Kunwar Shakti Pal Singh vs State Of ...
2021 Latest Caselaw 65 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 25901 of 2020
 

 
Petitioner :- Kunwar Shakti Pal Singh
 
Respondent :- State Of U.P.Thru.Secy.Secondary Edu. & Ors.
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Kumar,J.

Heard.

It has been agreed between the parties that case of the petitioner is covered by the order passed by this Court in Writ Petition No.16936 (S/S) of 2020:Amit Kumar Singh and others Vs. State of U.P. and others. This Court had disposed of the said writ petition by order dated 14.10.2020, which is being quoted hereinbelow:-

"Heard.

Right, if any, of petitioners for approval of their appointment will depend upon outcome of Special Leave Petition (C) No. 19704 of 2019 filed by the State against judgment dated 19.11.2018 rendered in Writ - C No. 45060 of 2015.

By an interim order the Supreme Court has stayed operation of said judgment of Writ Court by which the provision of appointment by out sourcing was quashed. Unless the said judgment of Writ Court is upheld petitioners' right could not accrue, therefore, leaving it open for petitioners to approach this Court after a decision by the Supreme Court in the aforesaid SLP, this writ petition is disposed of in the aforesaid terms."

This petition is disposed of on the same terms as Writ Petition No.16936 (S/S) of 2020, leaving it open for the petitioner to approach this Court again if circumstances so arise.

Order Date :- 4.1.2021

AKS