Rajendra Prasad Chaubey vs State Of U.P. And Others
2011 Latest Caselaw 3086 ALL

Citation : 2011 Latest Caselaw 3086 ALL
Judgement Date : 26 July, 2011

Allahabad High Court

Rajendra Prasad Chaubey vs State Of U.P. And Others on 26 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41362 of 2011
 

 
Petitioner :- Rajendra Prasad Chaubey
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Amrendra Kumar Singh,Abhijitd Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel prays for and is granted six weeks time to file counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter.

List thereafter.

The petitioner claims that he is entitled for certain benefits even after the termination of his service. In case if the petitioner moves any application before the competent authority, the same may be considered in accordance to law expeditiously.

Order Date :- 26.7.2011

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