Arun Prakash Mishra vs District Administrative ...
2012 Latest Caselaw 3461 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4187 of 2012
 

 
Petitioner :- Arun Prakash Mishra
 
Respondent :- District Administrative Committee U.P. Primary Agriculture C
 
Petitioner Counsel :- Ruved Kamal Kidwai
 
Respondent Counsel :- C.S.C.,Dr. R.S.Pandey
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that by virtue of order dated 30.7.2008, Annexure-1, the Co-operative Societies were given powers to allow re-employment till the age of 60 years.  Vide resolution, Annexure-4, the petitioner has been allowed re-employment till 31.7.2014.  Respondent no.4, however, has passed an order, adverse to the decision order, Annexure-5.

Sri Rahul Shukla, learned Standing Counsel would be representing respondent no.3.

Sri R.S. Pandey, Advocate has put in appearance for respondent nos.1, 2 and 4.

List on 10.9.2012.  In the meantime, the pleadings would be completed.

Till the next date of hearing, status quo would be maintained.

Order Date :- 9.8.2012

A.Nigam