KHAJA NIZAMUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri K.Rama Subba Rao, learned counsel for the petitioner, learned Assistant Solicitor General of India appearing for the 1st respondent, Mrs. Megha Rani Agarwal, learned Counsel appearing for respondent No.2 and Sri Muddu Vijay, learned counsel appearing for Respondent No.3.

(2.) This writ petition is filed to declare the order bearing No.F.59-2/2010(CU), dated April, 2017 of the 2nd respondent and proceedings bearing No.MANUU/ER-II/PF.501/2017-18/193, dtd. 23/5/2017 of the 3rd respondent as illegal, arbitrary and consequently direct the 2nd respondent to accord its approval for creation of posts of Drivers as proposed by the 3rd respondent by its letter bearing No. MANUU/PVCO/11/1561, dtd. 27/11/2014 and redirect the 3rd respondent to reinstate the petitioner into service as driver with all consequential benefits.

(3.) The 2nd and 3rd respondent filed their counter affidavits.