Dr. Salman Ahmad Farooqui vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3424 ALL

Citation : 2012 Latest Caselaw 3424 ALL
Judgement Date : 7 August, 2012

Allahabad High Court

Dr. Salman Ahmad Farooqui vs State Of U.P. Thru Prin. Secy. ... on 7 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4142 of 2012
 

 
Petitioner :- Dr. Salman Ahmad Farooqui
 
Respondent :- State Of U.P. Thru Prin. Secy. Panchayati Raj Vibhag & Ors
 
Petitioner Counsel :- Amiruddin Khan,Harish Chandra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

It is not in dispute that the petitioner was appointed by respondent no.4 i.e. Director, Vibgyor Info Pvt. Ltd.

It appears that the respondent no.4 has a contract with respondent no.2 to supply man-power to respondent no.2.

The petitioner is required to show that the writ is maintainable, even though the petitioner would have a grievance against his employer i.e. respondent no.4, who is a private legal entity.

List in three weeks.

Order Date :- 7.8.2012

A.Nigam

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