Arvind Kumar Mishra vs State Of U.P.Thru ...
2019 Latest Caselaw 4316 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6514 of 2019
 
Petitioner :- Arvind Kumar Mishra
 
Respondent :- State Of U.P.Thru Secy.Vocational Edu.&Skill Development&Anr
 
Counsel for Petitioner :- Pradeep Chandola,Abhishek Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Dr. Udai Veer Singh, learned Additional Chief Standing Counsel has filed the counter affidavit, today in the Court, the same is taken on record.

In compliance of order dated 17.04.2019, the learned Additional Chief Standing Counsel has produced the copy of instructions dated 08.05.2019 preferred by the Director, Training & Employment, U.P., Lucknow addressing to the Chief Standing Counsel, High Court, Lucknow enclosing therewith the copy of office order dated 08.05.2019, the same is taken on record.

By means of office order dated 08.05.2019, the learned counsel for the opposite parties has submitted that the compliance of order dated 13.03.2019 has been made and this compliance may not be treated as precedence inasmuch as this compliance has been made pursuant to the direction being issued by this Court in Writ Petition No.6514 (S/S) of 2019.

Sri Pradeep Chandola, learned counsel for the petitioner has submitted that the petitioner shall complete the conditions indicated in the office order dated 08.05.2019 within a period of three days.

It is expected that if the petitioner completes the requisite conditions indicated in the office order dated 08.05.2019, the petitioner shall be given appointment within three days thereafter providing him the posting order.

Let the rejoinder affidavit be filed by learned counsel for the petitioner within a period of six weeks.

List this petition in the week commencing 08.07.2019.

Order Date :- 9.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]