NAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Standing Counsel for the respondents.

(2.) Rejoinder affidavit filed today is taken on record.

(3.) Present petition has been filed for quashing the order dated 4. 9. 2015 passed by the responde1-3nt no. Further prayer has been made seeking direction to the respondent no. 5 to take the duties of the petitioners as per their appointed post.