SHARAD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) MR. S. Dhulia, Senior Advocate with Mr. S. Bhatt, Advocate for the petitioners. Mr. J. P. Joshi, Chief Standing Counsel for respondent nos. 4 to 6.

(2.) MRS. Anjali Bhargava, Standing Counsel (U. P. Govt.) for respondent nos. 7 to 9. The respondents shall file their replies in six weeks. In the meanwhile, status-quo as existing on date with respect to the posting of the petitioners shall be maintained by the parties.