Gulab Singh vs The State Of U.P. And Another
2011 Latest Caselaw 5413 ALL

Citation : 2011 Latest Caselaw 5413 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Gulab Singh vs The State Of U.P. And Another on 21 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 61684 of 2011
 

 
Petitioner :- Gulab Singh
 
Respondent :- The State Of U.P. And Another
 
Petitioner Counsel :- Rajeshwar Singh,Vijay Bahadur Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner was working as a Constable. It is admitted that since 3.2.1986 the petitioner is not working.

The contention of the petitioner is that neither the petitioner has been suspended nor he has been terminated still the respondent is not permitting the petitioner to join.

Learned Standing Counsel is directed to seek instruction particularly paragraph-7 of the writ petition.

Put up on 1.11.2011 as fresh.

Order Date :- 21.10.2011

Download the LatestLaws.com Mobile App