Shiv Murat vs District Basic Shiksha Adhikari, ...
2012 Latest Caselaw 3831 ALL

Citation : 2012 Latest Caselaw 3831 ALL
Judgement Date : 29 August, 2012

Allahabad High Court

Shiv Murat vs District Basic Shiksha Adhikari, ... on 29 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4518 of 2012
 

 
Petitioner :- Shiv Murat
 
Respondent :- District Basic Shiksha Adhikari, District Amethi & Anr.
 
Petitioner Counsel :- Arun Kumar Mishra
 
Respondent Counsel :- J.B.S. Rathore
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner asserts that the petitioner has been working as Assistant Teacher at Primary School, Jalaya Block, Shahgarh, District Amedhi. The petitioner has not been paid salary after August 2010 till date. Petitioner has approached the employer a number of times, however, no relief has been granted.

Sri Anupam Shukla, Advocate, has put in appearance for respondent nos.1 and 2 and prays for three weeks' time to file counter affidavit.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List thereafter.

Order Date :- 29.8.2012

A.Nigam

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