Dr. Y. K. Chaturvedi And Another vs State Of U.P. And Others
2011 Latest Caselaw 4400 ALL

Citation : 2011 Latest Caselaw 4400 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Dr. Y. K. Chaturvedi And Another vs State Of U.P. And Others on 6 September, 2011

Bench: Vineet Saran, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 30278 of 2010
 

 
Petitioner :- Dr. Y. K. Chaturvedi And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Kumar Srivastava
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vijay Prakash Pathak,J.

Despite time having been granted on earlier occasions and lastly on 19.7.2011 when a month's further time and no more was granted to file counter affidavit but the same has not been complied with.

Considering the facts and circumstances of this case, it is directed that the respondents shall ensure the benefit of time scale after completion of 8 years service and thereafter 14 years of service is given to the petitioner by the next date of listing or the respondents may show cause by filing counter affidavit.

List on 19th October, 2011.

Order Date :- 6.9.2011

(V.P.Pathak,J.) (Vineet Saran,J.)