Kamal Singh vs State Of U.P.,Thru. Prin. ...
2012 Latest Caselaw 3890 ALL

Citation : 2012 Latest Caselaw 3890 ALL
Judgement Date : 31 August, 2012

Allahabad High Court

Kamal Singh vs State Of U.P.,Thru. Prin. ... on 31 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4587 of 2012
 

 
Petitioner :- Kamal Singh
 
Respondent :- State Of U.P.,Thru. Prin. Secy.,Rural Development Deptt.&Ors
 
Petitioner Counsel :- Salil Kumar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel contends that the case of the petitioner is identical with that of appellants in Special Appeal (Defective) No.642/10, Suryapal Singh & othrs v. State of U.P. and others. It has been pointed out that vide orders Annexure-7 collectively and Annexure-8 order of termination without affording an opportunity of hearing has been stayed.

Government counsel puts in appearance for the respondents.

It is provided that status quo would be maintained till the next date of listing.

List alongwith C.W.P. No.3081(SS) of 2010, Santosh Kumar Gupta v. State of U.P.

Order Date :- 31.8.2012

A.Nigam