AMIT KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) ON 15.5.2009 we had passed the following order: "Counsel for respondent No.4 submitted that respondent No.4 has been relieved as Reader from Thakur Biri Singh Degree College, Tundla Firozabad and was originally given joining at S.R.K. Post Post Graduate College Firozabad where he was transferred but on account of interim order passed in the writ petition, he is not being permitted to work in S.R.K. Post Graduate College. Counsel for respondent no.4 submitted that during the pendency of the writ petition and while the stay order is in operation the respondent No.4 be permitted to work in Thakur Biri Singh Degree College, Tundla Firozabad. Learned standing counsel may obtain instruction as to whether there is any difficulty in adjusting respondent no.4 in his original institution during the period the stay order in the petition is in operation. Put up on 21.5.2009." Learned Standing counsel has made a statement today that the post, which was occupied by the respondent no. 4 before his transfer at Thakur Biri Singh Degree College, Tundla, Firozabad is still vacant and there would be no difficulty in adjusting the respondent no. 4 on that post during the period when the stay order is in operation. In the circumstances let the respondent no.4 be adjusted on the post he was working in his original college during the period stay order in this petition is in operation. Counsel for the parties agree that the writ petition may be disposed of finally. As agreed by the counsel for the parties list this case on 16.7.2009 on which date they will argue the matter finally. Sri K.M. Asthana, learned counsel for the petitioner states that he will not take any adjournment in the matter.