- (1.) We are in respectful agreement with the reasoning given and the order passed by Hon'ble Mr. Justice V.K. Shukla on the 21st of August, 2006.
(2.) By that order the writ petition has simply been dismissed as infructuous. We note that the writ petitioner is not the appellant before us but the respondent no. 5 is the appellant. Strange though it might seem, the facts will explain this oddity.
(3.) The appellant and the writ petitioner are contesting amongst themselves for the post of the drug clerk. Although the district concerned is Agra, the appellant, who was respondent no. 5 in the Court below went before the Lucknow Bench alleging certain Government Orders to vest that Bench jurisdiction and obtained orders in a writ filed by him on the 10th of January, 2006 and the 19th of January, 2006.;