Ghanshyam Sharma vs Up Public Service Tribunal & ...
2012 Latest Caselaw 5862 ALL

Citation : 2012 Latest Caselaw 5862 ALL
Judgement Date : 4 December, 2012

Allahabad High Court

Ghanshyam Sharma vs Up Public Service Tribunal & ... on 4 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 35521 of 1995
 

 
Petitioner :- Ghanshyam Sharma
 
Respondent :- Up Public Service Tribunal & Others
 
Petitioner Counsel :- R.P. Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Sri Pankaj Rai, learned Additional Chief Standing Counsel states that against the order of the Tribunal in the case of Ms. Sadhana Shukla, the State has filed writ petition before the Lucknow Bench of this Court. This fact has been stated in the counter affidavit. He prays for and is granted three weeks time to inquire whether the writ petition is pending or disposed of.

List in second week of January, 2013.

Order Date :- 4.12.2012

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