pradyumn Lal And 2 Others vs State Of U.P. And 4 Others
2019 Latest Caselaw 1009 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3847 of 2019
 

 
Petitioner :- Pradyumn Lal And 2 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ved Byas Mishra
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioners. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 and 4. Mr. A. K. Yadav, learned counsel, has accepted notice on behalf of respondent nos.2 and 3.

Sri Ved Byas Mishra, learned counsel for the petitioners contended that the petitioners are working regularly in the institution in question from last 21 years but wholly illegally the name of the petitioners were excluded from the list, which was send by the institution in question to the educational authorities for the payment of their salaries from State exchequer.

The matter requires consideration.

Issue notice to respondent no.5 returnable at an early date. Steps be taken within a week.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List on 07.5.2019.

Order Date :- 12.3.2019

Pramod Tripathi