PRAMILA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for opposite party no. 1 and Sri P. R. Kanaujia, learned counsel for opposite party no. 3. Issue notice to opposite party no. 2 returnable at an early date. Steps within a week. All the opposite parties are allowed four weeks' time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter. List after expiry of the aforesaid period. The contention of the learned counsel for the petitioners is that the tentative list prepared for making selection of Shiksha Mitra for the session 2007-2008 has been cancelled by order dated 24. 09. 2008 passed by the opposite party no. 3 without assigning any reason. It has been further submitted by the learned counsel for the petitioner that although the said order refers to an order of this Hon'ble Court in pursuance whereof the select list has been cancelled, there is no such direction of this Hon'ble Court in this regard. In view of the aforesaid, the effect and operation of the order dated 24. 09. 2008 (Annexure No. 1 to the writ petition) passed by the opposite party no. 3 shall remain stayed till the next date of listing. .