Moti Lal Savita vs State Of U.P. And Others
2011 Latest Caselaw 4125 ALL

Citation : 2011 Latest Caselaw 4125 ALL
Judgement Date : 25 August, 2011

Allahabad High Court

Moti Lal Savita vs State Of U.P. And Others on 25 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46593 of 2011
 

 
Petitioner :- Moti Lal Savita
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.P. Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. CORRECTION APPLICATION NO. 244062 OF 2011.

In paragraph-2 of the order dated 17.8.2011 before the words retiral benefit, the arrears of salary since the date of suspension be added and in last paragraph of the third line after the words retiral benefit, etc. be added.

The application is allowed.

Order Date :- 25.8.2011

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