Abhishek Kumar Singh vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3347 ALL

Citation : 2012 Latest Caselaw 3347 ALL
Judgement Date : 1 August, 2012

Allahabad High Court

Abhishek Kumar Singh vs State Of U.P. Thru Prin. Secy. ... on 1 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4062 of 2012
 

 
Petitioner :- Abhishek Kumar Singh
 
Respondent :- State Of U.P. Thru Prin. Secy. Madhyamik Education & 3 Ors
 
Petitioner Counsel :- Sushil Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was selected and appointed as Assistant Teacher. Salary, however, is not being paid to him.

Issue notice to respondents, returnable in three weeks by way of ordinary as well as registered A.D. Post.

Order Date :- 1.8.2012

A.Nigam

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