Netra Pal Singh S/O L.Singh vs State Of U.P. Through Secy. ...
2011 Latest Caselaw 5072 ALL

Citation : 2011 Latest Caselaw 5072 ALL
Judgement Date : 12 October, 2011

Allahabad High Court

Netra Pal Singh S/O L.Singh vs State Of U.P. Through Secy. ... on 12 October, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 7397 of 2011
 

 
Petitioner :- Netra Pal Singh S/O L.Singh
 
Respondent :- State Of U.P. Through Secy. Panchayat Raj Lko. & Ors.
 
Petitioner Counsel :- Sachin Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Petitioner's period of retirement is less than two years. Therefore, the petitioner has submitted an option for his posting at the place of his choice through proper channel, which is pending consideration with opposite party no. 3.

Therefore, the writ petition is disposed of finally with the direction to opposite party no. 3 to take decision in the petitioner's matter expeditiously.

Order Date :- 12.10.2011

Tripathi

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