Shekhar Kumar Bhattacharya vs State Of U.P.Thru Its Sec. Sec. ...
2012 Latest Caselaw 3810 ALL

Citation : 2012 Latest Caselaw 3810 ALL
Judgement Date : 28 August, 2012

Allahabad High Court

Shekhar Kumar Bhattacharya vs State Of U.P.Thru Its Sec. Sec. ... on 28 August, 2012

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- WRIT - A No. - 39952 of 2005
 

 
Petitioner :- Shekhar Kumar Bhattacharya
 
Respondent :- State Of U.P.Thru Its Sec. Sec. Madhyamik And Others
 
Petitioner Counsel :- S.P. Srivastava,Siddharth
 
Respondent Counsel :- C.S.C.,Rakesh Agrahari
 

 
Hon'ble Pankaj Naqvi,J.

Learned counsel for the petitioner wants to examine the matter as to whether the State can be held liable to pay salary from the date of appointment, even though the date of approval accorded by the State-respondent is of a subsequent date.

List in the next cause list.

Order Date :- 28.8.2012

Chandra

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