Babu Ram vs U.P. State Warehousing ...
2012 Latest Caselaw 3865 ALL

Citation : 2012 Latest Caselaw 3865 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Babu Ram vs U.P. State Warehousing ... on 30 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4558 of 2012
 

 
Petitioner :- Babu Ram
 
Respondent :- U.P. State Warehousing Corporation Through Chairman Lko. & A
 
Petitioner Counsel :- Ratnesh Singh Tomar
 
Respondent Counsel :- R.K.Chaudhary
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that at the verge of attaining age of superannuation, notice was given to the petitioner for alleged losses caused in storage of foodgrains during the period from September 2004 to November 2005. The show-cause notice was given in the year 2010. On the said premise, the leave encashment is not being permitted.

Sri R.K. Chaudhary, Advocate puts in appearance for the respondents and prays for two weeks' time to file counter affidavit.

List after four weeks.

On filing counter affidavit, rejoinder affidavit, if any, be filed.

Order Date :- 30.8.2012

A.Nigam