SHAYMA DEVI SAINI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Standing Counsel for the opposite parties no. 1, 2 and 3. Issue notice to the opposite party no.3 returnable within six weeks. Steps be taken within a week. All the opposite parties are granted six weeks' time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter. List after expiry of the aforesaid period. Keeping in view the Government Order dated 16.06.2005 contained in Annexure-17 to the writ petition as well as the judgment of this Court at Allahabad dated 06.04.2007 passed in Writ Petition No.21189 of 2005, prima-facie case is made out for interim relief. Accordingly, as an interim measure, the petitioner shall be permitted to continue service upto the age of 62 years or till the said date of listing, whichever is earlier.