Rashmi Mishra vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 749 ALL

Citation : 2012 Latest Caselaw 749 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

Rashmi Mishra vs State Of U.P. Thru Prin. Secy. ... on 24 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1944 of 2012
 

 
Petitioner :- Rashmi Mishra
 
Respondent :- State Of U.P. Thru Prin. Secy. Vill. Devl. Deptt. & Others
 
Petitioner Counsel :- Rakesh Chandra Tewari,Raghvendra Tewari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no. 1 to 5 have been accepted by the learned Chief Standing Counsel.

Learned Standing Counsel is directed to seek instruction in the matter as to whether any government order has been issued for continuance of the Gram Rojgar Sewak after completion of period of three years.

List this case on 02.04.2012.

Order Date :- 24.4.2012

Suresh

Download the LatestLaws.com Mobile App