Gokul vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3631 ALL

Citation : 2012 Latest Caselaw 3631 ALL
Judgement Date : 22 August, 2012

Allahabad High Court

Gokul vs State Of U.P. Through Prin. Secy. ... on 22 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4388 of 2012
 

 
Petitioner :- Gokul
 
Respondent :- State Of U.P. Through Prin. Secy. Urban Development Lko. & O
 
Petitioner Counsel :- Rajiv Srivastava 'Raja',Kunwar Ravi Prakash
 
Respondent Counsel :- C.S.C.,Shashi Prakash Singh
 

 
Hon'ble Ajai Lamba,J.

As per the averments, the petitioner was serving as Porter on contractual basis. It has not been pleaded in the petition that certain other named persons are going to be appointed on contract basis in place of the petitioner. Because the petitioner is serving on contractual post, his right to continue on the post beyond the terms of contract have not been shown to the court.

At this stage, learned counsel for the petitioner prays for time.

List on 28.8.2012.

Order Date :- 22.8.2012

A.Nigam

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