RAVI KUMAR SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ripu Daman Shahi along with Ms. Chhaya Tripathi and Sri Pradeep Kumar Mishra for the petitioners, learned Additional Chief Standing counsel on behalf of State-respondent No.s 1 and 2 and Sri Shireesh Kumar and Sri Utkarsh Kumar for respondent No.s 3 and 4.

(2.) Sri Shireesh Kumar has moved an application for impleadment stating that the applicants are necessary party considering the fact that they have also participated in the selection for the post of Head Operator / Head Operator (Mechanical) in U.P. Police Radio Cadre and are diploma holders and has sought to be impleaded as a respondent.

(3.) The application for impleadment is not opposed by the learned Counsel for petitioners and on consideration of the application for impleadment, we find that the applicants are necessary parties and accordingly, the application for impleadment is allowed.