Sri Virendra Kumar Pathak S/O Sri ... vs State Of U.P.Through ...
2012 Latest Caselaw 627 ALL

Citation : 2012 Latest Caselaw 627 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Sri Virendra Kumar Pathak S/O Sri ... vs State Of U.P.Through ... on 23 April, 2012

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 7001 of 2009
 

 
Petitioner :- Sri Virendra Kumar Pathak S/O Sri Mahavir Prasad Pathak
 
Respondent :- State Of U.P.Through Prn.Secy.(Agriculture) Agriculture
 
Petitioner Counsel :- Paras Nath Singh
 
Respondent Counsel :- C.S.C.,Dipak Seth
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for the petitioner prays for and is allowed a week's time to bring on record the order by which the petitioner was absorbed in the Agriculture Department and any other document or Government Order on the basis of which he can claim benefit of the services rendered by him in the Uttar Pradesh Handloom Corporation.

Order Date :- 23.4.2012

Nitesh

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