Anurag Kumar Pandey vs Bharat Petroleum Corp.Ltd.
2011 Latest Caselaw 1548 ALL

Citation : 2011 Latest Caselaw 1548 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Anurag Kumar Pandey vs Bharat Petroleum Corp.Ltd. on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4249 of 2011
 

 
Petitioner :- Anurag Kumar Pandey
 
Respondent :- Bharat Petroleum Corp.Ltd.
 
Petitioner Counsel :- V.K.Singh
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

The petitioner has made a complaint against the illegal selection of opposite party no. 4 before opposite party no. 2 alongwith the allegation and other supported documents.

Without entering into the merit of the case, we dispose of the writ petition with the direction to respondent no. 2 to decide the complaint expeditiously say within a period of two months from the date of production of certified copy of this order after affording opportunity of hearing to the petitioner.

Subject to above, the writ petition stands disposed of.

Order Date :- 6.5.2011

Rizvi