Sri Kant Gupta vs State Of U.P.Through Principal ...
2019 Latest Caselaw 3894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE BENCH No.722 of 1999 (NOW SS)
 
Petitioner :- Sri Kant Gupta
 
Respondent :- State Of U.P.Through Principal Secy.
 
Counsel for Petitioner :- I.B.Singh,Deepanshu Dass,Dr L.P.Misra
 
Counsel for Respondent :- C.S.C.,Madhumita Bose
 

 
Hon'ble Rajesh Singh Chauhan,J.

It has been informed by the learned counsel for the petitioner that by means of this writ petition the seniority list of the year 1999 has been assailed, wherein the pleadings have been exchanged, but the matter could not be heard.

It has also been apprised that there is one more writ petition bearing Writ Petition No.1240 (S/B) of 2007 (Now SS) has also been filed, which is pending before this Court, wherein the same seniority list of the year 1999 has been assailed.

It has also been apprised that one more writ petition bearing Writ Petition No.7001 (S/B) of 2018 (Now SS) has also been filed, which is pending before this Court, wherein the same seniority list of the year 1999 has been assailed.

Since by means of all the aforesaid three writ petitions, the seniority list of the year 1999 has been assailed, therefore, all these matters are connected.

This Court has got no jurisdiction, as per roster, to hear the writ petition pertains to the year 1999 and 2007, therefore treating this writ petition as leading writ petition be listed before appropriate Court along with other two writ petitions.

List in the next week, if possible, on the next Wednesday i.e. 08.05.2019 for peremptory hearing since the pleadings are complete.

Order Date :- 1.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]