Smt.Manjul Srivastava vs U.P. Cooperative Union Limited ...
2011 Latest Caselaw 3059 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 4404 of 2011
 

 
Petitioner :- Smt.Manjul Srivastava
 
Respondent :- U.P. Cooperative Union Limited And Ors.
 
Petitioner Counsel :- Birendra Prasad Singh
 
Respondent Counsel :- C.S.C.,Rakesh Kumar
 

 
Hon'ble Shri Narayan Shukla,J.

Notices on behalf of opposite parties 1 and 2 have been accepted by Mr.Rakesh Kumar, learned Advocate and on behalf of opposite party No.3 notice has been accepted by the learned Standing Counsel.

The petitioner is seeking next promotional scale, for which he has already made  representations dated 6th of April, 2010  and 9.6.2010 to the respondent No.2.  Therefore, without entering into the merit of the case, I hereby dispose of the writ petition finally with the direction to the respondent No.2 to take a decision on the petitioner's representations within two months from the date of production of a certified copy of this order.

In the aforesaid observations and directions the writ petition is disposed of finally.

Order Date :- 26.7.2011

Banswar