Janki Verma vs State Of U.P.Thru.Secy. ...
2021 Latest Caselaw 4661 ALL

Citation : 2021 Latest Caselaw 4661 ALL
Judgement Date : 25 March, 2021

Allahabad High Court

Janki Verma vs State Of U.P.Thru.Secy. ... on 25 March, 2021

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 
Case :- SERVICE SINGLE No. - 8605 of 2021
 
Petitioner :- Janki Verma
 
Respondent :- State Of U.P.Thru.Secy. Secondary Education & Ors.
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

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 outsourcing 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.

Order Date :- 25.3.2021

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