Radhey Shyam & Ors. vs State Of U.P. Thru. Addl.Chief ...
2021 Latest Caselaw 8653 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 14958 of 2021
 

 
Petitioner :- Radhey Shyam & Ors.
 
Respondent :- State Of U.P. Thru. Addl.Chief Secy. Personal Lko. & Ors.
 
Counsel for Petitioner :- Kshitij Mishra,Eshita Bhasin,Pragya Garg,Ramendra Kumar Yadav,Vipul Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Sanjay Bhasin, learned Senior Advocate assisted by Sri Kshitij Mishra, learned counsel for the petitioners and learned Standing Counsel for the State respondent.

By means of this writ petition, the petitioner has prayed following reliefs:-

(i) issue a writ, order or direction in the nature of certiorari whereby quashing the impugned order dated 21.1.2021, annexed as Annexure no.02 to the instant writ petition, wherein the claim of the petitioner no.1 for issuance of the appointment letter on the post of Technical Assistant in Uttar Pradesh Subordinate Agriculture Service Grate III (Technical Assistant Group C), pursuant to revised requisition dated 20.8.2014, has been illegally and arbitrarily rejected by the Opposite party no.3.

(ii) issue a writ, order or direction in the nature of mandamus whereby commanding the opposite parties to issue appointment letters of petitioners whose name appear in the final select list dated 15.12.2015 for the post of Technical Agriculture Service Grade III (Technical Assistant Group C) pursuant to the revised requisition dated 20.8.2014 which has been upheld by Hon'ble Apex Court vide judgment and order dated 30.9.2019.

At the outset, Sri Sanjay Bhasin, learned Senior Advocate has drawn the attention of the Court towards Annexure no.8 which is a judgment of the Hon'ble Apex Court reported in (2020) 2 SCC 173 (Anupal Singh and others vs. State of U.P. through Principal Secretary, Personnel Department & Others) thereby the controversy in question has been set at rest, therefore, no relief can been granted to the petitioners at this stage, however, they may take appropriate steps before the competent court of law.

The present writ petition is dismissed in the aforesaid terms.

Order Date :- 26.7.2021

Vikas/-