Km. Janki vs State Of U.P. And 5 Others
2019 Latest Caselaw 1911 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4271 of 2019
 

 
Petitioner :- Km. Janki
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Sanjai Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Pankaj Kumar Tyagi
 

 
Hon'ble Prakash Padia,J.

Heard Mr. Sanjai Kumar Pandey, learned counsel for the petitioner. Learned Standing Counsel has accepted notices on on behalf of respondents no.1 and 2 and Mr. Pankaj Kumar Tyagi, learned counsel has accepted notices on behalf of respondents no.3 and 4.

Learned counsel for the petitioner contended that the joining of the respondent no.6 is in violation of Sub Rule 2(b) of the Rules 11 contained under U.P. Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978.

On the other hand it is contended by learned counsel for the respondents no.3 and 4 that the respondent no.6 had already joined the institution on 12.1.2019 and from the said date she is working in the institution in question.

The matter requires consideration.

Issue notice to respondents no.5 and 6 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 in the 3rd week of July, 2019.

Order on Stay Application

The prayer for stay is rejected.

Order Date :- 28.3.2019

Pramod Tripathi