ALOK KUMAR SINGH Vs. STATE OF U. P

JUDGEMENT

(1.) We find that this petition has nothing to do with the recruitment process as it pertains to stipend/salary. Therefore, this matter is sent back to the High Court with a request to dispose of the writ petition expeditiously, preferably within a period of six months from the date of its listing.

(2.) The transferred case is, accordingly, disposed of.

(3.) We find that the High Court in the peculiar facts of the case has directed the writ petitioner (s) before it to be sent for medical examination by the Medical Board constituted by the Court in the case of Janardan Singh v. State of U.P. and others, vide order dated 28.08.2015.