U.P.S.R.T.C.Through Its General ... vs Subhash Chandra Gupta & Others
2011 Latest Caselaw 880 ALL

Citation : 2011 Latest Caselaw 880 ALL
Judgement Date : 5 April, 2011

Allahabad High Court

U.P.S.R.T.C.Through Its General ... vs Subhash Chandra Gupta & Others on 5 April, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 5939 of 2001
 

 
Petitioner :- U.P.S.R.T.C.Through Its General Manager
 
Respondent :- Subhash Chandra Gupta & Others
 
Petitioner Counsel :- V.K.Singh
 
Respondent Counsel :- C.S.C,Ajai Kumar
 

 
Hon'ble Sibghat Ullah Khan,J.

It is very strange that neither learned counsel for the petitioner-employer nor the learned counsel for the workman respondent no.1 is aware as to whether pursuant to the interim order dated 16.02.2001 respondent no.1 has been taken back in service or not. It cannot be said to be satisfactory preparation of the case.

List on 22.04.2011 in top ten cases. On the next date position of joining of respondent no. 1 shall be intimated to the Court. If respondent no. 1 wants to file any counter affidavit, the same may also be filed by the next date.

Order Date :- 5.4.2011

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