Kamlesh Kumar Srivastava vs State Of U.P. & Others
2012 Latest Caselaw 3609 ALL

Citation : 2012 Latest Caselaw 3609 ALL
Judgement Date : 21 August, 2012

Allahabad High Court

Kamlesh Kumar Srivastava vs State Of U.P. & Others on 21 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - A No. - 40339 of 2012
 
Petitioner :- Kamlesh Kumar Srivastava
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- G.K. Singh,V.K. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Petitioner has rushed to this Court contending therein that he has functioned on the post of Pump Attendant w.e.f. 27.07.2010 but his honorarium has not been ensured to him.

Record in question reflects that correspondence is on going but no order has been passed by the Executive Officer, Nagar Palika Parishad, Ghazipur in this direction.

Consequently, in the facts of the case Executive Officer, Nagar Palika Parishad, Ghazipur is directed to consider the request of the petitioner in accordance with law preferably within two months from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 21.8.2012

Dhruv