Ram Naresh Pandey vs Secy.Cane Deptt.Govt.Of U.P. ...
2012 Latest Caselaw 938 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1968 of 2012
 

 
Petitioner :- Ram Naresh Pandey
 
Respondent :- Secy.Cane Deptt.Govt.Of U.P. Civil Sectt. Lucknow & Others
 
Petitioner Counsel :- S.P. Singh
 
Respondent Counsel :- C.S.C.,K.S.Pawar
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no. 1 and 4 have been accepted by the learned Chief Standing Counsel, while Shri K.S. Pawar, learned counsel, who has accepted notices on behalf of opposite parties no. 2, 3 and 5, has put in appearance on their behalf.

The submission of learned counsel for the petitioner is that the petitioner was initially appointed on 01.01.1976 as Seasonal Clerk in Cooperative Can Development Union Ltd., Mankapur, District Gonda and has been working since then.  His services have been terminated by means of impugned order dated 07.04.2012 passed by the Secretary of the Union, who has no authority/ jurisdiction to pass the said order.

Shri K.S. Pawar, learned counsel for the opposite parties no. 2, 3 and 5 prays for and is granted one week's time to seek instruction in the matter as well as to produce the record on 03.05.2012.

List this case on 03.05.2012.

Order Date :- 26.4.2012

Suresh