RAJMATI Vs. STATE OF U P

JUDGEMENT

(1.) Short counter-affidavit filed today on behalf of OP. No. 4, is taken on record.

(2.) Heard learned Counsel for the Petitioner, Sri Sanjai Bhasin learned Additional Chief Standing Counsel and Sri K.K. Pandey, learned Counsel for the O.P. No. 4 and Sri Rajneesh Kumar, learned Counsel for the O.P. No. 3. With the consent of parties counsel, the writ petition is finally decided at admission stage.

(3.) Short question involved in the writ petition, relates to the validity of the interim order passed by the U.P. State Public Service Tribunal by preponment of date already fixed. We have perused the record produced in compliance of earlier order.