MUKESH KUMAR TEWARI Vs. STATE OF U P

JUDGEMENT

(1.) ADMIT. Notice on behalf of opposite parties has been accepted by the learned Chief Standing Counsel, who prays for and is hereby granted six weeks to file counter-affidavit and the petitioners will have two weeks thereafter to file rejoinder affidavit. List immediately after expiry of the aforesaid period. Heard Sri Murli Manohar Srivastava, learned counsel for the petitioners and Mr. Sanjay Sarin, learned Standing Counsel. Learned counsel for the petitioners submits that the impugned orders dated 5.1.2009 passed by the opposite parties 3 and 4 have already been stayed by this Court, by means of the order dated 2.2.2009 passed in Writ Petition No. 136 (SS) of 2009. He further submits that the benefit of the interim order dated 2.2.2009 passed in Writ Petition No. 136 (SS) of 2009 may also be extended to the petitioners of this petition, to which learned Standing Counsel does not dispute this aspect. In view of above, the benefit of the interim order dated 2.2.2009 passed in Writ Petition No. 136 (SS) of 2009 shall also be extended to the petitioners of this petition.