JAGAT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Y.M. Mishra, Advocate, holding brief of Shri Rajesh Kumar, learned counsel for the petitioner and learned Standing Counsel for the respondents. Petitioner has not impleaded Inspector General P.A.C. East Zone, U.P. Lucknow as respondent no.5 in the array of parties despite order dated 5.1.2007 passed by this Court.

(2.) Three days' further time is allowed to counsel for the petitioner to carry out necessary amendments in the array of parties .

(3.) By means of this petition, petitioner has challenged the orders dated 17.8.2005, 31.10.2005 and 3.6.2006 passed by respondent nos.3 , 2 and newly added respondent no.5; respectively. Further, mandamus is sought commanding the respondents to reinstate the petitioner in service with all consequential benefits and pay him salary month by month together with arrears.