Nand Kishore vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3437 ALL

Citation : 2012 Latest Caselaw 3437 ALL
Judgement Date : 8 August, 2012

Allahabad High Court

Nand Kishore vs State Of U.P. Through Prin. Secy. ... on 8 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4160 of 2012
 

 
Petitioner :- Nand Kishore
 
Respondent :- State Of U.P. Through Prin. Secy. Cooperative Lko. & Ors.
 
Petitioner Counsel :- Rakesh Kumar
 
Respondent Counsel :- C.S.C.,Ganga Singh,Sudeep Seth
 

 
Hon'ble Ajai Lamba,J.

It has been pleaded that the process of selection on Class IV post for which petitioner has been selected was concluded on 22.6.2011. The select-list was sent by respondent no.4 to respondent no.3 on 10.7.2011. Appointment, however is not being given.

Learned counsel for the petitioner asserts that State Government is not required to give approval for filling the post of Class IV employee in a Co-operative Bank and yet this additional complication is being created.

Sri Rahul Shukla, Standing Counsel would represent respondent nos.1 and 2.

Sri Ganga Singh, Advocate has put in appearance for respondent no.4 and prays for time to file reply. He also informs that Sri Sudeep Seth, Advocate, would be representing respondent no.3 and notice has been given to him.

Let counter affidavit be filed within two weeks from today.

Rejoinder affidavit, if any, be filed within one week thereof.

Respondent-State shall also file reply/counter affidavit as to whether approval is required from the State Government or not.

List in IInd week of September, 2012.

Let the names of counsel for respondents be shown in the cause-list.

Order Date :- 8.8.2012

A.Nigam