Mrityunjay Srivastav vs State Of U.P. & Others
2011 Latest Caselaw 6472 ALL

Citation : 2011 Latest Caselaw 6472 ALL
Judgement Date : 13 December, 2011

Allahabad High Court

Mrityunjay Srivastav vs State Of U.P. & Others on 13 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 71806 of 2011
 

 
Petitioner :- Mrityunjay Srivastav
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sujeet Kumar,Chhaya Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter on 08.02.2012.

On the next date while filing counter affidavit, the respondents shall give specific details as to whether resignation tendered by late Manjul Mayank Srivastava had been accepted during his life time or not and as to whether he was paid his remuneration till he attained the age of superannuation or till his death.

Let a copy of this order be made available to learned standing counsel for enabling him to ensure compliance of this order.

Order Date :- 13.12.2011

SRY