Pawan Kumar Maurya And 3 Others vs State Of U.P. And 3 Others
2021 Latest Caselaw 9318 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL No. - 94 of 2021
 

 
Appellant :- Pawan Kumar Maurya And 3 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Lalit Kumar Pandey,Radha Kant Ojha (Senior Adv)
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Subhash Chandra Sharma,J.

By this appeal a challenge is made to the judgment dated 3rd February, 2021.

Learned counsel for the petitioners-appellants prays for withdrawal of the appeal so as the writ petition in view of an interim order passed by the Apex Court against the judgment of the Division Bench by which Regulation 101 of Chapter 3 framed under the Intermediate Education Act, 1921 was struck down. By virtue of the interim order by the Apex Court, Regulation 101 of the Act became operative. It provides appointment of Class-IV by outsourcing. Thus, the prayer of the petitioners-appellants for financial approval of his appointment on regular basis cannot be granted at this stage.

In view of the prayer made by the counsel for the appellants, appeal as well as the writ petition are dismissed as withdrawn and accordingly the order of the learned Single Judge stands modified with withdrawal of the writ petition. It is however with the liberty to file a fresh writ petition subject to the judgment of the Apex Court.

 
Order Date :- 2.8.2021
 
VMA
 

 
(Subhash Chandra Sharma, J.)    (Munishwar Nath Bhandari, A.C.J.)