Ram Naresh And Ors. vs State Of U.P.Throu Prin.Secy. ...
2012 Latest Caselaw 3905 ALL

Citation : 2012 Latest Caselaw 3905 ALL
Judgement Date : 31 August, 2012

Allahabad High Court

Ram Naresh And Ors. vs State Of U.P.Throu Prin.Secy. ... on 31 August, 2012

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 4605 of 2012
 

 
Petitioner :- Ram Naresh And Ors.
 
Respondent :- State Of U.P.Throu Prin.Secy. Food & Civil Supplies Lko.&Ors
 
Petitioner Counsel :- R.K.Upadhyaya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Notice on behalf of opposite party nos. 1 to 3 has been accepted by the learned Chief Standing Counsel.

Learned counsel for the petitioners submits that juniors to petitioners have been regularized on class IV posts without considering the claim of petitioners.

Learned counsel for the petitioners prays for and is allowed a week's time to file supplementary affidavit bringing on record the order of such regularization.

List after one week, as fresh.

Order Date :- 31.8.2012

Subodh/-

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