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Anil Kumar Mishra & 2 Ors. vs State Of U.P. Through Secy. Deptt. ...
2012 Latest Caselaw 3624 ALL

Citation : 2012 Latest Caselaw 3624 ALL
Judgement Date : 22 August, 2012

Allahabad High Court
Anil Kumar Mishra & 2 Ors. vs State Of U.P. Through Secy. Deptt. ... on 22 August, 2012
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4381 of 2012
 

 
Petitioner :- Anil Kumar Mishra & 2 Ors.
 
Respondent :- State Of U.P. Through Secy. Deptt. Of Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Amar Nath Singh
 
Respondent Counsel :- C.S.C.,A.M.Tripathi
 

 
Hon'ble Ajai Lamba,J.

Learned counsel contends that the tenure of service of the petitioner cannot be curtailed by the respondents, without following principles of Natural Justice, procedure and law.

Issue notice.

Notice has been accepted Sri Rahul Shukla, learned Standing Counsel, on behalf of respondent nos.1 and 2.

Notice on behalf of respondent nos.3 and 4 has been accepted by Sri A.M. Tripathi.

List after four weeks to await decision of Full Bench of this Court.

Order Date :- 22.8.2012

A.Nigam

 

 

 
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