Anil Kumar Singh vs State Of U.P. And Others
2011 Latest Caselaw 3803 ALL

Citation : 2011 Latest Caselaw 3803 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

Anil Kumar Singh vs State Of U.P. And Others on 16 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46437 of 2011
 

 
Petitioner :- Anil Kumar Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dhiresh Tiwari
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Rajes Kumar,J.

The submission of the learned counsel for the petitioner is that the petitioner has been appointed as Gram Rozgar Sewak for a period of one year which would expire on 20.1.2012 for the Gram Panchayat Narharpur Gauri Kheda Vikas Khand Bhadpura, District Bareilly. The Khand Vikas Adhikari has issued an fresh notice dated 22.7.2011 for the appointment of Gram Rozgar Sewak for the same Gram Panchayat.

Learned Standing Counsel may seek instruction in the matter.

Put up on 19.8.2011 as fresh.

Order Date :- 16.8.2011

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